RAMESH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 8/4/2019, the following order was passed:

(2.) The aforesaid order was followed by order dtd. 28/5/2019 which reads as:

(3.) In view of order dtd. 28/5/2019, the petitioner remained in service till attaining the age of 58 years. He has retired on attaining the age of 58 years, thus, instant petition has rendered infructuous.