- (1.) Challenging the order of compulsory retirement dated 14.09.2002, the petitioner has approached this Court.
(2.) The petitioner was appointed as Lab Assistant on 10.06.1975. It has been stated by the petitioner that when he was posted at Gumla, he filed a complaint case being Complaint Case No. 75 of 2002 on 20th April, 2002 before the Chief Judicial Magistrate, Gumla against the concerned night guard and the in-charge, District Manager, Gumla. Thereafter, several authorities started putting pressure on the petitioner and without any reason the petitioner was put under suspension on 08.05.2002 on vague allegation of attempting to cause loss to the Corporation.
(3.) The departmental proceeding did not culminate into the report of the enquiry officer. In the meantime by order dated 14.09.2002 the order of compulsory retirement has been passed. Aggrieved by the order of compulsory retirement the petitioner has approached this Court.;