(1.) BY the medium of this writ petition, petitioner has questioned Government order No. 968 -GAD of 2006 dated 14 -8 -2006, whereby he came to be compulsorily retired from service, on the grounds taken in the petition.
(2.) RESPONDENTS have filed their counter and resisted the petition on the grounds taken therein.
(3.) THE meat of the matter is whether the impugned compulsory retirement order is legal one and cannot be interfered with by this court?