OM PARKASH MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has moved this Court for issuance of a writ of prohibition to the respondents from prematurely retiring him from the government service. A prayer has also been made that record of the case be summoned and after perusing the same the order of premature retirement be quashed.

(2.) The facts as unfolded in the petition, briefly are :-

(3.) The respondent filed written statement and stated thus :-