Manoj Kumar Gupta, J. - (1.) Heard learned counsel for the petitioner and Sri Sameer Sharma for the second respondent.
(2.) The petitioner has challenged the order of his compulsory retirement from service dated 18.9.2014 passed by the District Judge, Gorakhpur, the second respondent herein. The petitioner was appointed as Copyist in judgeship of Gorakhpur on 2.5.1988. On 5/6 July 2013, he was transferred from the Record Room to the Court of Civil Judge (Junior Division) Court No. 19, Gorakhpur as Munsarim/Reader.
(3.) A meeting of the Screening Committee constituted under the order of the District Judge, Gorakhpur for screening the employees of the judgeship of Gorakhpur, for purpose of making recommendation for compulsory retirement, was held on 10.9.2014. The said Committee examined the service records of 99 class III employees of the judgeship who had completed 20 years of service and 50 years of age. It submitted a report dated 10.9.2014 recommending compulsory retirement of five employees, including the petitioner herein. It was followed by an order dated 18.9.2014 by District Judge, Gorakhpur compulsorily retiring the petitioner.;