JAMALUDDIN KHAN Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri U.S. Tiwari, in support of the review application.

(2.) The Special Appeal was dismissed by judgment dated 8.12.2006, on the ground that the screening committee constituted by the District Judge had taken into consideration the entire service record of the Petitioner, in arriving at the conclusion, to compulsorily retire the Petitioner. The Court examined all the entries in the Annual Confidential Record of the Petitioner from 1979 to the year 2003, and found that the screening committee did not commit any mistake. The District Judge was justified in passing the order, to compulsorily retire the Petitioner.

(3.) In the review application filed on 8.11.2010, four years after the judgment in Special Appeal, reliance is placed upon two judgment of the Court namely in Dwarika Singh v. State of U.P. and Ors.,2010 5 ADJ 141 and Special Appeal No. 1558 of 2006, Awadh Bihari Tiwari v. State of U.P. and Anr., 14.7.2010. In both these judgments, the Court relied upon the decision taken by the Administrative Judge, allowing the representation of one of the employees, who was also compulsorily retired in the same recommendations of the screening committee in the same Judgeship. The then Administrative Judge in his decision observed that: