REGENT COMPUTRONICS PVT. LTD.

S.S.PASUPATHY Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

T.G. SHIVACHARANA SINGH V. THE STATE OF MYSORE [REFERRED]
KAILASH CHANDRA VS. UNION OF INDIA [REFERRED AJIT SINGH V. UNION OF INDIA-IN CIVIL WRIT 710-D OF 1966 DECIDED ON 26-8-1970]
MOTI RAM DEKA SUDHIR KUMAR DAS PRIYA GUPTA MOTI RAM DEKA TIRATH RAM LAKHANPAL UNION OF INDIA HARI KISHORE RAM CHANDRA LAL RAM DUTTA UPADHYA ONKAR NATH AKHAURIA VS. GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EAST FRONTIER RAILWAY:GENERAL MANAGER NORTH EASTERN RAILWAY:UNION OF INDIA:S B TEWARI:PARIMAL GUPTA:PREMCHAND THAKUR:S B TEW [REFERRED]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED]
ROHTAS INDUSTRIES VS. S D AGARWAL [REFERRED]
WESTERN M P ELECTRIC POWER AND SUPPLY COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED UNION OF INDIA V. COL. J.N. SINHA IN CIVIL APPEAL NO. 381 OF 1970 DECIDED ON 12-8-1970]
HARAKCHAND RATANCHAND BANTHIA VS. UNION OF INDIA [REFERRED M'S GEM PALACE V. UNION OF INDIA IN CIVIL APPEAL NO.823 OF 1968 DECIDED ON 4.12.1969]
R L BUTAIL VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) The petitioner, born on17-3-1913, was ordered to be retired on attainmentof the age of 55 years under F.R. 56(j) by the impugnedorder dated 16/02/1968 at Annexure 1' tothe writ petition. F.R.56(j) is as follows-

(2.) The impugned order runs as follows:-

(3.) The petitioner has challenged the order of his retirement on the following grounds, namely-

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S S PASUPATHY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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