Tejinder Singh Dhindsa, J. - (1.) C.M. No. 11174 of 2016 Application allowed as prayed for. Documents at Annexures P12, P13 and P14 are taken on record.
(2.) Application disposed of. Main Petition
(3.) Petitioner, who was serving as Sub Inspector with Haryana Police has impugned the action of the respondent-Department in having compulsorily retired him from service upon attaining the age of 55 years vide order dated 25.4.2015, Annexure P11, passed by the Deputy Commissioner of Police, Headquarters Faridabad. Petitioner also seeks the expunging of the adverse remarks recorded in his ACR for the period 29.7.2013 to 3.11.2013 and wherein his integrity has been doubted.;