- (1.) JUDGMENT 1. By way of this appeal, the appellant has challenged the judgment and order of the learned Single Judge whereby the learned Single Judge has upheld the compulsory retirement order which was issued by the competent authority.
(2.) The facts of the case are that the petitioner-appellant was initially appointed on the post of LDC. Since, his work and behaviour was quite satisfactory he was promoted as UDC and during the service tenure he was also awarded some cash rewards. However, vide order dated 29.7.2010 the petitioner was compulsory retired.
(3.) Considering the evidence on record while considering the case, the Tribunal observed as under: ...[VERNACULAR TEXT OMITTED]...;