ATTAR SINGH Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) Present petition is filed, challenging the order dated 14.08.1996 (Annexure P/1), thereby retiring the Petitioner prematurely after attaining the age of 55 years.

(2.) In paragraph No. 2 of the written statement filed by the Respondents, it has been stated that for the last ten years, Petitioner was awarded Average entry and for the year 1995- 96, he was awarded Below Average entry, hence, as per the circular of the Government of Haryana dated 16.08.1983, premature retirement of the Petitioner is correct.

(3.) Mr. Lohan, learned Counsel for the Petitioner, while placing reliance on the judgment of the Division Bench of this Court in the matter of K.K. Vaid v. State of Haryana, 1990 1 RSJ 193, has argued that the Government instructions dated 16.08.1993 has already been quashed and there is no adverse entry about the misconduct or integrity against the Petitioner, hence, Petitioner is entitled same relief as was granted in the matter of K.K. Vaid .