- (1.) The petitioner was selected as a member of Rajasthan Judicial Service in 1986. He was promoted on the post of Civil Judge (SD) on 7.7.1997. He was compulsorily retired in public interest under sub-rule (2) of Rule 244 of the Rajasthan Service Rules (Old)/Rule 53(1) of the Rajasthan Civil Services (Pension) Rules, 1996, vide order dated 9.11.2000. This order is impugned in the instant writ petition.
(2.) The learned counsel for the petitioner has submitted that the entire service record of the petitioner was satisfactory, which does not justify his compulsory retirement. He had also been promoted and although there were adverse remarks in his Annual Confidential Reports earlier, there was definite improvement in his work and conduct towards the later part of his career and hence the impugned order could not have been passed.
(3.) On the contrary, the learned counsel for the respondents has contended that the entire service record of the petitioner was considered which justified the impugned order.;