EHC RAJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner-EHC Rajpal inter alia with the prayer to quash the impugned notice-cum- order dated 30.10.2019 (Annexure P-13). In the said order dated 30.10.2019, the Superintendent of Police has ordered that upon notice of three months retirement, as required under Rule 9.18(1)(c) of PPR of CSR Vol-I Part-I (Learned State counsel submits that the words CSR appears to be a typographical mistake and accordingly the same be ignored) the petitioner shall stand retired. Be that as it may, the order says that he will be treated as retired w.e.f. 01.02.2020. On 27.01.2020, this Court had passed the following order:-

(2.) Today, on resumed hearing of the case, a short reply dated 28.01.2020, has been filed on behalf of the respondents No.1 to 4.

(3.) The submission of learned counsel for the petitioner is that a perusal of the impugned order dated 30.10.2019 shows that it was so ordered that his services are no more required after the age of 55 years on the basis of service record (ACR for the period from 17.11.2016 to 31.03.2017), wherein, "integrity-dishonest and discipline-indisciplined" has been recorded. The said ACR has also been placed on record by the petitioner as Annexure P-12 dated 11.09.2017.