- (1.) Leave granted.
(2.) The challenge in this appeal is a judgment of the Punjab and Haryana High Court rejecting a writ petition against an order of premature retirement on the attainment of the age of 50 years.
(3.) The challenge, however, is based on two principle counts - on the first it is the isue of mala fides and on the second it is the uncommunicated adverse reports : undoubtedly both these counts are rather serious in nature and success in regard to any one of the counts would entitle the appellant herein to appropriate relief. Before however, embarking on to a detail discussion pertaining to the above noted twin issues the factual backdrop ought to be adverted at this juncture.;