MAHENDRA KIRPASHANKER JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) [His Lordships after stating the facts of the case and further observed :] stated above, the order of compulsory retirement suffers from non-application of mind and arbitrariness, and therefore, the same deserves to be struck down.

(2.) It has been provided in the Resolution at Annexure-A under

(3.) Learned Advocate for the petitioner has relied upon the judgment of the Apex Court in the case of Brij Mohan Singh Chopra v. State of Punjab, reported in AIR 1987 SC 948 and in paras 8 and 9 the Apex Court has held as under :