R NATARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE present writ petition has been filed to quash G. O. Ms. No. 1365 dated 10. 9. 2004 under which the present petitioner was compulsorily retired under Fundamental Rule 56 (2) on completion of the age of 50 years. Such order of retirement issued by the Government was based on the recommendation of the High Court.

(2.) THE petitioner joined in service as Judicial Magistrate in November, 1988 and worked in different capacities in different places. In March, 1998, he was promoted as Subordinate Judge and initially worked as Principal Subordinate Judge, Tenkasi in Tirunelveli District upto September, 2000 and thereafter as the Chairman of Taxation Appellate Tribunal, Tirunelveli Corporation. Subsequently he was promoted as District Judge and posted as Fast Track Court Judge with effect from 21. 2. 2002. The Administrative Committee of the High Court in its meeting dated 22. 3. 2004, while recommending continuance of several other Judicial Officers, recommended that the present petitioner should be retired compulsorily under Fundamental Rule 56 (2 ). The recommendation is to the following effect:-

(3.) THE petitioner has sought to challenge such order mainly on the following grounds :-