SUDHIR KUMAR SINHA Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) On the recommendation made by the Patna High Court vide Letter No. 14571, dtd. 9/3/2022, His Excellency, the Governor of Bihar, issued a notification dtd. 16/3/2022, compulsorily retiring the petitioner from his service by invoking Rule 74(b)(ii) of the Bihar Service Code (in short the Code).

(2.) The afore-noted order of compulsory retirement is under challenge in the present petition.

(3.) We have heard Mr. Rajendra Narain, the learned Senior Advocate for the petitioner/Judicial Officer and Mr. Piyush Lall, the learned counsel for the Patna High Court. The State is represented by Mr. Sanjay Kumar Ghosarvey, the learned AC to AAG-3.