Amarjeet Chaudhary, J. - (1.) The petitioner had joined the respondent-Haryana State Cooperative Supply and Marketing Federation (for short 'the HAFED') as Field Inspector on 1.5.1970 and was appointed as Manager 'B' Grade in the pay scale of Rs. 200-500 on 19.10.1970. He was promoted 'A' Grade Manager in the pay scale of Rs. 800-1600 with effect from 21.7.1982 and District Manager in the pay scale of Rs. 1200-1860 on 28.1.1985. He completed his probation period and was accordingly granted annual increment on 13.9.1985. The benefit of military service rendered by him was also given and his deemed date of appointment as Manager 'B' Grade was 1.11.1986.
(2.) On 30.5.1988 when the seniority and the date of appointment were refixed, the petitioner's entire service record alongwith the previous A.C.Rs. was considered and he was found suitable and fit for the post of Senior District Manager at the age of 54 years and 11 months. However, after 10 months, again his case for retention in the HAFED beyond the age of 55 years was reconsidered and the Administrative Committee in exercise of the powers vested under rule 15(c) of the Haryana State Supply and Marketing Cooperative Service (Common Cadre) Rules, 1988, in its meeting held on 4.7.1989 decided to retire the petitioner in pursuance of the decision of that Administrative Committee, from the service of HAFED with immediate effect. A cheque for Rs. 10,836/- on account of three months pay in lieu of three months notice was also given. The petitioner through the present writ petition under Articles 226/227 of the Constitution of India has impugned the order of retirement dated 4.7.1989, copy Annexure P-7 to the writ petition.
(3.) The challenge to the impugned order is primarily on the ground that the petitioner had earned from Good to Outstanding reports during his service career and was also awarded prise in the shape of HMT watch in the year 1987 for his outstanding performance as District Manager. To supports his stand that he had earned good reports, the petitioner had placed a summary of last 10 years A.C.Rs. as Annexure A with the writ petition.;