OM PARKASH MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE challange here is to the order retiring the appellant Om Parkash Mahajan from service prematurely on his attaining the age of 55 years.

(2.) IT was on March 13, 1990 that the impugned order (Annexure R-5) was passed retiring the appellant from service during the pendency of these proceeding he has sice crossed his age of super-annuation which he would khave attained on March 31, 1993.

(3.) A reference to the record reveals that it was on July 16, 1956 that the appellant Om Parkash was appointed as Clerk. On January 25, 1974, he was promo0ted as Labour Inspector Grade II on adhoc basis and on March 21, 1975, he was allowed to cross his efficiency bar with effect from January 1, 1977 and on October 5, 1982, he was given adhoc promotion as Labour Inspector Grade I with effect from August 2, 1982 Finally, there is the promotion of Om Parkash Mahajan as Labour Inspector Grade I on regular basis by the order of July 15, 1988. As mention earlier, the impugned order retiring him from service was passed against him in March, 1990.