ROHTASH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has been retired compulsorily at the age of 55 years from Police service under Rule 9.18 (2) of the Punjab Police Rules, 1934 read with Rule 5.32-A (C) of the Punjab Civil Services Rules, Volume-II read with Rule 3.26(d) of the Punjab Civil Services Rule, Volume-I Part-I as applicable to the State of Haryana. Notice of premature retirement was served on 26.01.2012. The petitioner was to complete 55 years of age on 05.05.2012. The notice was for a period of three months at the end of which the petitioner would automatically stand compulsorily retired from service.

(2.) Aggrieved by the notice, the petitioner preferred an appeal dated 11.02.2012 (P-2) to the State Government. It was pending without decision.

(3.) The petitioner instead of awaiting final orders on appeal approached this Court invoking its writ jurisdiction.