REGENT COMPUTRONICS PVT. LTD.

ASI GURDEV Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

UNION OF INDIA V. J. N. SINHA [REFERRED]
KARNAIL SINGH V. STATE OF HARYANA AND OTHERS [REFERRED]
SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED]
UNION OF INDIA VS. M E REDDY [REFERRED]
STATE OF PUNJAB VS. MANOHAR LAL [REFERRED]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER BARIPADA [REFERRED]
POSTS AND TELEGRAPHS BOARD VS. C S N MURTHY [REFERRED]
NEYVELY LIGNITE CORPORATION LIMITED VS. SPECIAL TAHSILDAR LAND ACQUISITION NEYVELY [REFERRED]
CHIEF GENERAL MANAGER STATE BANK OF INDIA BHUBANESWAR VS. SURESHCHANDRA BEHERA [REFERRED]
KULDIP SINGH VS. PEPSU ROAD TRANSPORT CORPORATION [REFERRED]
M/S. VIDAR HOSIERY WORKS LUDHIANA VS. STATE OF PUNJAB AND OTHERS [REFERRED]
MAN SINGH, ASSISTANT SUB INSPECTOR VS. THE STATE OF PUNJAB AND ORS. [REFERRED]

JUDGEMENT

(1.) Although these petitions are directed against different orders of compulsory retirement passed by the Senior Superintendent of Police, Rup Nagar (Ropar), the main point raised by the petitioners relating to the competence of the Senior Superintendent of Police, Rup Nagar to retire Assistant Sub Inspectors and Sub Inspectors of Police under Rule 3 of the Punjab Civil Services (Pre-mature Retirement) Rule, 1975 (hereinafter referred to as 'the rules of 1975') is common to all the petitions and, therefore, all the petitions are being decided by a common order.

(2.) A brief reference to the facts is necessary for the purpose of appreciating various points raised in the writ petitions.

(3.) Shri S. K. Sharma, learned counsel for the petitioners, raised the following points in support of challenge to the impugned orders of retirement:-

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ASI GURDEV Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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