N. M. CHAUDHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) and 2 XXX XXX XXX XXX

(2.) The law on the subject of compulsory retirement has now crystallized into definite principles which have been broadly summarised as under by the Apex Court in State of Gujarat v. Umedbhai M. Patel [JT 2001 (3) SC 223] :

(3.) After considering the relevant judgments in Girdharsinh Ramsinh Pannar v. Deputy Inspector General of Police, Junagadh [1988 (1) GLH 5341, Ramachandra Raju v. State of Orissa [JT 1994 (5) SC 459], Brij Mohan Singh Chopra v. State of Punjab [AIR 1987 SC 948] and the Larger Bench judgment in Baikuntha Nath Das v. Chief District Medical Officer, Baripada [AIR 1992 SC 1020], it is held by this Bench in Letters Patent Appeal No. 538 of 1994 that: