- (1.) This writ petition has been filed against the order dated 20.5.2003, passed by the State of Jharkhand - Respondent No. 2, giving compulsory retirement to the petitioner, a Judicial Officer of the State of Jharkhand, on the recommendation of the High Court of Jharkhand - the respondent No. 3 on administrative side.
(2.) Facts and circumstances giving rise to this case are that the petitioner was selected in the Bihar Civil Services (Judicial Branch) in 1982 and was appointed to the post of Munsif by the State and was confirmed in the grade of Munsif vide order dated 11th March, 1987. He was further promoted to the junior selection grade post in the cadre of Munsif of the Bihar Judicial Service vide order dated 23rd September, 1994. The Patna High Court issued Notification dated 10th March, 2001 promoting the petitioner to the post of Subordinate Judge.
(3.) Consequent to the bifurcation of the State of Bihar and formation of the State of Jharkhand, the services of the petitioner were allocated to the Jharkhand State by the order of the Ministry of Personnel, Public Grievances and Pension (Department of Personnel and Training), New Delhi dated 28th March, 2001. The petitioner was appointed as a Sub-Judge, Ranchi, vide Notification dated 21st April, 2001, issued by the High Court of Jharkhand and, subsequently, the petitioner was placed at the disposal of the State of Jharkhand as Under Secretary-cum-Deputy Legal Remembrancer and Law Officer in the Law Department vide order dated 1st August, 2001.;