O.P. Garg, J. - (1.) By means of the writ petitions under Article 226 of the Constitution of India, the petitioner has prayed that the order dated 12.3.1996 passed by respondent No. 2, Senior Superintendent of District Jail, Meerut, compulsory retiring the petitioner from service. Annexure-6 to the writ petition, be quashed and the respondents, be commanded to reinstate him in service with all consequential benefits.
(2.) Counter and rejoinder-affidavits have been exchanged.
(3.) Heard Sri Satish Dwivedi, learned counsel for the petitioner as well as the learned standing counsel.;