JUDGEMENT
ASHOK KUMAR GAUR,J. -
(1.) The petitioner who was working on the post of Mechanic Gr.III at Dausa Depot-RSRTC has filed the present writ petition challenging the order dt.25.03.2000 whereby the employer/corporation exercised the powers conferred by Rule 18D (1) of the Rajasthan State Road Transport Workers and Workshop Employees Standing Orders, 1965 and the petitioner has been retired compulsorily w.e.f. 28.03.2000.
(2.) The brief facts of the case are that the petitioner was initially appointed on the post of Cleaner at Ajmer and he was further promoted on the post of Machanic Gr.III posted at Dausa Depot at the time passing of the order of compulsory retirement dt.25.03.2000.
(3.) The petitioner has pleaded in his petition that his service record has always been up to the mark and there was no adverse remarks communicated to him.;
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