MOHINDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) THE petitioner impugns the order dated 14.8.2008 (Annexure P -10) by which he has been compulsorily retired from service. The respondents have justified their action by referring to some of the ACRs of the petitioner which are adverse to him.

(2.) THE facts of the case would indicate that the petitioner was an office -bearer of the Police Union and he claims that he has been victimized when a particular dispensation was at the helm of affairs of the State Government.

(3.) THE petitioner was once again dismissed from service in October, 1991, but was reinstated subsequently in the year 1993. Thereafter, he has been subsequently retired from service in 2003 and he impugns this order by way of C.W.P. No. 17800 of 2003.