Yashwant Varma - (1.) Heard Sri M.D. Mishra, learned counsel for the petitioner and Sri Niraj Tripathi, learned Additional Advocate General assisted by Sri Shashankh Shekhar Singh who has appeared for the State-respondents.
(2.) This petition has been preferred challenging an order of transfer dated 15 May 2017 and a subsequent order dated 5 September 2017 compulsorily retiring the petitioner. Arguments have been addressed by respective counsels in respect of the order of compulsorily retirement alone and therefore this Court does not propose to deal with the challenge to the order of transfer referred to above.
(3.) The order of compulsorily retirement refers to the report of the Screening Committee constituted by the respondents and proceeds to hold that in light of the recommendations made by that Committee and in exercise of powers conferred by Fundamental Rule 56(c), the petitioner was being compulsorily retired from service.;