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Judgment
6 paragraphs · 149 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders whereby he was retired at the age of 55 years.
The petitioner was made to retire in December’ 2003. A period of 22 years from the date of passing impugned order has passed. Had the impugned order not been passed, the petitioner would have worked for three more years. He was part of Haryana Police Force and his service was pensionable, thus, he must have received pension which is 50% of last drawn salary. He had not worked during said period. Thus, at this stage, no interference is warranted.
In the backdrop, the petition stands dismissed.
The petitioner is at liberty to move an appropriate application within three months from today, if cause survives.
Pending application(s), if any, shall stand disposed of.