ISHWAR SINGH Vs. STATE OF RAJASTHAN
LAWS(SC)-2005-1-89
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on January 05,2005

ISHWAR SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Leave granted.
(2.) Appellant calls in question legality of the judgment rendered by a Division Bench of the Rajasthan High Court at Jaipur, affirming the view of the learned Single Judge that the pre-mature retirement of appellant as directed by the respondents was in order.
(3.) A birds eye view of the factual position would suffice.;


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