- (1.) This Letters Patent Appeal under Clause X of the Letters Patent has been preferred by the State of Punjab and its authorities in the Police Department against the judgment dated December 07, 2006 passed by the Learned Single Judge whereby Civil Writ Petition No. 92 of 1993 filed by the Respondent has been allowed and after quashing the order of his premature retirement, he has been held entitled to all the consequential benefits, including allowances, increments, seniority, etc.
(2.) The facts may be noticed briefly.
(3.) The Respondent was enrolled as a Constable in the Punjab Police on 18.4.1966 and upon passing of the requisite School Courses and also on the basis of his service record, he was, firstly, promoted as a Head Constable and thereafter, as an Assistant Sub-Inspector in January, 1990. The SSP, Jalandhar, however, vide an order dated 24.5.1991 retired the Respondent from service compulsorily after opining that, "it is in public interest to retire him from service". The Respondent preferred a representation against the aforementioned action but the same was also turned down summarily. Both these orders were impugned by the Respondent in the above stated writ petition.;