HIRAMANI 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 orders whereby she has been ordered to retire upon attaining the age of 55 years.

(2.) On 12/3/2020, the following order was passed:-

(3.) Learned counsel for the petitioner submits that petitioner has retired on attaining the age of 58 years. She continued to work in view of interim order dtd. 12/3/2020 passed by this Court. The respondent recorded adverse remarks in her ACR for the period from 25/4/2018 to 16/9/2018. The adverse remarks were recorded on account of three departmental enquiries. All the enquiries were finally dropped, thus, respondent was bound to upgrade her ACR. The petitioner did not get promotion because of adverse ACRs.