SATYAVARAT ARYA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari quashing the impugned order dated 02.03.1995, whereby, the petitioner was compulsorily retired from service.

(2.) The petitioner was initially appointed as Junior Engineer and thereafter, he was promoted as Sub-Divisional Engineer in the month of November, 1981. Ultimately, he was compulsorily retired from service vide order dated 02.03.1995. The order dated 02.03.1995, retiring the petitioner compulsorily from service is the subject matter of challenge in the present petition.

(3.) Learned counsel for the petitioner has relied upon the judgment of Hon'ble the Apex Court in case Baikuntha Nath Das vs Chief District Medical Officer, Baripada, 1992 2 SCT 92 as well as judgment of this Court in case Ram Kishan vs State of Haryana, 1994 3 SCT 609 in support of his contentions.