RAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Grievance of the petitioner, at the relevant time serving as Head Electrician, arises out of impugned order dtd. 31/3/2020 (Annexure P-l), whereby he has been retired from service with effect from 31/12/2019, allegedly by giving a complete short shrift to Rule 143 of Haryana Civil Services (General) Rules, 2016(for brevity, HCS Rules, 2016). Petitioner states that despite having full knowledge of his disability as certified vide Medical Certificate dtd. 25/3/2020 (Annexure P-ll), issued duly by Medical Board, PGIMS, Rohtak, whereby he was diagnosed with 75% disability in both the ears, the same was not taken into consideration.

(2.) Before adumbrating the case further, for ready reference relevant extract of Rule 143, ibid, is reproduced as under :

(3.) Qua being differently abled, positive stand taken in writ petition vide paras no.4 to 6 is that petitioner was first diagnosed with disability in the year 2014, while he was in service. Vide a letter dtd. 9/5/2014 (Annexure P-3) Civil Surgeon, Jind intimated to General Manager, Haryana Roadways, Jind that the petitioner was diagnosed as below :