ANUPATI RAM YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner Anupati Ram Yadav, after serving Indian Air Force for 15 years from 10.8.76 till 31.8.1991 was appointed on 19.3.1996 on the post of Civil Judge, Junior Division in the State of U.P. on the basis of selection in the competitive examination.

(2.) In the year 2007-08 when he was posted as C.J.M. Ambedakar Nagar, the District Judge recorded certain adverse remarks in his Annual Confidential Report. The petitioner's representation dated 9.7.08/14.7.2008 against the said adverse remarks was rejected as communicated to him vide letter dated 24.3.2009 by the High Court. In the same year his integrity was withheld by the Administrative Judge and his judgements were held to be very poor. Accordingly, he was assessed as a poor officer. The petitioner represented on 6.3.2009 for expunging the above remarks of the Administrative Judge but the representation was rejected vide order dated 17.1.2013 by the High Court as communicated to him.

(3.) On the basis of his past service record specially the above entries, the High Court recommended for the compulsory retirement of the petitioner and the Chief Secretary State of U.P. by the office order dated 1.3.2013 directed for the compulsory retirement of the petitioner.