BALWINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner praying for issuance of a writ of certiorari quashing the order dated 6 th October, 2009 retiring the petitioner from service as well as the order dated 21 st /22 nd May, 2009 passed by the respondent no.1 rejecting the petitioner's representation against his premature retirement. The petitioner also prays for issuance of a writ of mandamus directing the respondents to reinstate the petitioner with all consequential benefits.

(2.) So far as the basic facts are concerned, there is no dispute. To the extent necessary, the same are briefly noticed hereafter. On 28 th June, 1982, the petitioner was appointed as an Assistant Sub-Inspector (Executive) in the Central Industrial Security Force ('CISF' hereafter). On 7 th July, 1984, the petitioner was promoted as sub-inspector in the service. Further promotion was earned by the petitioner on 25 th May, 1990 as an inspector.

(3.) The respondents have further pointed out that on 8 th May, 2006, the petitioner was promoted as an Assistant Commandant and had assumed the charge of DSP, Durgapur.