R S DHULL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The challenge in this writ petition is to the order of penalty passed in disciplinary proceedings vide which petitioner has been compulsorily retired vide order dated 29.9.1993, Annexure P-39.

(2.) This case has been a chequered history. Even allegations of malafide have been levelled against the ex-Chief Minister, Shri Bhajan Lal. However, it is not considered necessary to notice the facts in detail as during the course of hearing Mr. R.K. Malik, Advocate, learned counsel for the petitioner, confined his attack only against the order of compulsory retirement on the merits thereof.

(3.) Petitioner, an ex-serviceman joined the State Civil Services after qualifying the competitive examination held in the year 1972-73 as A' Class Tehsildar candidate against posts reserved for ex-servicemen.