R SELVANAYAGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER was temporarily appointed as Second Class Magistrate in 1982 and he was regularised in the year 1988. From 1988, the post was redesignated as District Munsif-cum-Judicial Magistrate.

(2.) PETITIONER was compulsorily retired on 1.2.1999 under Sub-rule 2 of Rule 56 of Fundamental Rules of the Government of Tamil Nadu. First respondent issued orders on the basis of recommendation of the Review Committee of High Court of Madras and the approval of the recommendations of the Review Committee by the Full Court of the High Court, Madras.

(3.) THE only question that requires consideration is whether the impugned order is liable to be quashed for all or any of the reasons mentioned in the affidavit"