PRADEEP NANDRAJOG,J. - (1.) Heard learned counsel for appellant.
(2.) The record which was considered by the Screening Committee which recommend respondent compulsory retirement has been produced and has been seen by us.
(3.) The record shows that the Screening Committee met on 15.10.2004. It considered names of 50 persons for being retained or compulsorily retired on rendering 25 years service. Concerning the respondent the record placed before the Committee was only the penalties levied upon the respondent. The ACRs or performance appraisals of the respondent during his 25 years service were not place before the Committee. The Committee considered that on 27.01.1987, 25.02.1999, 27.02.2002, 28.02.2002 and 30.04.2004 penalties were levied upon the respondent. The penalty levied in the year 1987 is withholding of one increment. The next three penalties are only warnings. Last is a fine in sum of Rs. 2000/-.;