Section 39 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
39. Retirement in public interest:-
Notwithstanding anything contained in these rules or any other law, theHigh Court or the District Judge may, if it is of the opinion that it is in the publicinterest so to do, have the absolute right to retire any member of the Service whohas put in not less than twenty five years of service or has attained the age of 50years, by giving him notice of not less than three months in writing or three monthspay and allowances in lieu of such notice.
