- (1.) These writ petitions challenge the validity of orders of compulsory, retirement. In writ petition No. 1253 of 1973 the petitioner was served with an order dated 30 March, 1973. The order was as follows: "Whereas Shri Tara Singh Patwari has completed 25 years of qualifying service and whereas the State Government is satisfied that it is in public interest to dispense with further service of the said Government Servant. Now, therefore, in pursuance of the delegation made under R.244 (2) of the Rajasthan Service Rules vide Finance Department Order No. F. 1 (34) FD-A (Rules/62) dated 13-12-63 the undersigned hereby gives notice to the said Shri Tara Singh requiring him to retire with effect from the date of the expiry of 3 calendar months from the service of this notice on him and further orders the compulsory retirement of Shri Tara Singh with effect from the said date. Sd/-Collector , Ganganagar".
(2.) In writ petition No. 1353 of 1973. the petitioner was served with an identical order dated 30 March, 1973.
(3.) In writ petition No. 1448 of 1973 the petitioner was served with an order dated 28 April, 1973. The order was in terms similar to that in writ petition No. 1253 of 1973 except that the order did not state that "the State Government is satisfied that it is in public interest to dispense with the service of the petitioner.";