BHANWAR LAL LAMROR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of instant writ petition, the petitioner has impugned order of the Govt. of Rajasthan dt.31.3.2010 whereby in pursuance of Rule 53(1) of Raj. Civil Service Pension Rules, 1996 (Rules 1996) he was compulsorily retired on recommendation of the High Court.

(2.) During the course of arguments, on instructions, counsel for Petitioner did not press the validity of Rule 53(1) of the Rules, 1996 and made submissions on merits assailing order of pre mature retirement.

(3.) The facts that culled out are that the petitioner was initially appointed after his selection through Rajasthan Public Service Commission in the cadre of Rajasthan Judicial Service in the year 1988 and appointed as Munsif Cum Judicial Magistrate, First Class vide order dt.4.4.1988. He was promoted as Additional Chief Judicial Magistrate vide order dt.7.7.1997 and vide order dt.26.4.2003 as Additional District & Sessions Judge (Fast Track) w.e.f. 16.08.2002, the date on which his juniors were promoted.