Rajesh Singh Chauhan, J. - (1.) Heard Sri Pramendra Kumar Singh, learned counsel for the petitioner and Sri Shailendra Kumar Singh, learned Chief Standing Counsel-III for the State-respondents.
(2.) At the outset, learned counsel for the petitioner has submitted that the petitioner does not want to press the relief No.v, as prayed for by way of amendment, which is as under:- "(v) to issue a writ, order or direction in the nature of 'certiorari' quashing the order dated 27.03.2002, passed by the opposite party No.3, as contained in Annexure No.3 to the writ petition, with all consequential benefits." By means of which, the order of punishment dated 27.03.2002 has been assailed, therefore, petitioner is permitted to not press the relief No.v. Accordingly, this Court is not dealing with the aforesaid relief.
(3.) The petitioner has impeached the order dated 20/21.09.2002, passed by the Collector/ District Magistrate, Faizabad, opposite party No.3, whereby the petitioner has been compulsorily retired from service invoking the provisions of Fundamental Rule 56 (c) of the Financial Hand Book, Vol.-II, Part-2 to 4.;