BHARTHARI PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Shri Bharthari Prasad erstwhile member of the Higher Judicial Service of this State has challenged the order dated 27.11.98 passed by the State of U. P. compulsorily retiring him.

(2.) When the writ petition was filed, counter-affidavits were called, rejoinder-affidavits were also permitted to be filed, supplementary affidavits have also been filed and in the meantime some applications were also made for some interim relief. On the conclusion of the oral argument, written submissions have also been permitted to be filed and lastly a date--chart relating to the events which may have formed the basts of the compulsory retirement was permitted to be filed by the learned counsel for the parties.

(3.) Sri Ram Singh assisted by Sri Lokendra Kumar, learned counsel for petitioner has argued the matter with great ability and calmness. Sri Sunil Ambwani, learned counsel appearing for the High Court and Sri R.K. Saxena, for the State have argued for the respondents also with ability. As desired by the parties counsel, the writ petition is being finally heard at the admission stage.