SI BHARAT PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting side of notice dtd. 9/3/2023 (Annexure P-3) which was followed by order dtd. 21/3/2023 whereby he was retired at the age of 55 years.

(2.) This Court on 18/4/2023 passed the following order:-

(3.) The aforesaid order was followed by order dtd. 8/5/2023 whereby operation of the impugned order was stayed. Order dtd. 8/5/2023 reads as:-