- (1.) THE appellant was enrolled as Sub -Inspector (Exe) in Central Industrial Security Force (hereinafter referred to as "C.I.S.F.") with effect from 1st June, 1972. He was thereafter promoted to the rank of Inspector (Exe) with effect from 25th July, 1992. Admittedly, he attained the age of fifty years on 25th January, 1999.
(2.) ON his attaining the age of fifty years, his case came up for review before the Review Committee headed by the Director General, Central Industrial Security Force to assess his suitability or otherwise for further retention in the Force having regard to the provision of Rule 56(j) of the Fundamental Rules. As will appear from the order issued on 30th October, 2000, the appellant was not found fit by the Review Committee for retention in service and, accordingly, he was prematurely retired from service with immediate effect in the public interest from 1st July, 2000.
(3.) CHALLENGING the said order, the appellant filed a writ application, being C.W.J.C. No. 721 of 2001, in this Court and same was dismissed by order dated 20th February, 2001 by the learned single Judge upon holding that compulsory retirement or premature retirement is not a punishment arid that such an order was required to be made on the subjective satisfaction of the concerned authority.;