- (1.) The late petitioner was holding the post of Additional District and Sessions Judge, Sonebhadra, U.P. when the Screening Committee of the High Court of Judicature at Allahabad vide its minutes dated 1.4.2016 recommended his compulsory retirement. Pursuant to this recommendation, the State Government issued an order of compulsory retirement on 3.5.2016.
(2.) Petitioner, aggrieved by these two orders, sought to assail the same, by the present petition under Article 32 of the Constitution of India with a prayer for mandamus directing reinstatement of the petitioner to the post from which he was compulsorily retired.
(3.) In the interregnum period of the pendency of the present petition, there has been unfortunate demise of the petitioner on 16.2.2018. It is, in these circumstances, to put a quietus to the dispute, we had made certain suggestions to the learned senior counsel representing the High Court. Learned senior counsel has obtained instructions as to the consequences which would arise if the date of compulsorily retirement of the petitioner is shifted from 3.5.2016 to the date of his demise, i.e. 16.2.2018. The tentative amounts which would accrue now to the legal heirs of the petitioner are as under:- JUDGEMENT_101_LAWS(SC)3_2018_1.html;