- (1.) The petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India praying for the issuance of a writ of certiorari quashing orders Annexures P.1 and P.2.
(2.) By virtue of the aforesaid orders the petitioner had been retired prematurely from service and his representation against the same had been rejected.
(3.) The petitioner had joined the Police Department, Punjab as a Constable on 18.4.1966 and was promoted as a Head Constable on 9.6.1980 after he had successfully passed the Lower School Course in the year 1979. He was confirmed as Head Constable in 1987. Subsequent thereto the petitioner passed Intermediate Promotion Course and was promoted as Asstt. Sub-Inspector in January, 1990. After barely one year and five months thereof, the impugned order Annexure P.1 was passed prematurely retiring him from service and his representation against the same was rejected vide order Annexure P.2. The petitioner has assailed the afore-mentioned orders on the ground that the same are arbitrary as he had no adverse entry to his credit and even though the orders have purportedly been passed in the public interest, yet they are unsustainable as no reasons have been given to justify the premature retirement in public interest.;