GHASI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners while posted as Headmaster, Govt. High School, Pillu-Khera, Mandi, Distt. Jind, was issued Notice dated 30-3-1988, copy of which is Annexure P-1 to the writ petition, under Rule 3.26(d) of the Punjab Civil Services Rules , Vol. I, read with rule 5.32-A(c) of Punjab Civil Services Rules , Vol.II, as applicable to the State of Haryana vide which he was to retire from service on attaining the age of 55 years on the expiry of three months from the date of receipt of this notice by the petitioner. The petitioner through this writ petition has prayed for quashing the impugned order, Annexure P-1.

(2.) In the instant case, the petitioner was retired from service prematurely on the basis of an 'average' report and the Govt. instructions which envisage that the officers/officials having more than 70 per cent 'good' or above reports are entitled to continue in service after attaining the age of 55 years.