(1.) Instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following reliefs:
(2.) The petitioner, who was working as Additional District and Sessions Judge, is aggrieved by impugned order dtd. 24/5/2011 by which he has been compulsorily retired from service in public interest under Rule 53(1) of the Rajasthan Civil Services (Pension) Rules, 1996 (hereinafter referred to as 'the Rules of 1996').
(3.) Relevant factual matrix giving rise to this writ petition, stated in succinct, is that vide order dtd. 16/4/1990, the petitioner was initially appointed as Munsiff and Judicial Magistrate under Rule 21 of the Rajasthan Judicial Service Rules, 1955. Upon successful completion of probation, the petitioner was confirmed on 17/6/1992 in the cadre of Rajasthan Judicial Service(RJS). In course of time, vide order dtd. 7/7/1997, the petitioner earned his promotion in the cadre of Civil Judge (S.D.)-cum-Additional Chief Judicial Magistrate on ad-hoc basis in the year 1997. Thereafter, vide order dtd. 15/7/2002, the petitioner was granted selection grade of RJS in the pay scale of 12000-16500. In the year 2003, vide order dtd. 17/4/2003, the petitioner was promoted on ad-hoc basis as Additional District and Sessions Judge for being deputed in Fast Track Courts. In the year 2010, on the recommendations of the High Court, the petitioner was promoted in the cadre of Rajasthan High Judicial Service and was appointed as Additional District and Sessions Judge vide order dtd. 21/4/2010.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN