NARENDRA NATH TIWARI, J. - (1.) An application (I.A. No. 610 of 2008) has been filed by the petitioner praying for fixing an early date of hearing.
(2.) SINCE the respondents have already appeared and filed their counter affidavit, the matter is heard on merit at this stage itself and is being disposed of finally by this order. No separate order need be passed in the interlocutory application. In the writ petition, the petitioner has prayed for quashing the office order dated 31.10.2005 passed by the respondents, whereby the petitioner was informed about his date of superannuation as 31.10.2005.
(3.) IT has been stated that the petitioner is due to retire on 31.10.2010 as per the entry recorded in Form B register. But by the impugned letter, the date of his retirement has been shifted five years back to the petitioner's prejudice without giving him any notice or opportunity of hearing. It has been stated that acting upon the said letter, the respondents forced the petitioner to retire prematurely w.e.f. 31.10.2005. The respondents, thereafter, did not allow the petitioner to work in the Company.;