- (1.) The Petitioner has prayed for quashing the impugned notice of his premature retirement dated 24th August, 2010 (Annexure2), whereby the Petitioner has been arbitrarily superannuated with effect from 31st December, 2010 whereas the Petitioner's due date of retirement is December, 2018, as per the entries in his service record.
(2.) According to the Petitioner, the Respondents have illegally forced him to retire from service before attaining the age of retirement.
(3.) Earlier when the case was taken up, it was emphatically asserted by the Respondents that according to the service record the Petitioner has attained the age of superannuation on 31st December, 2010 and he has accordingly retired with effect from that date.;