Shiv Kumar Sharma, J. - (1.) Petitioner seeks to quash the order of the respondent dated March 25, 2000 retiring the petitioner compulsorily under Regulation 57(a)(i) of the Rajasthan State Road Transport Corporation Employees Service Regulations, 1965 (for short 1965 Regulations) on completion of 25 years of service and attaining age of 50 years.
(2.) The main questions debated at the bar by the learned counsel are whether it was incumbent upon the respondent to pay three months' notice salary and allowances along with the order of compulsory retirement and whether there was any justification in passing the order of compulsory retirement on the basis of available material?
(3.) The petitioner averred in the writ petition that he has not become dead wood and his service record of the last 10 years is not bad except two minor penalties which do not reflect on his integrity and efficiency. The impugned order of retirement is illegal as three months salary in lieu of notice was not paid along with the order. Though it was mentioned in the order that cheque is enclosed but no such cheque was received by the petitioner.;