EHC RAJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is second foray of the petitioner before this Court. Earlier one vide CWP No. 2068 of 2020 was, inter alia, for quashing notice/ order dtd. 30/10/2019 passed by Superintendent of Police, Sonepat to retire the petitioner (Head Constable) from service with effect from 1/2/2020, on completion of 55 years of age.

(2.) Said earlier writ petition was disposed of vide order dtd. 30/1/2020(Annexure P/15) passed by my learned Brother Girish Agnihotri, J. with directions to the competent authority to reconsider the matter, in following terms :-

(3.) In the instant writ petition, under challenge are two orders i.e. one dtd. 4/6/2020 (Annexure P/16) passed by respondent No. 3 and second is the adverse order dtd. 11/6/2020 Annexure P/17 passed by respondent No. 4 (punishing authority).