SUDHIR AGARWAL,J. - (1.) Heard Sri Anil Kumar Srivastava, learned counsel for petitioner and learned Standing Counsel for State-respondent.
(2.) Petitioner whose date of birth is 19.12.1946 was recommended for compulsory retirement on account of his illness and continuously seeking leave or absence on account of illness and, therefore, finding that he is driver and has rendered dead wood, pursuant thereto by impugned order dated 30.11.2002, he has been compulsorily retired.
(3.) Learned counsel for petitioner submitted that perusal of counter affidavit filed on behalf of respondents shows that there is no adverse entry against petitioner and he has been compulsorily retired against law.;