LAWS(P&H)-1991-4-238

JAMALUDDIN KHILJI Vs. STATE OF PUNJAB

Decided On April 12, 1991
JAMALUDDIN KHILJI Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The petitioner was appointed as a Clerk in the office of Deputy Commissioner, Sangrur, on the recommendation made by Subordinate Services Selection Board, Punjab, Chandigarh, vide office order issued on 26.4.1963. His services were regularised w.e.f. 1.7.1963. While the petitioner was posted as Registration Clerk in Tehsil Office, Barnala, order dated 14-6-1988 was issued to him giving three months notice under Rule 3(1) of the Punjab Civil Services (Premature Retirement) Rules, 1975 , indicating that he shall stand retired from Government service after expiry of three months from the date of service of this notice on him. The petitioner has impugned the said order, Annexure P-1 through this writ petition.

(2.) The case of the petitioner is that he has been performing his duties to the best of his ability and has been earning increments on the due dates. He also crossed efficiency bar on 1-1-1988. The order of premature retirement, according to the petitioner, has been passed by respondent No. 2 in an arbitrary manner.

(3.) The stand of the State on the other hand is that service record of the petitioner was not at all good and there were number of adverse entries to his credit right upto 1978-79. Which were duly conveyed to him- Consequently, the impugned order of premature retirement was rightly passed against the petitioner.