(1.) The Petitioner - a Judicial Officer, has challenged the order of compulsory retirement dtd. 23/8/2012 under Annexure-1 and prayed for consequential reliefs.
(2.) The Petitioner was given compulsory retirement on attaining the age of 50 years in terms of Rule 44 of the OSJS and OJS Rules, 2007. He was an Officer in the cadre of Civil Judge and last worked as JMFC, Motu.
(3.) The Petitioner initially joined as Probationary Munsif, OJS-II on 17/11/1997. He then worked in different capacities as Civil Judge (Jr. Division) and Judicial Magistrate First Class at different places in Odisha. On 21/6/1999 the Petitioner joined as Civil Judge (Jr. Division)-cum-JMFC, Sorada in the judgeship of Ganjam-Gajapati and relieved on 6/5/2002. He joined as JMFC, Daringibadi on 10/5/2002 in the judgeship of Kandhamal-Phulbani and relieved from Daringibadi on 13/6/2005. He served as Munsif at Sambalpur, Additional Civil Judge-cum-JMFC at Bhubaneswar, Sorada, Daringibadi, Cuttack and lastly at Motu. He also served as Inspector of Process-cum-JMFC at Dhenkanal and Sambalpur.
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