Saral Srivastava, J. - (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri S.K. Chaubey, Advocate for the petitioner and Sri Manish Goyal, learned counsel appearing for the respondents.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 03.05.2016 passed by the Special Secretary, State of Uttar Pradesh whereby the petitioner has been granted compulsory retirement.
(3.) The brief facts giving rise to the present petition are that the petitioner was appointed as a member of U.P. Nyayik Seva on 13.04.1992. Consequent upon his appointment, the petitioner joined on the post of Munsif/Civil Judge (Junior Division). The petitioner was promoted as Civil Judge (Senior Division) on 10.10.2000. The petitioner was promoted to the Higher Judicial Service on 15.09.2010 and was posted as Additional District Judge at Azamgarh during the period 2012-13.;