HIRA PRASAD PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, petitioner, a compulsorily retired Judicial Officer, has challenged the order dated 20th May, 2005 by which he has been compulsorily retired.

(2.) WE have heard the petitioner in person and the learned Counsel for the respondents. In addition to the pleadings and documents annexed thereto, we have perused records as produced by the High Court for our perusal.

(3.) UPON being selected, petitioner was directly recruited in the Bihar Subordinate Judicial Service, whereupon he joined as a Munsif [now Civil Judge (Jr. Division)] on 13.3.1984 and at the time when the impugned order was passed, petitioner was working as Additional Munsif, Benipur (Darbhanga). The said state of affair indicates that in course of his service tenure, i.e. between 13.3.1984 and 20.5.2005 petitioner did not get any promotion.