L C BAWA Vs. V K KAPOOR

JUDGEMENT

(1.) Rule D. B.

(2.) The petitioner L.C. Bawa was holding the post of Assistant Engineer (Civil) as on 21-2-1986 on which date the impugned order directing his premature compulsory retirement under Fundamental Rule 56(j) was passed by the respondents. At the time of the impugned order the petitioner bad already attained the age of 50 years.

(3.) Fundamental Rule 560) provides :__ Notwithstanding anything contained in this rule, the appropriate authority shall, if it is of the opinion that it is in the public interest so to do, have the absolute right to retire any Government servant by giving him notice of not less than three months in writing or three months' pay and allowances in lieu of such notice;