RAJENDRA KUMAR MAHAJAN Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONER , who has been compulsorily retired under the provisions of Rule 14(2) of the MP Higher Judicial Service (Recruitment and Conditions of Service) Rules, 1994, has filed this writ petition challenging his compulsory retirement ordered on 20.4.2005 vide Annexure P/8.

(2.) AT the relevant time when the impugned action was taken, petitioner was a Member of the Higher Judicial Services and was posted as District and Sessions Judge, Morena. Petitioner was inducted into the subordinate judicial service in the State of MP on 28.7.1990 vide Annexure P/1. He was promoted to the Higher Judicial Service in the year 1987 and was confirmed on the post on 25.10.1990, vide Annexure P/3. He was also granted the benefit of the recommendations made by the Shetty Pay Commission, including revision of pay scale, selection grade and super-time scale and was discharging the duties of District Rajendra Kumar Mahajan Vs. State of Madhya Pradesh and another. Judge, when the impugned action was taken for compulsorily retiring him after he had attained the age of 58 years.

(3.) RESPONDENTS have filed return and they have pointed out that the entire service profile was placed before the Full Court and the decision has been taken based on the recommendations made by the Full Court and as the impugned action is taken after due scrutiny of the entire service record of the petitioner, it is stated that no interference is called for in the matter.