Ajay Rastogi, J. - (1.) Instant petition has been filed against order dated 30.12.1992 (Ann. 1), whereby petitioner was compulsorily retired from service in exercise of power U/r. 244(2) of Rajasthan Civil Service Rules, 1951 ("R.S.R.").
(2.) Facts, in brief, are that petitioner initially joined service as L.D.C., in the department of Agriculture on 13.1.1956 and promoted as UDC on 3.3.1960 and so also as Stenographer Gr. II vide order dated 30.11.1963. His services were transferred to Rajasthan State Agriculture Marketing Board ('Board") where he was promoted as Office Superintendent on ad hoc basis vide order dated 31.12 '1977 and upon recommendation of DPC, was made substantive on promotional post of Office Superintendent w.e.f. 1.4.1978 vide order dated 20.5.1992 (Ann. 4) and was further promoted as Administrative Officer vide order dated 20.8.1990 (Ann. 2) initially for one year's probation and on completion of period of probation, was confirmed as Administrative Officer vide order dated 24.9.1991 (Ann. 3).
(3.) Respondent Board framed its service bye-laws 1977 and wherever Bye-laws are silent, as per resolution of the Board, provisions of RSR were made applicable. Petitioner came with specific case, in the writ petition that his service record is clean and neither adverse entries in his APARs nor disciplinary proceedings were ever initiated against him in his total service career of 35 years and he was lastly promoted as Administrative Officer vide order dated 20.8.1990 (Ann. 2), and confirmed vide order dated 24.9.1991 (Ann. 3). Yet respondents in an arbitrary manner passed an order of his compulsory retirement in exercise of power U/r. 244(2) of RSR vide order dated 30.12.1992 (Ann. 1). Hence this petition.;