KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The learned Assistant Government Pleader Mrs. Kalyani Deshpande waives service for the respondents. Heard finally by consent of the parties.

(2.) By this petition, the petitioner has challenged legality and correctness of the order of his premature retirement dated 28/3/2014 passed by respondent No.2 following the decision taken by the Review Committee regarding premature retirement of the petitioner.

(3.) The petitioner was initially appointed as Junior Clerk on 10/01/1993 and was posted to work at Civil Court, Junior Division, Kelapur, Distt. Yavatmal. After some years he was promoted as Senior Clerk and again promoted as Assistant Superintendent on 17/02/2001. He was posted as Assistant Superintendent at various places, such as at Wani, Ner, Kelapur and was working as such lastly in the Court of Civil Judge, Junior Division, Digras. Since he was attaining the age of 55 years, his case was placed for his suitability to continue in service before the Review Committee of District Court, Yavatmal, which consisted of Principal District Judge, Yavatmal as Chairman and District Judge -I and Civil Judge, Senior Division, Yavatmal as its members. The Review Committee in its meeting held on 26/3/2013, reviewed the case of the petitioner and considering his annual confidential reports, leave account, medical fitness, integrity and the remarks of his Presiding Officer, decided to observe the work of the petitioner for a period of one year and thus he was continued for a period of one year after attaining the age of 55 years.