BHIM CHAND Vs. THE DEPUTY COMMISSIONER AND ORS.

JUDGEMENT

(1.) BHIM Chand Petitioner was a permanent clerk in the office of the Deputy Commissioner, Rohtak, whose date of birth is 15th April, 1912, Under Rule 3.26 of the Punjab Civil Services Rules, Volume I, Part I, his date of superannuation was 15th April, 1967, till the amendment of this rule in 1963 when the age of superannuation was raised from 55 to 58 years.

(2.) THE Respondents have not cared to file any return to the writ petition. I am, therefore, left with no alternative but to accept as correct what is stated in the petition. According to the Petitioner, his character -roll contains 12 entries, out of which two are good, eight satisfactory and two poor, His latest, reports for the years (sic) and 1965 -66 say that his work was found satisfactory. He was allowed to cross the efficiency bar on 2nd August, 1966. The Petitioner states that he is energetic and physically fit to discharge his duties satisfactorily.

(3.) THE result is that this petition is allowed with costs and the order (Annexure 'A' to the writ petition) is quashed.