- (1.) This writ petition at the instance of a former member of Haryana Superior Judicial Service, seeks quashing of the order dated 10.08.2005 (Annexure P18) whereby he has been compulsorily retired from service by the Government of Haryana on the recommendations made by respondent No.1 - the High Court.
(2.) Shorn of the details, the petitioner joined the Haryana Civil Services (Judicial Branch) on 11.05.1981 and served as Sub Judge-cum- Judicial Magistrate at different places except from 20.12.1991 to 31.05.1994 when he remained posted on a non-judicial post of Legal Remembrancer, UT Chandigarh. The petitioner was promoted to Haryana Superior Judicial Service in December, 1997 which he joined w.e.f. 02.02.1998.
(3.) The petitioner received a communication dated 12.10.1998 from the High Court through the District & Sessions Judge, Gurgaon, conveying adverse remarks in his Annual Confidential Report for the year 1997-98 recorded by the Hon'ble Administrative Judge wherein (i) petitioner's knowledge of law and procedure was observed "not upto mark"; (ii) he was found to be "neither industrious nor prompt"; (iii) his method of writing judgements was assessed as "defective and not as per law"; (iv) petitioner's capability of supervision and control was found "not upto mark"; (v) he was assessed to be "not courteous towards his superiors, subordinates and colleagues"; (vi) his behavior with the members of the Bar was "not good"; and (vii) in the final grading, he was assessed an Officer of 'C' category i.e. 'Integrity Doubtful'. The ACR pertained to the period from 02.06.1997 till 31.03.1998 when the petitioner was posted at Gurgaon firstly as a Civil Judge (Sr.Divn.) and then as Additional District & Sessions Judge.;