GURBACHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 17/4/2000 dated (Annexure P-65) whereby he was compulsorily retired.

(2.) The petitioner joined Haryana Police Force as Constable on 20/12/1971. On account of adverse reports, he was compulsorily retired by impugned order. He had completed 25 years qualifying service by the date of passing of impugned order.

(3.) It appears that with the efflux of time, petitioner has lost interest to pursue the present petition.