KANSHI RAM SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Shri Kanshi Ram Sharma has filed the present writ petition under Articles 226/227 of the Constitution of India against the respondents and it has been prayed by him that the order dated 31.7.1999, Annexure P-1 and the orders dated 19.11.1999, Annexure P-5, vide which he has been prematurely retired on medical grounds and his representation has been rejected, be quashed and directions be given to the respondents to allow him to continue on his post as Senior Tanker Truck Driver till the date of retirement i.e. 30.6.2002 and further directions be given to the respondents to pay him all the benefits.

(2.) Some facts can be noticed in the following manner:-

(3.) I have heard the learned counsel for the parties and with their assistance have gone through the record of the case.