SAURABH LAVANIA,J. - (1.) By means of the present writ petition, the petitioner has challenged the order dated 05.09.2017 whereby, the petitioner has been compulsorily retired.
(2.) The facts, in brief, as borne out from the pleadings on record are that the petitioner was appointed on the post of Forest Ranger on 05.11.1990 and thereafter, the petitioner was confirmed on the said post on 03.12.2012 (Annexure No. 3 to the writ petition).
(3.) The reports of the service of the petitioner for the last ten years, which were considered by the screening committee and appointing authority for compulsory retirement of petitioner, as per para- 7 of the couter affidavit, are as under:- Sl. No. Year Ramarks 1. 2007-08 ACR-Bad, Integrity-Uncertified Communicated 2. 2008-09 ACR-Bad, Integrity-Uncertified Communicated 3. 2009-10 ACR-Uttam (Good), Integrity-Certified from 27.10.2009 to 31.03.2010 4. 2010-11 ACR-Bad, Integrity-withheld/Not certified Communication of entry- not mentioned 5. 2011-12 ACR-Bad, Integrity- certified Communication of entry- not mentioned 6. 2012-13 ACR-Satisfactory, Integrity- certified Communication of entry- not mentioned 7. 2013-14 ACR-Ati Uttam (very good) Integrity- certified 8. 2014-15 ACR- Uttam (good) Integrity- certified 9. 2015-16 No ACR was written from the authorities or Hamirpur 10. 2016-17 Grade-7 Integrity- certifed "Report" as per the U.P. Government Servant (Disposal of Representation Against Annual Confidential Reports and Allied Matters) Rule, 1995, means annual confidential report regarding the wrok, conduct and integrity of a Government Servant for each year recorded by an appropriate authority, who has seen the performance of the Government Servant for not less than a continuous period of three months. ;