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Nirmal Kanti Sinha, S/O Radha Mohan Sinha Appellant

V/S

Gauhati High Court; Registrar General, Gauhati High Court; State Of Tripura; High Court Of Tripura, Respondents

Referred Judgements :-

STATE OF HARYANA V. INDER PRAKASH ANAND AND OTHERS [REFERRED]
REGISTRAR,HIGH COURT OF MADRAS V. R. RAJIAH AND THE REGISTRAR,HIGH COURT OF MADRAS V. K RAJESWARAN [REFERRED]
RAJAT BARAN ROY V. STATE OF WEST BENGAL [REFERRED]
ORISSA THROUGH IT S REGISTRAR(ADMN.) V. ALEKH CHANDRA SARANGI AND ANOTHER [REFERRED]
REGISTRAR GENERAL,PATNA HIGH COURT V. PANDEY GAJENDRA PRASAD & ORS. [REFERRED]
SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER BARIPADA [REFERRED]
ALL INDIA JUDGES ASSOCIATION STATE OF HIMACHAL PRADESH SHAMSHER BAHADUR SINGH VS. UNION OF INDIA [REFERRED]
HIGH COURT OF JUDICATURE FOR RAJASTHAN VS. RAMESH CHAND PALIWAL [REFERRED]
M S BINDRA VS. UNION OF INDIA [REFERRED]
MADAN MOHAN CHOUDHARY VS. STATE OF BIHAR [REFERRED]
HIGH COURT OF PUNJAB AND HARYANA VS. ISHWAR CHAND JAIN [REFERRED]
RAMESH CHANDRA ACHARYA VS. REGISTRAR HIGH COURT OF ORISSA [REFERRED]
BISHWANATH PRASAD SINGH VS. STATE OF BIHAR [REFERRED]
S D SINGH VS. JHARKHAND HIGH COURT [REFERRED]
RAJENDRA SINGH VERMA VS. GOVERNOR OF NCT OF DELHI [REFERRED]
HIGH COURT OF JUDICATURE VS. SHIVESHWAR NARAYAN [REFERRED]
N C DAS VS. GAUHATI HIGH COURT THR REGISTRAR [REFERRED]
NAND KUMAR VERMA VS. STATE OF JHARKHAND [REFERRED]

JUDGEMENT

(1.) The petitioner was serving in the Tripura Judicial Service. He was retired on attaining the age of 58 years vide notification dated 28.07.2009 by the High Court of Gauhati which then had jurisdiction over the State of Tripura.

(2.) The petitioner by means of this writ petition has challenged the order of retirement on the following grounds :

(3.) Before dealing with the issues raised by the petitioner it would be pertinent to mention that the petitioner joined Grade III of the Tripura Judicial Service on 02.12.1982. He was promoted to Grade II of the service on 01.11.2002 and promoted to Grade-I on ad-hoc basis on 24.04.2004. On 28.10.2005 he was regularized in the Tripura Judicial Service Grade I and on 28.07.2009, the petitioner was retired on attaining the age of 58 years by the impugned notification. The petitioner thereafter filed the present petition on 09.05.2012, almost 3 years after the order had been passed and much after he had already attained the age of 60 years.

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NIRMAL KANTI SINHA, S/O RADHA MOHAN SINHA Vs. GAUHATI HIGH COURT; REGISTRAR GENERAL, GAUHATI HIGH COURT; STATE OF TRIPURA; HIGH COURT OF TRIPURA,

Referred Judgements :-

JUDGEMENT

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