CHARANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In this petition under Articles 226/227 of the Constitution of India, the petitioner who was employed as Block Development and Panchayat Officer in the service of respondent No.l has challenged the order of his premature retirement from Government service.

(2.) The facts:- The petitioner pleaded that he had good record of service and earned good reports except for the year 1984-85. He brought misdeeds of respondent No3 to the notice of the higher authorities and his relations with the latter became strained and the adverse entry in the confidential character roll was the result of this animosity. He filed representation against these adverse remarks, but the same has not been disposed of. He has produced on record the a predation letters (copies Annexures P-6 to P-16) issued by the higher authorities. These were absolutely no justification for ordering his premature retirement from service.

(3.) Parshan Singh, respondent No3 against whom serious allegations were levelled in the petition, did not choose to controvert the same by filing a separate written statement. Written statement on behalf of respondents No. 1 to 3 was filed by Shri Charan Singh, Under Secretary to Government, Punjab, Rural Development and Panchayat Department. It is not clear how Mr. Charan Singh could controvert the allegations which exclusively related to respondent No3.