- (1.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner has prayed for issuance of a writ of Certiorari quashing the following orders impugned herein: 1. Order dated 11.09.2012 passed by the Administrative Judge, Maharajganj, whereby the annual entry awarded to the petitioner by the District Judge for the year 2009-2010 was down graded from 'Outstanding' category to 'Average'' and the integrity of petitioner was not certified. 2. Order dated 19.01.2013 passed by the High Court on administrative side, whereby representation of the petitioner filed against aforesaid order dated 11.09.2012, was rejected. 3. Resolution dated 02.02.2013 passed by the Full Court, whereby it was resolved that the petitioner be retired compulsorily. 4. Order dated 08.02.2013 passed by the District Judge Ghaziabad, whereby the judicial work was withdrawn from petitioner forthwith. 5. Order dated 01.03.2013 passed by the State Government whereby the petitioner was compulsorily retired from service.
(2.) The factual matrix of this case lie in a narrow compass. The petitioner joined judicial service as Additional Civil Judge on 16.03.1996 at Bahraich and was promoted as Additional Civil Judge (Senior Division)/A.C.J.M. at Faizabad on 15.12.2003. He was posted on an ex-cadre post as Additional District & Sessions Judge (F.T.C.) at Faizabad on 15.12.2008 and while working as Additional District & Sessions Judge, (Ex-cadre) at Hapur, Ghaziabad, he was served with the order of compulsory retirement dated 08.02.2013.
(3.) In the annual confidential remarks for the year 1996-97, the out turn of the petitioner was found much below the prescribed standard, as such, it was communicated to him vide order dated 24.06.1997. In the year 2002-03 also, the petitioner's out turn was found to be short and in the year 2006-07, the petitioner was graded as 'Average officer'. In the annual remarks recorded by the High Court for the year 2009-2010, the petitioner was graded as 'Average officer' and his integrity was not certified. This entry was also communicated to the petitioner vide order dated 31.10.2012. In the year 2010-11, the petitioner was given adverse entry, which too was communicated to the petitioner vide order dated 21.09.2012.;