AIR 1967 PUNJAB AND HARYANA 450 ::(1969) 1 LabLJ 452 ::(1967) 69 Pun LR 337

Punjab And Haryana High Court

Hon'ble Judge(s): Mehar Singh , C.J. AND Shamsher Bahadur, P. C. Pandit , JJ

(A) Punjab Civil Services Rules , Vol.I Part I R.3.26— Prior to amendment of R.3.26, extension of service for three years beyond date of superannuation granted to an official - Date of superannuation specifically stated in the order - Amendment to R.3.26 raising super-annnuation age from 55 to 58 years, coming into effect before such official reaching 55 years - Amendment not given retrospective effect - Date of superannuation stated in the order, by reason of amendment, cannot be read as the date of his attaining the age of 58. to give him extension for three years beyond 58 years - S.19 of Punjab General Clauses Act does not apply to such a case. AIR 1965 SC 957 and AIR 1952 SC 324 and AIR 1965 Punj 399 and AIR 1963 Mys 208 and AIR 1952 SC 16, Dist. Punjab General Clauses Act (1 of 1898) , S.19— Constitution of India , Art.309(2)— (Para 13 15) (B) Constitution of India , Art.311(2)— Departmental disciplinary enquiry is not criminal proceeding. AIR 1954 SC 375 and AIR 1957 Punj 173 (FB) and AIR 1960 SC 493 and AIR 1966 Mys 218 and AIR 1965 Punj 337, Foll.AIR 1966 SC 1445 and AIR 1966 Guj 233 Rel. on.AIR 1965 SC 1818 Expl.AIR 1956 SC 66, Ref.AIR 1966 SC 1445 and AIR 1966 Guj 233 Rel. on. ^ AIR 1965 SC 1818 Expl. ^ AIR 1956 SC 66, Ref.AIR ....