M.SRINIVASA CHARY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) The brief facts of the case are that the petitioner was appointed as District Munsif vide G.O.Ms.No.61, Law (LJ Cts-C), Department, dtd. 7/4/1998 and subsequently, he was promoted as Senior Civil Judge on 7/2/2009. While things stood, the petitioner along with six (6) other District Judicial Officers were placed under suspension on 25/8/2010. Pursuant to the said suspension order, regular departmental enquiry had conducted and the petitioner was found not guilty of the allegations levelled against him and accordingly, the charges framed against him and other Judicial Officers were dropped on 11/11/2014 and reinstated into service. Thereafter, he was promoted as District Judge (Entry Level), vide order, dtd. 20/2/2017 and his probation as a District Judge was declared satisfactory on 26/5/2019.

(3.) As matter stood, respondent No.1, issued G.O.Ms.No.17, General Administration (J&RA) Department, dtd. 1/2/2023 stating that petitioner is deemed to have been retired from service with effect from 31/1/2023 Afternoon in terms of first proviso to Sec. 3(1A) of the Telangana Public Employment (Regulation of age of Superannuation) Act, 1984 (for short, the Act, 1984') and Rule 23 of the Telangana State Judicial (Service and Cadre) Rule, 2017 (for short, 'the Rules, 2017').