RAJ KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Cm-1953-Lpa-2018:

(2.) Learned counsel would submit that the appellant was serving as a Conductor in Haryana Roadways and upon attaining the age of 55 years, a decision was taken not to retain him in service and as such, he was served with an order of compulsory retirement dated 16.01.2013. Precise argument raised is that learned Single Judge while negating the challenge to the order of compulsory retirement has overlooked the aspect that there was only one adverse report for the year 2005-06 and since emphasis was to be laid on the last 10 years service record, the order of compulsory retirement was not justified. The instance of one Rajpal serving as Conductor under Haryana Roadways has been cited to contend that such employee also possessed a chequered service record but in spite thereof, has been retained in service.

(3.) Learned counsel for the appellant has been heard at length and pleadings on record have been perused.