ARUNDHWAJ PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State as also learned counsel representing respondent No. 3, Registrar General of this High Court.

(2.) The petitioner is aggrieved by the order as contained in memo No. 2698 dated 20.05.2004, brought on record as Annexure-6 to the writ application, whereby, while functioning as the Principal Judge, Family Court, Hazaribag, he has been made to retire from service under the provisions of Rule 74(b)(ii) of the Jharkhand Service Code, w.e.f., 205.2004 or on the date of service of notice, whichever was earlier, making the payment of salary and allowances for three months of the notice period.

(3.) It appears that the petitioner had challenged this order directly in the Hon'ble Supreme Court of India in W.P.(C) No. 584 of 2004, which was dismissed by order dated 29.10.2004, giving the liberty to the petitioner for filing the petition under Article 226 of the Constitution of India, if so advised. Thereafter, the petitioner has approached this Court by filing the present writ application.