JAGABANDHU GHANTIALI Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) THE petition who was working as a Sheristadar in the office of the Civil Judge (Senior Division), Karanjia, has filed this writ application challenging the order of the District and Session Judge. Mayurbhanj, compulsorily retiring the petitioner from service under Rule 71 (a) of the Orissa Service Code.

(2.) THE petitioner joined in service as a Junior Clerk in December 1960, and in course of time after several promotions he was posted as Sheristadar in the office of the Civil Judge (Senior Division), Karanjia. On the basis of the report of the Review Committee, the petitioner was made to retire with effect from 26.8.1997 on payment of three months' dsalary in lieu of notice, pursuant to the order passed by the District Judge. The said prder is being challenged in the present writ application.

(3.) IN the counter affidavit filed on behalf of the opposite parties, the allegations have been refuted. Pursuant to our direction the learned counsel appearing for the State has produced the entire file including the report of the Review Committee relating to the order of compulsory retirement.