- (1.) Aggrieved by order passed by Superintendent of Police, Kaithal on 14.4.2007 (Annexure P.6), whereby the petitioner was served with three months' notice for compulsory retirement, the petitioner has filed the present petition.
(2.) The case of the petitioner is that he was born on 3.4.1952 and was enrolled as a Constable on 23.4.1973. He was promoted as Head Constable on 17.2.1984 and confirmed as such on 31.8.1986. He was further promoted as Assistant Sub Inspector on 11.11.1995 and confirmed as such on 31.1.2001. Vide order dated 8.2.2006, Superintendent of Police, Kaithal further promoted the petitioner as officiating Sub Inspector. Although, there was nothing adverse against the petitioner after his promotion, which was done in view of Rule 13.1 of the Punjab Police Rules, yet he was arbitrarily ordered to be compulsorily retired vide impugned order dated 14.4.2007.
(3.) Upon issuance of notice, respondents have filed their reply.;