Virendra Kumar, J. - (1.) Heard Shri Y. S. Lohit, learned counsel for petitioner and Shri Upendra Nath Misra, learned counsel for the respondent No.1.
(2.) Retirement from service is a certainty but premature/ compulsory retirement is a calamity upon a person, who is compulsorily retired, which has always been questioned before the court of law, therefore, Ram Murti Yadav- a Judicial Officer, who has been compulsorily retired by the order dated 3.5.2016 issued by the State Government, has questioned the correctness and validity of the aforesaid order together with the recommendations dated 14.4.2016 of the Full Court communicated to the State government vide letter dated 19.4.2016. The petitioner inter-alia has also prayed for his reinstatement in service with all consequential benefits.
(3.) In brief the facts of the case are that the petitioner after being selected by the U.P. Public Service Commission, was appointed in judicial service on 26.03.1996 as Civil Judge (Junior Division). He was promoted to Class-I post as Civil Judge (Senior Division) on 15.12.2003. After being declared successful in the departmental examinations, the petitioner was appointed as Additional District & Sessions Judge (Fast Track Court)on 16.12.2008.;