RESHAMLAL KURRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Compulsory retirement of the Petitioner in terms of Rule 13(2) of the Chhattisgarh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 2006 (for short 'the Rules') on attaining 20 years of service or 50 years of age as the case may be, is the subject matter of challenge in this writ petition.

(2.) Heard Shri C.J.K.Rao, learned counsel for the Petitioner, Shri Gagan Tiwari, learned Deputy Government Advocate for the 1 st Respondent/State and Shri Ashish Shrivastava, learned standing counsel for the 2 nd Respondent, at length.

(3.) The sequence of events is as follows: the Petitioner, on acquiring the necessary qualification participated in the process of selection and was appointed as a Civil Judge Class II in March 1995. On satisfactory completion of probation, he was confirmed in service and was later promoted as Civil Judge Class I in the year 2000. He was given further promotions to the post of Additional Chief Judicial Magistrate in the year 2004 and thereafter to the Higher Judicial Service as Additional District Judge (FTC) on ad hoc basis in the year 2005.