RAJNISH KUMAR,J. - (1.) Heard Shri Yadukul Shiromani Srivastava,learned counsel for the petitioner, Shri Upendra Nath Mishra learned counsel for opposite party no. 2 and learned Standing Counsel appearing for opposite party no. 1.
(2.) The petitioner has approached to this Court challenging the order dated 03.05.2016 passed by opposite party no. 1 by means of which petitioner has been compulsorily retired from service. He has further prayed for quashing of recommendation dated 14.4.2016 of the Full Court of the Hon'ble High Court communicated to the State Government vide letter dated 19.04.2016, so far as it relates to instant petitioner. Further prayer has been made for commanding the opposite parties to reinstate the petitioner in service with continuity and other service benefits followed by consequential benefits and allow him to work and pay regular salary, other allowances and perquisites regularly.
(3.) Facts in brief of the case as culled out from the pleadings for the purpose of adjudication of the present case are that the petitioner having been selected by U.P. Public Service Commission against the Recruitment Year 1999, was appointed on the post of Civil Judge, (Junior Division) vide Notification dated 21.05.2001 issued by the Registrar General, High Court of Judicature at Allahabad (in short ''RG High Court'). In pursuance thereof, petitioner assumed the charge on 21.5.2001 at Pratapgarh as Civil Judge (JD). Having been found fit, he was promoted to the post of Civil Judge (Senior Division) in the month of October, 2006 and was given posting at Ballia as such.;