KHAZAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal under Clause X of the Letters Patent is directed against order dated 27.1.1999 of the learned Single Judge vide which he dismissed the writ petition filed by the appellant for quashing the order of his premature retirement.

(2.) THE appellant joined service in the erstwhile State of Punjab as Veterinary Assistant on 3.5.1965. After re -organisation of the State in 1966, his services were allocated to the newly created State of Haryana. The post held by him was upgraded and redesignated as Veterinary Surgeon w.e.f. 1.2.1978. He was promoted to Haryana Veterinary Service Class -ll (Senior Scale) on ad hoc basis w.e.f 1.5.1990 in the pay scale of Rs.2375 -3600. By an order dated 23.5.1994, his pay was fixed in the Selection Grade i.e. Rs. 4100 -5300 w.e.f. 1.4.1992.

(3.) ON account of the registration of the criminal case, the appellant was placed under suspension vide order dated 6.1.1994. After one year, one month and fifteen days, he was reinstated vide order dated 21.2.1995/6.3.1995. By another order of the same date, the State Government prematurely retired him from service by invoking Rule 5.32 -A(c) of the Punjab Civil Services Rules, Volume -ll read with Rule 3.26(d) of the Punjab Civil Services Rules, Volume -I, Part -I, as applicable to the employees of the State of Haryana.