- (1.) ORDER :- Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Amit Srivastava for the petitioner and learned Standing Counsel for the respondents.
(2.) SINCE pleadings are complete, as agreed and requested by learned counsel for the par­ties this writ petition has been heard and is being decided finally at this stage under the Rules of the Court. The petitioner is aggrieved by the order of compulsory retirement dated 23.03.2007 passed by Senior Superintendent, District Jail, Jhansi under Fundamental Rule 56 (c) as amended in State of U.P.
(3.) FROM the pleadings it does appear that the petitioner was appointed as Warden on 19.11.1981 in Jail services and was confirmed w. e. f. 01.01.1991 vide order dated 31.07.1991. He was allowed selection grade pay w. e. f. 19.11.1991 vide order dated 28.02.1996 and super selection grade w. e. f. 19.11.1995 vide order dated 02.05.2000. An additional increment on completion of 19 years of satisfactory service was given w. e. f. 19.11.2000 vide order dated 22.02.2001. The screening committee considered the service record of several jail employees including the petitioner on 22.03.2007. The screening com­mittee consisted of the following: (Vernacular matter omitted..... Ed.);