G V NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) APPELLANT who was a practising Advocate was selected for the post of munsiff by the public service commission in the year 1971. He was appointed as a munsiff on 15-11-1971. He was promoted to the post of civil judge on 30th may, 1983. He completed 50 years of age on 28th of june, 1988. He was retired from service by the governor under Rule 285 (4) of the Karnataka Civil Service rules (for short, 'the rules') on a recommendation made by the High Court of Karnataka by order dated 30th of july, 1991.

(2.) BEING aggrieved appellant filed the Writ Petition Challenging the Order retiring him from service raising the following three contentions:

(3.) LEARNED single judge did not agree with either of the contentions raised on behalf of the appellant and dismissed the writ petition, aggrieved against which the present appeal has been filed.