- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Jharkhand at Ranchi in Writ Petition No.2856 of 2002 and Writ Petition No.1620 of 2003 dated 11.07.2006. By the impugned judgment and order, the High Court has sustained the order of reversion and the order of compulsory retirement passed against the appellant.
(3.) At the outset, we intend to observe that the Judicial Officers are part and parcel of this institution. They should be respected and their career should be carefully protected. But in the present case, it appears to us, after going through the records that the appellant, who was serving as a Judicial Officer, has been treated with scant respect by the High Court. Be that as it may.;