RAMJITAYAPPA CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) To equate public interest with Govt. convenience is a mistake. Such is the ratio of this judgment.

(2.) The petitioner joined the Police Force as a police constable on 1st October, 1955. In due course of time he was promoted to Head Constable. On 29th April, 1987, an order of compulsory retirement was passed against him. Hence the present writ petition.

(3.) The impugned order is passed under sub-clause (b) of sub-rule (4) of rule 10 of the Maharashtra Civil Services (Pension) Rules, 1982. By this order, the petitioner is compulsorily retired on the ground that he has completed 52 years of age and as such, has completed 31 years of service. Hence he is compulsorily retired for the purpose of convenience of Government.