Punjab-Haryana High Court
Kulwant Rai vs State Of Haryana And Others on 16 April, 2009
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 15493 of 1992
Date of Decision: April 16, 2009
Kulwant Rai ......... Petitioner
versus
State of Haryana and others .......... Respondents
Present:- Shri Jashanpreet Singh, Advocate for the petitioner.
Shri Ravi Dutt Sharma, Deputy Advocate General, Haryana.
HEMANT GUPTA, J.
The challenge in the present writ petition is to the order Annexure P-7 whereby the petitioner was ordered to be compulsorily retired under Rule 3.26 (d) of the Punjab Civil Service Rules, Volume I, read with Rule 5.32 (c) of the Punjab Civil Service Rule, Volume II.
The petitioner has joined as Clerk on 14.12.1961. The order of premature retirement was stayed by this Court on 17.12.1992 when the writ petition was admitted for final hearing.
By the efflux of time, the petitioner must have attained the age of superannuation. In view of the said fact, the order of premature retirement is redundant with the passage of time.
Consequently, present writ petition is disposed of as the order of compulsory retirement has rendered redundant.
April 16, 2009 ( HEMANT GUPTA ) ks JUDGE