MOHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a writ petition under Articles 226 and 227 of the Constitution India for the issuance of an appropriate writ quashing the orders of the Chief Conservator of Forests (respondent No. 3), dated 3rd of June, 1970 (Annexure A-3) and, 19th of June, 1967 (Annexure A-3). The petitioner who was born on 15th of July, 1912, had joined the Forests Department in the State of Punjab in 1933 and he was to reach the age of 55 years on 15th of July, 1967. By rule 3.26 (a) of the Punjab Civil Services Rules, Volume I, Part I, it is provided that -