ROSHAN LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed for issuance of a writ in the nature of Certiorari for quashing of impugned order dated 25.11.2014 (Annexure P-3) whereby the petitioner has been retired from service without granting him one year extension in service as provided under instructions dated 20.9.2013 (Annexure P-2). A further prayer has also been made for issuance of direction to the respondents to grant him one year extension in service in view of said instructions.

(2.) Briefly, the facts of the case, as made out in the present petition, are that the petitioner was working as a Safai Karamchari in the Municipal Corporation, Pathankot. Thereafter, he was regularised and was posted as Safai Jamadar in the office of Municipal Corporation, Pathankot. As per service record of the petitioner, he was to retire on 31.12.2013 on completion of 60 years of age. He was given extension in service for one year, which had to expire on 31.12.2014 but he was retired by passing impugned order dated 25.11.2014 and further extension of one year was not granted to him.

(3.) Impugned order dated 25.11.2014 has been challenged in the present writ petition by raising various grounds.