SATISH CHANDRA SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Taking note of the fact that the petitioner is a judicial officer, who was compulsorily retired way back in the year 2013, but despite repeated deferments and the appropriate opportunity allowed, consistently none appeared on behalf of the petitioner, hence, this Court, for the ends of justice, appointed Mrs. Smriti Singh, as Amicus Curiae, in the instant writ application for assisting the Court on behalf of the petitioner.

(2.) Mr. Piyush Lall, learned advocate, represents the Patna High Court and Mr. U.S.S. Singh, learned GP-19, represents the State.

(3.) The petitioner who was an officer of 22nd Batch of Bihar Judicial Service and was appointed and submitted his joining on 4/7/1989 on the post of Munsif, on being aggrieved by Notification No. 18521 dtd. 5/12/2013 of the Department of the General Administration, Government of Bihar, by which he was compulsorily retired from Bihar Judicial Service in public interest under Rule 74(b)(ii) of the Bihar Service Code, 1952 has filed the present writ petition, seeking quashing of the same. The petitioner also sought quashing of the Order No. 226A dtd. 11/12/2013 issued by the learned District and Sessions Judge, Gopalganj, relieving him from judicial works in view of Letter No. 6887/Admn.(Appt.) dtd. 7/12/2013 of the Patna High Court and directed him to handover the charge of his court and office being that of Munsif, Gopalganj.