VINAYAK RAMA CHANDRA VAZE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this writ petition is to the order dated 5th Dec., 1979 whereby the petitioner was compulsorily retired under Rule 161 of the Bombay Civil Services Rules, 1959.

(2.) The petitioner was appointed as a Civil Judge (Junior Division) and Judicial Magistrate (First Class) on 3rd Oct., 1963. This appointment was made after he had been selected by the Public Service Commission at Bombay.

(3.) Some time in 1971 the Maharashtra Public Service Commission, by an advertisement, invited applications for direct recruitment to the post of Judge of the Court of Small Causes at Bombay. The petitioner, along with a number of other candidates, applied. The petitioner was selected and, on his appointment, he took charge as a Judge of the Court of Small Causes at Bombay on 22nd May, 1972.