UMA SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) None of the learned Advocates is present. This petition under Articles 226 and 227 of the Constitution is filed by one Uma Shankar Prasad, a Chief Judicial Magistrate in the Bihar Subordinate Judicial Service. The petitioner has challenged the decision of the High Court not to allow the petitioner to continue in service beyond the age of 58 years. The petitioner has also challenged the adverse entry made in his service record communicated to him on 18th May 2001. He has claimed right to continue in service till he attains the age of 60 years.

(2.) In our opinion, in view of the passage of time, the petitioner having crossed the age of 60 years, the relief prayed for in the present petition can not be granted. The petition has thus become infurctuous. Petition is accordingly dismissed.