PURAN CHAND SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner, Puran Chand Sharma, a Clerk in the Rural Employment Exchange, Morni, District Ambala, (Haryana), impugns the order of Respondent No. 1, dated 2/3.5.1991 (Annexure P-1 to the writ petition), by which he was ordered to be prematurely retired on attaining the age of 55 years.

(2.) Briefly the facts of the case are that the petitioner before joining the Haryana Government service as a Clerk under the Director, Employment Exchange, Haryana, on 5th Jan., 1972, had served in the Army from 14th June, 1955 to 2nd Nov., 1971 as a Signal Man. The petitioner is to attain the age of 58 years, i.e. the age of superannuation in June, 1994. As observed above, the petitioner was ordered to be prematurely retired vide impugned order on attaining the age of 55 years.

(3.) The grievance made by the petitioner is that in spite of his good record of service, he was prematurely retired by judging the suitability for retention in service beyond the age of 55 years in accordance with the Haryana Government Instructions, dated 16th Aug., 1983, which have been annexed by the respondent as Annexure R-II with the written statement. According to these instructions, only such Government employees were to be retained in service after the age of 55 years if they had earned 70% good or better reports in the last 10 years.