ARUN KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These writ petitions have been filed by two erstwhile judicial officers who were members of the judicial service in the State of Jharkhand and are directed against the orders whereby they have been compulsorily retired. In respect of the two writ petitions which are the subject matter of this judgment, this Court passed the following order on 06.09.2018:

(2.) Challenge is laid in both these writ petitions to the orders of compulsory retirement and especially to the reasons assigned or the material ignored by the Screening Committee. The orders of compulsory retirement have been passed in terms of the Rule 74(b)(ii) of the Jharkhand Service Code, 2001 which reads as follows:

(3.) The main contentions raised on behalf of the petitioners are that their retirement is not in the pubic interest: their entire service record especially the contemporaneous record has not been taken into consideration and also that the petitioners have been granted various promotions which would have the effect of washing off their previous adverse entries, if any.