ARUN KUMAR ARYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri R.K. Chaube, learned counsel for the petitioner and Shri Samir Sharma for the contesting respondent no.2.

(2.) The challenge in the present petition is to an order dated 16/9/2014, passed by the District Judge, Gorakhpur compulsorily retiring the petitioner from service.

(3.) The brief facts relevant for deciding the present writ petition are as follows: the petitioner was appointed as a "Clerk" in the District Judgeship of Gorakhpur on 01/6/1991. He has on date completed 20 years of service. It appears that the District Judge, Gorakhpur reviewing the employee profile of the Judgeship, constituted a Screening Committee which was tasked with reviewing the work and conduct of various employees in the judgeship who had completed 20 years of qualifying service. The aforesaid Committee appears to have submitted a report for consideration of the District Judge on 11/9/2014. Amongst other recommendations made by the said Committee, it recommended the petitioner being compulsorily retired from service in accordance with the provisions of Fundamental Rule 56. Upon receipt of the said report the District Judge, Gorakhpur passed an order dated 16/9/2014 compulsorily retiring the petitioner. It is aggrieved by the aforesaid order that the instant writ petition has been preferred.