NILAKANTHA TRIPATHY Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this petition, the Petitioner, who was working as a Chief Judicial Magistrate (CJM), has questioned the decision of the High Court not to continue him in service after crossing the age of 58 years.

(2.) It must be mentioned at the outset that the entire service record of the Petitioner was produced before the Court and perused by it. By an order dtd. 7/7/2022, the Court permitted the Petitioner to peruse his service record in the chamber of Registrar (Judicial). The Petitioner perused the record and after the submissions of the counsel for the parties were heard, order was reserved on 27/7/2022.

(3.) The background facts are that the Petitioner was successful in the examination conducted by the Odisha Public Service Commission and by a Notification dtd. 28/1/1987, he was appointed as Munsif (on probation) in Orissa Judicial Service (OJS)-II, Puri and joined in that post on 16/2/1987. He became a Judicial Magistrate First Class on 14/3/1989 and served in various locations in the State of Odisha. He was promoted as Senior Civil Judge in 2005 and posted at Rourkela by an order dtd. 28/10/2005.