Ram Surat Ram, J. - (1.) Heard Sri Ashok Khare, Senior Advocate, assisted by Sri Rahul Sahai, for the petitioner and Sri Dharmendra Singh Chauhan, for respondents-2 to 4.
(2.) The writ petition has been filed for quashing the order of Vice-Chairman, Mathura Vrindavan Development Authority (respondent-3) dated 12.12.2017, directing for compulsory retirement from service, of the petitioner under Rule 56 (c) of Fundamental Rules, giving three months advance salary to him.
(3.) Pramod Katara (the petitioner), whose date of birth is 11.06.1959, was appointed as 'Clerk' on 15.06.1989, in Mathura Vrindavan Development Authority, which is an authority constituted by U.P. Government under U.P. Urban Planning and Development Act, 1973. He was confirmed on the aforesaid post by order dated 20.05.2013, w.e.f. 19.06.1991. At the time of passing of impugned order, he was assigned duties of Enforcement Clerk, Public Information Clerk and Establishment Clerk. In Local Bodies elections, held in November, 2017, in U.P., he was also assigned election duties.;