OP SIWACH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The prayer in the instant petition is for the quashing of the order dated 12.9.1994, (Annexure P-1) whereby the petitioner, a Sub Divisional Officer, Public Works Department (Irrigation Branch) Haryana, was ordered to be retired, in the public interest.

(2.) The brief facts of the case are that the petitioner had joined the service of respondent No. 2 as Junior Engineer on 21.12.1960 in the Joint Punjab through Subordinate Service Selection Board, Punjab. His services were allocated to the State of Haryana as Junior Engineer. He was promoted as Sub Divisional Officer on 29.12.1979. Petitioner had completed 55 years of age on 31.10.1993. On the basis of the record, the petitioner was given extension in service till the age of his superannuation. Vide Annexure P-1, dated 12.9.1994, petitioner was ordered to be retired prematurely in public interest.

(3.) Aggrieved against the said order, the petitioner had filed this writ petition, which was admitted on 21.2.1995.