GOPAL KRISHAN VYAS,J. - (1.) The instant writ petition has been filed by the petitioner, Mohammed Saleem Malik, Officer of Higher Judicial Services, challenging the order dated 31.03.2010 (Annex.9), by which the State Government while exercising powers under Rule 53(1) of the Rajasthan Civil Service (pension) Rules, 1996, (for brevity, hereinafter referred to as 'Rules of 1996') on the recommendation of the Rajasthan High Court, compulsorily retired the officer in public interest on the date of receipt of said order by payment to him of three months' pay and allowance in lieu of three months' previous notice.
(2.) As per facts of the case, the petitioner was initially appointed as Munsif and Judicial Magistrate vide order dated 21.01.1992 after due selection in accordance with Rajasthan Judicial Services Rules, 1951. After completion of probation period, he was confirmed on the post of Munsif and Judicial Magistrate vide order dated 11.11.1994 and further he was promoted to the post of Civil Judge (Sr. Division)-cum-Add. Chief Judicial Magistrate vide order dated 06.12.2000.
(3.) The petitioner was further promoted as Addl. District and Sessions Judge (Fast Track) on ad-hoc basis vide order dated 13.12.2004 and thereafter an order was passed on 31.03.2010, whereby on the basis of recommendations of the High Court, the petitioner was compulsorily retired from the services while giving salary of three months of Rs. 1,61,982/-.;