Govind Mathur, J. - (1.) THIS petition for writ is preferred to question validity, correctness and propriety of judgment dated 04.1.2010 passed by Rajasthan Civil Services Appellate Tribunal, Jaipur.
(2.) THE factual matrix necessary to be noticed is that the Petitioner, a Patwari entered in the services of the Respondents in the year 1978. The competent authority while exercising the powers under Rule 53(1) of Rajasthan Civil Service (Pension) Rules, 1996 retired him compulsorily under the order dated 05.12.2000. Being aggrieved by the same, he preferred an appeal before the Rajasthan Civil Services Appellate Tribunal, Jaipur and that came to be rejected on 04.1.2010. It is submitted by learned Counsel for the Petitioner that the Tribunal failed to appreciate that the competent authority while exercising the powers under Rule 53(1) of Rajasthan Civil Service (Pension) Rules, 1996 has not recorded its satisfaction, as held mandatory by this Court in L Rs of late Shri Pukhraj Gehlot v. The Rajasthan Civil Services Appellate Tribunal, Jodhpur and Ors., 2007(2) RLW 1204.
(3.) I have considered the arguments advanced and also perused the record.;