- (1.) The petitioner has sought a writ in the nature of certiorari for quashing the order dated 14th February, 2006, passed by respondent No. 2 retiring the petitioner on attaining the age of 50 years as well as subsequent orders passed on his representation, appeal etc.
(2.) The petitioner was appointed as Technical Assistant-III on 19th October, 1971 and was promoted as Technical Assistant-I in September, 1980. On attaining the age of 50 years, the competent authority decided to retire him from service. The petitioner thereafter preferred a representation against the order, Annexure P-1, which was rejected vide order dated 24th November, 2006, Annexure P-5. A detailed order was passed by the Executive Director (North Zone) and contentions raised by the petitioners were considered therein. It was also mentioned in the order that the petitioner had caused a loss of approximately Rs. 7.90 crores to the Food Corporation of India (for brevity "FCI") and 15 disciplinary cases were pending against him on the date of his premature retirement. The representation was thus rejected. The petitioner thereafter preferred an appeal against the said order. However, the same was rejected vide order dated 22nd October, 2007.
(3.) Aggrieved by the action of the FCI, the petitioner has preferred the present writ petition. We have heard learned counsel for the petitioner.;