R RAVINDRAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner was a Judicial Officer, who entered into the Judicial service in the year 1980 as a Judicial II Class Magistrate and his service was regularised by the Hon'ble High Court of Madras as Judicial II Class Magistrate. Subsequently, the petitioner was promoted as Judicial I Class Magistrate in the month of May 1988. Thereafter, he was recruited as District Munsif through the Tamil Nadu Public Service Commission and he joined as I Additional District Munsif, Erode on 09.11.1988. After going through the regular spell of promotions, he reached the post of District Judge and attained the superannuation on 31.05.2007 at the age of 58 years.

(2.) Now the grievance of the writ petitioner is that some of the Judicial Officers who are all juniors to him have been granted extension beyond the age of 58 years, till the age of 60 years. Though he had discharged his duties by maintaining absolute dignity and devotion with integrity and disposed of large numbers of cases in all branches of law his name was not considered for no reasons. Hence, the petitioner has come forward by way of filing this present writ petition with a prayer to issue a Writ of Certiorarified Mandamus, to call for the records from the 2nd respondent in its proceedings in ROC. No. 2A/2007-Con.B2, dated 23.05.2007 and quash the same and consequently, direct the respondents to permit the petitioner to continue in service till the age of 60 years.

(3.) Resisting the prayer of the writ petitioner, the Registrar General of the High Court of Judicature at Madras filed a counter affidavit on behalf of the 2nd respondent by raising the following grounds: