Ray, C. J. - (1.) This appeal is by certificate from the judgment dated 18 November, 1971 of the Punjab and Haryana High Court.
(2.) The respondent joined the Punjab Civil Service. (Executive Branch) in November, 1954. He was selected for the Judicial Branch of the Punjab Civil Service on or about 1 May, 1965. On 15 November, 1968 he was promoted as officiating Additional District and Sessions Judge.
(3.) The respondent was due to attain the age of 55 years on 24 February, 1971. His case was referred to the High Court for their recommendation whether the respondent should retire at the age of 55 years or he should be retained in service till the age of 58 years which is the prescribed age of super annuation under the Punjab Civil Service Rules.;