Shiv Kumar Sharma, J. - (1.) THE petitioner seeks to set aside the order dated 18.5.2000 whereby the petitioner a Forest Guard was retired compulsorily under Rule 244(2) of Rajasthan Service Rules, 1951 read with Rule 53(1) of Rajasthan Civil Services (Pension) Rules, 1996.
(2.) IN the return to the writ petition, the respondents have made attempt to justify the impugned order of retirement by giving details of punishment awarded to the petitioner thus: (i) The D.F.O., Kota stopped two annual grade increments by cumulative effect vide order dated 15.5.1986; (ii) The D.F.O., Bundi stopped one annual grade increments without cumulative effect vide order dated 30.3.1999; (iii) The D.F.O., Kota had imposed the penalty of censure vide order dated 15.10.1987; (iv) The D.F.O., Bundi' stopped two annual grade increments without cumulative effect vide order dated 18.8.1990; (v) The details of remarks made in annual confidential Reports of the petitioner are as under: Year Result ______ ________ 1982 -83 Average 1983 -84 Average 1985 -86 Below Average 1990 -91 Integrity Doubtful 1994 -95 Very Good 1995 -96 Good 1996 -97 Satisfactory 1998 -99 Satisfactory The petitioner has established by placing the order dated 4.7.1998 (Annex.1) that after completion of satisfactory service of 18 years, he was granted selection scale.
(3.) IT is contended on behalf of the petitioner that after the petitioner was granted selection scale all the adverse entries stood washed off and they could not have been considered.;