INDRAMANI SAHU Vs. STATE OF ORISSA & ANOTHER

JUDGEMENT

(1.) This writ application is assailed against the order of compulsory retirement passed by the opposite parties against the petitioner while the petitioner attained the age of 50 years.

(2.) The adumbrated facts of the petitioner is that the petitioner was working as an Assistant in this Court from 21.4.1969 and while continuing as such he was selected for appointment as Munsif on probation in Class-II of the Orissa Judicial Service (hereinafter called "O.J.S.") on 21.8.1976.

(3.) While the petitioner was continuing as S.D.J.M., Chatrapur, the District Judge, Ganjam by his confidential letter communicated adverse remarks against the petitioner for the year 1980-1981 and the petitioner made representation to expunge the adverse remarks vide Annexure-3. Be it stated that the petitioner was promoted to Orissa Judicial Service, Class-I by the then Recruitment Rule as erstwhile Subordinate Judge, Deogarh in the undivided judgeship of Sambalpur vide order dated 28.2.1987. While serving in O.J.S., Class-I he had also served as Special Officer in the office of the Director, Public Prosecution and thereafter he was also appointed as Assistant Sessions Judge at Bhanjanagar having been conferred with such power by this Court.