Ajay Rastogi, J. - (1.) By the instant writ petition, the petitioner, who was a member of Rajasthan Judicial Service has impugned the order of his compulsory retirement passed by the State of Rajasthan dt.31.03.2010 in exercise of powers conferred u/R.53(1) of the Rajasthan Civil Service Pension Rules, 1996 (in short 'the Rules, 1996').
(2.) The brief facts of the case which may be culled out for the present purpose are that the petitioner after his regular selection was appointed in the Rajasthan Judicial Service on 24.07.1985 and on completion of the period of probation he was confirmed vide order dt.21.01.1987 and was further promoted as Additional Chief Judicial Magistrate vide order dt.13.06.1999 and posted as Chief Judicial Magistrate on 16.09.2002. He was further promoted as Additional District Judge (Fast Track) on ad-hoc basis vide order dt.17.04.2003.
(3.) While the petitioner was working as the Additional District Judge (Fast Track), Hon'ble the Chief Justice vide order dt.30.11.2009 constituted a committee of five Judges of this Court for recommending the names of such of the Judicial Officers of the State of Rajasthan who have become deadwood or have lost their utility for compulsory retirement obviously who has qualified preconditions, as envisages u/R.53(1) of Rules, 1996 in public interest.;