- (1.) The Petitioner was retired compulsorily at a premature stage under the order dated 14.2.2006 which is under challenge together with the order dated 24.11.2006 which was passed on the Representation/Appeal filed by the Petitioner.
(2.) The writ petition was entertained and a counter affidavit has been filed on behalf of the Respondents. The Respondents have taken a preliminary objection and Sri Satya Prakash learned Counsel submits that the Petitioner, after passing of the aforesaid orders filed Writ Petition No. 5882 of 2007 before the High Court of Punjab and Haryana at Chandigarh, where he did not raise any challenge to the aforesaid orders and only made a claim for release of certain emoluments along with interest to which he was entitled including contributory provident fund.
(3.) Sri Satya Prakash submits that the Petitioner ought to have raised a challenge to the aforesaid orders in case he was not satisfied and once he has acquiesced to the same by only claiming certain emoluments, he was estopped from filing a fresh writ petition for a relief which he could have claimed before the High Court of Punjab and Haryana.;