Sri R H Raddi S/O Hanumanthappa Raddi vs The High Court Of Karnataka Reptd By Its ... on 17 February, 2012

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Karnataka High Court

Sri R H Raddi S/O Hanumanthappa Raddi vs The High Court Of Karnataka Reptd By Its ... on 17 February, 2012

Equivalent citations: 2013 LAB. I. C. 687, 2013 (1) AIR KANT HCR 478 2012 (4) KCCR SN 249 (KAR), 2012 (4) KCCR SN 249 (KAR)

Bench: D.V.Shylendra Kumar

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IN THE HIGH COURT OF KARNATAKA
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THE I-ION'BLE MR JUSTICE Div 
THE HOFPBLE MR  xiv 

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Anemd Kumar A Magadum? Adv}

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A THEISEL :r1PPEALS ARE Cii>:"\»TENC} ON FOR HEARINC} TEES DAY,

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JUDGMENT

These appeals are by three former ju<j&.t£"1éEr:.:'ﬂQff'ieers who had retired on attaining the age of on eempietmg the age of 58 };'ear:;',>AA'>t)'u;t.\f»rho T. with and had questioned the comptzisorily at the age of before this eourt, mainly on entitled to corztmue in s3er\./'ice tit} they._a:.t'ai:ﬁ 60 years.

2. 1'; "r'X\7E\'i::'§:A)HHél%t'-1? that in terms of Rule 9S*+;%~ '€--i.v.il'§Ser\*iees Rules {for short, the Ruaresjh', Ofjudieial officers shall be 2*e1ésed to to the f'()I}<>\x/ring eenditiorts viz., Z}-.,A ..[?'he NH?-g*--P;t' C{)L£?"Z, of Kcrsrrzeataka should _ei3<:ess and evaluate the record of the ..:}'ueeZ'£ez'aeZ Officer for his continued utility .V"'~.,.§L2'Q.[V§'V.ZL'i§Z"ZiF2, the time bejere he attains the of58 years by foﬂowirtg the procedure "for the eomptzisory retirement under the Service ruies epplieabfe to him and give him the beraefit of the exteneiecf $Z£f3€?"Q?t?iZ£€£§iO?'E age frem 58 te 60 years, 0213;; if he is fozmei fit and eligible to eontimae in service E3} <13 z:f'~f"<)z2rzc§ 2»*zot fit one? mefzfgibieg he shgcmicf be eom;:>uZsorz'Zg retireci on his ottoirtihg the age of58 gears.

The assessment as zhclicctted abooe__sho't'tVZcZ._:' *' be done before the attainment ofthe of 58 Qeozre. 7 " 4' The above o.ssessn2e21t":.is jbi"~eUa'Z~?_tCtt_t'hg eligibility to continue intsemice bergortd 58 "

gears of age ohoj in '"a,cZcZV7'tz'o.fz zhciependent of the osée..s£:m':er1t':: for CC)t7"zpU, Zoozy, retire rthtf V that mot ' hcwev 'to be tmdertai«:eh._'_ bet. . Vfeletzont service rules. " ' Th_g2se _t]ut§ic*ioZ_"V..: (Dfj"iee.rs' are not ctgezi-,$iroti's. of o,uoiZi_h.g 'of""E'h/e benefit of :i'e2tt2th_tt¢sh"e'e::2Z SLtj:>Vé77€tft'ftttvf1ZiQ'I"t age with the eerie? ion of7.oo.htpttZsot%g retirement at the of 39158 "g.e'ors, 'htttg give an option to ._ retire~ctt"the-._ag.e -of 58 years and such on «optzTcmL:<{ho[[Z«..b'e._ey<erCtsed in tozitihg by the before he ottozihs the age of gem-3. = JttCa7,?:CiCI,[ Officers who do not 'e,»:e,%feise the said option 7?'t€ftZ§OfZ,€€f above ottozfmfhg the of 57 gears, sh/of! ' 7."g'be'g:=deemed to have opted for eotttéhttzhg 2'21 '_S.€'?"UfC€ hit the ehhaheea' st/:pe2"<:2t2't2'2uatioh (77 age of 60 gears with the Zzobifitg to C<)?7ZpLtZSOf"y retirement of the age of 58 'ages;/rs.

The b 2/téfii of the increase of the retirement age to 60 gears shalt? not be os:2o.z'Eab€e otztomottooiig to of! Jtécheiot

3. (2/]?<;>e2*s irrespective of Zhezr past record qf' serzxiee send evidence of their eontihu-ed utility to the Judiezfagl system. The E)ez.7:eﬁf~.V_ wifi he CZUC{,iZCZbZ€ to those who O[)7'.f2,Z'Of?, of the High Court have a_;:%eZei"efz°jeeE_T 9' h' for Continued useful service. The"pQté?':{%céf T fer continued uriiizfg sh_a.Z.Z mag, ezxcalugated by appropriate 'eo'mni1'z'u'.ee«SV._of Judges of zhe High COurZ_'_'eOhr1s:t'étLite'eZ gazihL;7..V°-h.A headed by the Chief Jugszéee Qf,--i5hge" High (70ur't and the ez)c;*;Z7§&;.pIio71 Shai! _he.Vn7:<ic£e...(;'7§1g {V/he basis of the 'eluhcizfeiczgi Qf]'icer*s2: past record ofse--?fvic?e, gt-hg..r"ae2fe.zf mlis,' 'Q11/.cLf.:7ig of "jut dgez77ger2t::.<_émcE <52Zh,ezi"r":3VZepcmI mg/tiers. Explanation =.:h:e_ pu'r7poSeivV----o'f this rule 'fl/€€Z§'fCZ'Gi/T .vC}'jj'%eer' :f2hZ,€C'1fi'§? ?T4Dzlé§.2fiCt ljgzdge or Ciel'? Judge" .D'i:/iL_z'bn) er Ci'IJiZ""JLzcZge (Junior Dizﬁséfcjz/2gjg,_"----. "E)'e;1Ig)zfLgzijn.gg""--__2fb_ V"v.Ka,r'nataIcag Juciicrial « Net; £2111}; rufe, but on {he basis of the jL1<§g2:3e:2{$"ei:Vz'r1e-- Court in a series of cases h"«.,g:a;'§=ii::g*~.£mm INBIA JUDGES' ASSOCIATION vs .g:iz§?e;2aé'fj"i§§"hhh'iggéazg [(1992) 1 sec 119] 2;; ALL INDIA J:e.f2ee;e~' e«é;VS§SOCI;%.TfGN vs UNION or INDIA [(1993) 4 " ~~--:'{> as fi:':~:E? second and third judges' ease respeetiveiygé T2393; and 3} 32:2; INBL4 JUDGES' ASSOCIATIGN vs =%'_;?§a~*E§§§ ee meza [(2002) 3 sec 247] gheremafzer referred W x, /I

4. SL,é(?§'; <::m1:emior:s have been eamfassed b1-3f<>re a ieamed Single Judge, particularly to e1e1.AiV.1iI1_".f€E*1éi1: Wihe retiremem as ensshrined in Rule 954% <3f"':.he:VA_;4\,e: éz--s e;~.. COI(1€/§£t,%.{):/1 precedent to extend the retir«err1em'.e:ge»_fr€5r:158:

}/ears £0 60 years? had virtu:«1]1y 10=st"any si7gr1ivfiCaIi':e'~aﬁd. hexé become redundam in tHee_'V'\r':a1<e "of ':ehe <§?;)serVati<>r1s mezde 1);' the Sup1"eme¢_'COL1--rt 'third judges' ease as eerxtamed in pa1ie_x--2t6, i'.e.9d'ing'as.._uriACier:fI.g--

26. mg: _.Shezt}j C'o r7iz7'zi;é;sior1 had rec:()27éfr?1e:_?~<;Ze'<ii'7--.th,a':.f:.i7,e--re" sI?'L.:>uVZd be Cm irzereczrse in re:ir*eme5t age'=_fro'rr2_V6O 62 years. In our Q;5ir*éz"(;2'2;Vﬂhzsfiri "Criri~z1:OI be"'Cione for the simple re_czsz_3:--: VZ?i:.:f.._»i'}?eV(;éQe:2__ retirement of G', High {iT<}:grz«. Judge'jr~is¥eer.¢zm<s::zumonazzy fixed at 52 §;'ec::r:::_ ié:rZf fr/z«3:""'E9e approprzfate, seeing {he V§lf<;>r2sIi't'zz§forzc:'§ j2fczr"i7:.ez{;oric with regard to the ,<\§.f,,i'L€Cg§CfiCI,FQ;,"{Q heme an z'cZerzIiC<:::,Z Cage of re%:zTreme72Z "Z9e'iwe~en {he """ "members of the Suberdirzrczée 2 Jr/5c§«ic:i«:2Vr?"*S_erz/ice €272,627, cz High, Court, As of today, _ V L V grgfge'£gﬂrezz'r*emen: ofa, Supr'erne (bur: Judge A <;3'er*9z¢;:u%s; ofo: High Court Judge it is 62 years ar_zv;5 iogsieafigg {he age of retirement of ca Juc23ic:zC:Z fgffieer is 60 years. This dzffererzee is A T amgjropriaie and has E0 be zvzaizziczirzeci.

"'-..Hezre,2eyer§ {here is {:2 bczckfog of vacancies ~*'L»é/'i?"2iCh has :0 iaefrffied grad 633 the Judge strength ms :0 be 2}rzerea:~::eci, as déreezed by us; it would be a;;=;3z*e;/Jrriceze fer the Szarzes in C€)fZ8L£1]E'£3',i§(}?E, mm Hzigrz (Tour: 713 amerzci {he service ruies £/ 8 «égzmf Z0 provici€_fE>r :'€~€nzpZoyz'n<2ni of :92/9 2"e2Zz'z*ing i,;':z<'§z'c*z'caZ Officers tiff the age of 6.2 years if zhe>_r'e:_ cam z2c:Cc;:in<:z'€s in 1352/8 cadre of the Disiricz Ju{.€.g€.,_ We ciiréecz' this E0 be done as early as p()5$Z.i@_€;€,'J the :"cas<3n that though t:h<:r€ for i":'armng.>; n€w rules, ii iihere ﬁe; suifh an 0 €'Iii1'<v*§_ 3 :_.::§cig»;<ir;~;' (tags, mcEi<;:a:Ti::g the age of L%dgC:; sh«:>L:§ci not be: years Elﬁn' atczxgnn r:>z:s<ms not i1€?C€SS61i'H}' mean Rmiés, ;;::%j"::tE1V dimteiii {he ;'::%<l1iy::;"c::g::>:*:L Ruk%F.}_5---./R C}'1C§Lf'1€.V1:§L1}E'_S 63% in :€rm$ of any €XiE5Ei1":g mieg, {Ewe "'--:e2,A§';§%'vJ«-4:):/" Eé,;,"*;7;'~TI'T3VV'@L,EESQTf§ "'§;;€;€if€ITE€I"}E itseif had been enh:,e1n<>s:{§ :0 .5 --

3 " "[-§:_}~is my this r€:as<m, ieamed kmzéis a§;~.§{EK§*'/;'-V1,.) c'nLs;:~:::_:'sas_e.eci _:E3r:é '§}€f'£i*£'iOi"iS. "«--._"z?x7<T? 2*"2;:ew::% héard Ms; iﬁxrchanza E\'e'jj§E}.§ia{iL}T§':§? 1é,*;§2I"R€d c <;>Lm:s€+E {<.>:* {he appséflamii 3'; N0 339?} <35 an §'*«é§;~:s;§":}z::":ME"; {E Peztié fzar f*§E'S'¢ gzpgtseiiami in EVA §\E<;;» %€':?'£§ «:35 :>. Lcmzzeci Single JL1c1ge did ef;r:.::e_y3tV E.}fiié'"c<imé'n1;i<;n {€3'r 9 ;3<}{}<";. ./\;':m"a<:ih2;: E..}<e:~eE'2;3a:1:'2ci<?, §caz'2::?<i <;:<>:zz":s3c's for :a;¢>::::;nci ;»,i§I}§"}i'§§2:i§§ in \i/"A .="'~5<) E5375 {)5 26306, 3§i"§ K B _4Ad"§~T:_}f's1paE<, E<>;;:z*zV:<,:<§ :"xC}A €521' Lhcs SE1:<;i'(ii';' (EfKEiI"f'1€i,{&1k&:i. A E%z;E:missi<VV>n of l<T%2;::m/ed C<>Lms<tE 4£1>.:'"«::h'1:: 'e;1'}:i;3u:?E_i is 3 Elm: in *;<;::*m:a of R186} 95----A iéaself, app;'~>~U211'"1ts~ :ufé' énﬁtiiéd €50' é'<';i";i§';:Ei<' 22;: 1:; zhsgf of €i{§. ;v<;:;Vs1*s;'-§.}*::s{"R:::E<r 953~A ;;;:":;:~'% i:a%<€ fa,-:j_ 33.; LEM? g.?:i;:v§;c>..V_<.*«.fguciicéaé (}f%Fi{;'€,?E"S zﬁzéici J ' ' E€:z§c> 9-[E3 ;:;:V>\V'<:;>:*ns; thegy...s{§2Wi<::<_? ..b:7<;5i*=:Liiti=<§»r:'i§ of <)thm" cfivil

1. was 2%; {>1 EE'"i._«;% .;;"'-;.;vép;"hz"n§§m:;"::}i'2I:'z:" :E1<t> juciiciai <;ff'ic€rs m;?;;2<%<% --v:;;sé'~ 'cgiszi=.::tE'2é:s«sbf Lfivil servants, 2:15; judicial *~:~;<>:'E< mcmiaﬁ \m1"z«:; that SLspre::me: <f}H:'§_ "§:;>sv'%:'2<>* s*<*:?<it<>é%i:i;z:x:eé?*.,'{E1i:s as 3c=:c::: in LEM) fir:i~:.1 eimcé {he zAV:cVE:;€?s;".._V <:.T:%*£5~;ff?S .:amc£ %"zav:hg;§ z'1'x2:z<7é:% e§<iVe*:"::+:§\r'c% .<;i€~<V;:2": Elsi" ma}: {mi}; é':':V:g}z*<L>:/wag abs: 2a:éz':~'iC{-F :fs:x:5 <::m :3"; {f,"i'7§.€, <V::.;-r;%:':é.:'2<2§":':4."_:>.§\ §'; :1<%:<:§;.:E <>§§'i<,'<:z's and ;:::L:'LI.,§n;:5; ':§1€m am as: ?2és:%2<*>r j ;:se:r::,%r;;%é;:.;e?'Ej:2a.éz ;2§:e;<; E'u;:vi:V1;; :1-*:{;t<3n":m€:%:':<:i<i:<E izM::'ez::s€ of ms <9:f;:.f;:§>;2§s~;e:V>r;' :'<:,%€éz'z;:z":':e;>':"::" {mm SE8 zi<:s €322 }V*::?EiE"S :1-me:§ hawéng '"':':<§;:é<':é<:é iézarsz EEK? i€»E,,i§}{'.}I"£EV§§§Eii€ }::<MEicE2«;::'_x' h21vi':¢1§g; (i%é'§"§":%mm1 = i .'~';{?'i'""'-xféfil' ai<>:2e:é:'ii:m:e §;:<>v<::":3é:':;; [§":(*3I1-"1 in <Ei§"cé:"é>m $E.':}§(3S. mac: n /, ~ S 10 was émmment need for bringing about umfc)rr1ji.t_j{ and by setting; up all Indiajtzdicial service and as things, state gOverf1fT2€TH having introduced:.f"R1;te letter and spirit of Ruie 95% should GI" 13;' the teamed Single Judge, of eaﬂiet' two judgments hrst ahd the seecmd judges' the Claim ?:ZI"ECf eamtentions of the petftihohefs-_.a,_;5p.eHeL_hts on the ground that th1'rdjudge--s' '€.8tS¢:{}iS§F1<3.i a'p15'iiC--able&to them etc. h"Ci;";a;};fi11g"ffé'pe'cifi'c at.tehti0h to the observatitms made bjﬂthe in paras~24 and 25 of the first "t:cio'es' eeiizse etnvdf ei.ra52?' of the second "Lid es Case, S"«st:t}2r%3{ss::,é<imwitgf Ms Vfhehaha Magadum, learned eouhsef fer "thev2:§5;:te:§'%»31":':hfgathat the C>bS€i"VEi,EiOf}S as contained in these pe3t'é:g;1/'ez;}§i'a2;Eeaves one wit,h he doubt or ambiguity that it ziiteziaier and desire of the Supreme Court to see that jtA§":e'=ag<% <3? Compuisorjg retirement sf district judges wa:5 ..,,.é?§3§.";'eéEECC'{§ to even up to 62 years, but shouid never be l l g:>e<rm*e<l ailamn to 58 };ears and it can go up 62 years: and in the w21l<e of such consistent observations, it_;Sb'o_4u'i.d be talxierl to be the law declared by the SL1prerr1e__Ciordrﬁ['§*hea'ﬁ--.--:l;e Cat.) 60 jyerars and there cannot be eorripL:a_l_'so'r},l' 1:'~etirerr;en_lt~aivltbe age of years, as has been d_Q'r2_e in the irrst-a1i'':._d'Ca£;e';

9. Learned C:;£)Lll"1S€Vl-.f(z)"'f the a;pf§e.l_l':r1"1iE.s would also submit that the of r_etirerr1em:_'of'omer"e§\kil[Servants itself has beerr enllra1:_eed §{<3..bf)"'.ye;a1's_<l3y.Vlibe"'étate governmem: by amending l€»dl°e if_.s'ell1A"",'l--' xxfbile Rule 95/9\. should be i:al<er: a_ zen: brelléxvsrlre and for a limited period, new Elma: ibe :§~::/ac g<}':-'eramerlé; has enhanced the age of all Civil se1'\gra«ma'~:0 E§>Cr--..el*ear::, reririrrg judicial officers, {bat too « <,=;;:<1«,;l;;l::.s<;:é:~§':¥V..._g~_¢::rmg ai {be age of 68 years is doing vicéla-rior:és~'V.€g--f'Elbe Rule and the intemien and spirit 0:5 the Ruler ». .:

ll --9lS:r*% K B 5%db};apal<, learned ASA has aupported the " -~a:*<i;e;" passed 'any the learned Single Judge. age of normal retirement ofjudieial Qfficers' ;:§l<1..Q%,,g}.'dV':'1'5VV€ v{e,'n}"~\/be "

:2;:>:':;> M E E. We have perused {he impugned order, examined the reievam ruie and record and also looked into t_h.e4'je1dg'jmVVents relieej upon by the learned Counsel for the E2. Ruée 95% was in the '*boo}<'"for¢a»L_L"'£.i.fﬁTited e:'uim'I:2*:i*i<>r: si:am:ing from ]~1¥E--99.3 L1p ' to "though nc>iifie2mons imrodL1ei1ng tehise-r'L!.1e*.\x*as dated~i26.~vé%w1997 and 21 (3Eif§CEi{1(')f'£S omitting th1Js_e_'r'eLi£eV 1 24.2008.

'£3. Be Lheyt    that at the time
axfnezi  orders, the rule

W215 E':iI_§>'g:z§:::=e{V§io':z:~f..I"E:b'ie_j'{b(:eause of the learned counsel for the ;::p;:>eE":V::1§_'1_'1ts eiie the ruie did operate dLm'r2g t'h:--2.i;e._§.:f;:7':e¢ sugipotji ;'s;31so drawn from the judgment of the ;:;%«.{3oé;:~~:é§ {Q cxmieno'. than noixvithstanciing the Rule, :":or:":-?: 22% 're--of:=:?Ve:iremenE ofjudicial officers shouid be taken Q to be ..<:§':2.§j;V6O years and 1": is not 58 years, but with an f"e><:zVe":<::s§on by a posizéve order, Submission is that with or ' wﬁihmzi 231;,' gyosiiéxve order; the age of reﬁremem has to be ........

Le J ieai<eh an {SE} yeare and if it is at 58 years, it shouid be for any special reasons etc. M. in this regard; learned counsel for__.ft12e':e§ppeHai"3_:s"* s*:r<>r1gi\* relied upon the decision of _the_ S.TL1f5reme.o'Qoegrtin V the se<.:<;:nd judges' oase,V3u.:herei13_ the St2,oreme";Couft, summed up at para~52 ObS€I"\71('f}g as undet_:AT "

To sum up; hold {of} The Zegal practice of :i7:ree"yeZ:zer,3".shouZd be rezzaeée one,of the es 3eh.ZieaI_j~.que;£'%eaiiohs for reerL;z'Zz71é:3r1t;?to_. the j.:2die_ia?:'-posts" at the Iower rmzg zlih Zh.ejtzti:(:z'bc1'i'--.h:1'Vefarfehhyv, """ 'Vh'F1£}1ffhef;f:'§ﬁrhefezzer" fhev recruitment of the hfzézeiéaiiaf -lowest lung is made Ihfough Eh.eV':_'%'Z:2Z__zV7C~»..'Service Ciommzfssiohg oz z*e;i)re--se7eze-<2zofiiuesA of High Court Sh/()L{[C£ be oa$soeiéz:':ecz' vz4}€th"v.Ehee selection process and his .._§.z;fze§:>z7ee shoojici preuoaiZ unless {here are sirong " cogen,E re}iii§on,s for not accepting it, which _V r<i?.:ze::;ozze'Eshoufof be recorded in writing. A ' Vrufes for reeruitmeh: of the jueiieiai sh/ouid be amended forthwith to zT,%;eee;ipor'oe:e the above €ii7'€CiiOfZS, '«-{ﬁe} The ciﬁheezéoh wizfh regard to the ..-er':hemeemenz of the SL«ip€'i"Cé??,??Zéa.ZiO?3 age is meedzfied as foifowsi 141 While the superciririttatioh age of every 32$/l;>(}I"(2lZl7tCll€jZ,lCitCiC¥/l officer shall stand exteztole"o'.» up to 60 years; the respective High Coioftsu should ,, as stated above, assess arid ey.altéo;te.'~;. record of the judicial officer for his c§:>f:.tiriit'eiji-- :"

utility well within time before he attctiris"'t,he.tctge of 58 kt/ears by following thle...p2foce<iure"for 1 compulsory retirement uriclzer the «--Vse_rU1iceV._ rue C.t[?pllC?CI.bl8 to him and give hfiim theJberk~efit_of'the~..wTA &,?:{5<'3i"td€d SLtp€l"CZI1Z7,uCtZ--iO'n agefrom 5<'3<.to .60; years only if he is jotifirl fitV"cihct.2eligi'bl'e"~to continue in service. In case he is'~:r2ot'fbur;ci fit oricl eligible; he _SlllOL€lQTy'Z3'8.'v'C'Olf1'?QLllSO7*Zll':g{.. re'tire<:i on his cittciirtihg of ..3:_,,n:%_c'i"rs. The .C?SseS3F--'1<3TL't. tﬂ 'qlilestioi-rtg--"should be done before the §:ottoii_h:nieVrtt."_o_f age of 58 years eueri iri 7jols;es_.toh'ere;_ the _eo.rlier"sitpercirihucition was 't}é__zolri-«.53-8"yei:_ré;, ' llll '3'--7i§% o7ss'es'Sfltlerit ."ct'i'recteci here is for e':2cili._4otir'igVtheweligib.i_lity-l to contirtue in service 5i;rei,Ir;>z'id ;,;etirs.._o;;'f_o;«;}e and is in oc2"dit:ior: to oz/rile?"'--i;ficle1r>e;*/iciieeht the ctssessmertt to/zlcler the Vl"$Z€'}?ZJ(1i'E1fS€'?7Z}tC€.'YUiféS, at the earlier stooges/s.

"St?/E68 tliemserozloe eoiiofitioris with regard to _V su;9er';;rt;nitatior'2l age of the existing judicial off:/*ei':: =.__}is hereby chctriged; those joiciicitzl A "-.t'<:2;;jtié:;e.}'sltxoho ore riot clesirotts of ctvoilirig of the beriejitlr of the €F"lhCZl"tC€Cl stqoeroshntzlcition age ipith condition for compulsory retiremerit ot the "age of58 years, have the option to retire ot 'i"«.,iAhe olge of58 gears, Th/6%?' sh,oo:lc§ exercise this .."op>ti<:>i'i in writing before they ctttctiri the age off}? Thlose who do riot 6'/'xi/,'é\:32/'<_'/~.Z.¢$\€ the solid <>g>ti:>i"; before th/egg ottcziri the age of 57 yeolrst wcittlcl be cieemeo? to have opted for o:mtirzi/:i:rzg zfrz ;~;emzTee tiff the enhaheeei supereumeuaiiozze age esf 60 years with the Ziabiiity to ear:/zpzzefseziig.» rez'sfre2'2/seen: at 'the age Of 58 years. T Those who have crossed the egg-31_ of"

gcaaxers cmd those who have Cross the age yeczns; soon after the date Qﬁthis c;$eVeiS'z'e'_fy. If. z'he>g;; do not do so, they wil; be deemed' :<;_%;w:s"'VV egyzeci for ec)nZz'hu/mg in service Zf_AZ1'~ih/eh':2ege;%."of yeczrs. In that case? they wiliaiso bee.ei;hieezee?. Z0 the review for eo7'72,p"ez_[§o.;'y re'Zirez?7,_eé'{»_:) notwithstanding the faeZa__t'ha2f 'teas; not ezezezezghe zizfme to ,:4r1derZg>:¥€e"'sLz'c.h 1"ez2'zT'em bejbre zihefg czzitczmed Zhee..4_dg7e of However, in their" case, the r'ee;7ew'be"'underTaken within €zuoA,months.ff0171 'the' ddie Vdfﬂie expiry of the peri.o<;Z.««g--z'Uer'ie: to :'hemA"~~(°z'_E:voz)eifbr exercising Etheér o;j._rjor;1ie'h_r'LcZ if f?_0Vz,1.ncZV L/nfz'i,""Zhey shouid be reziz'2*e=;:i <;«V;_>'rz1["e'L:3;i.§,:Qr'z3f.;z;-.Vtzteeéreiihegz. to the procedure féar e<;zr2_p'ui--E ,V.V0ry A"etzTr'e:*2zenhf Lmfrjer the Rules. QC .

5 z= arse: {E2222 '*"®;ith<e>Lé't .:é;§gthV"'eexereise5 '(he appefiams wouid not hea~i,e_§.F;>ee:e2 eeff:pV.uisori}y retirecl at the age of 58 years I VT:-§g:5x3t_je%«xe";_ ezrong obaservaticms might have been made by the §§:::p':f.eme Court in the second judges' case; they are "ézfz {be mature sf reeemmendaiiene and wishful thinking by 2-'g'Vé1'j{--."§j2§k' :e"<;>\/éew of its eariier judgmem in the first judges.' '-~e»e.se, :\§everEheEess, even this; judgmem aise having gé/V 16 been examined by the Supreme Court in the Ehirdjudges' ease and further observations having been made;:';<§ég:<:er:i'e_'not :1eeeSsa1"i13,,v Consistent with these e><:p2'eS:~;ions as indicated in parafivﬁ' ':heT. second judges' case, we Cannot Ruie 95% has to be interjdjxviejfed 'fin the baeix:g1'<>und of the Cvdurt in the second judges' case. of the Supreme C0L1:rL«*::§:h:-. tide". BARAN ROY vs STA TE 91:' °1_999 sc 1661] also does not eubmission.

\/'\/exdﬁijﬁzci itself has been introduced in :heA.:3;eq:uteV b.0"Ok"as.V':;: sequei to second judges' case and ﬁe" f{>;<_ah expressien to the wishes and though dtzeziiifieatioh dated 2é--8w}997, it has" been given""'effeefit -':25 from $24993, interfering keeping in View

7.a'*:h'e..e:x;preé:;sions in the seeend judges' case.

"'%°§ewever strong may be the expressions of the

--«.4:Si;:';jrerr2e Court in the first and the second judges' cases, 5 I7 C?XE1IT1i1'1EkEi{3ﬂ being genera} in nature and keepihgin View the deptorabie service corzditions ofjudieiaé the cotmtry, etrorxg recommendation having ezxqeetttive wing of the state,v.;»We.'&e3':'hrro'tf.--VIt ' submissions of the learned coLm:b'se'1 it amounts to law de=:IarecV1»--x,:r{i't2hbin M} of the COf1SU'YL1tV1'BI:1x ot"..E'ri'cv1«..i'g;:tfjurFh.'€ Court of India was hot examining"the.7st:ope= meaning of the statt.ztor;r RL11€<9{:5"~'A of the R.tt'1'e'.s,tVvtWrfi1Ie rendering these jtzdgmehts.

18. AZ'-.igm.j other courts in this Country in terms c)t°/3kr--t1'_ctItev 19-'? declared by the Supreme Court ﬁr; the etontextvofv an existing statutory provisior: or a V".{:f'}}%1V$.{%EL3;£{}lf}E:%_Vr'..'vE?§"OviS£O1/1. If the Supreme Court was exarrtérréhg .§étL:23{t1=$tatt1tor},7 provision and in that Context has given' géteortdziirtg interpreting that partieuiar stattttory ..oroxféés«iet21r2 or even Constitutional provitﬁort, that amounts to ___"'«i2i:& dedared by the Supreme Court and which is required u'Vto foitowed and applied by ail courts in the eotmtr}: ;See ,;s'*;§ 18 the jLId§;Tﬂ€1"iES of the Supreme Court in the casehhof ICICI BANK LT}? Us MUNICIPAL CORPORATION ozvf BGMBAY [AIR 2005 so 3315-PARA-9 AT in the case of U P STA TE BRASVSWARE Line vs area: NARAIN PANDEY-[(2--é§oT6)"1-Vsee 'A 26 AT PAGE 491];

E9}; in 'me first we find no §3ai"{'§£'L,I12':Tii" iaw exammation was genera} provisions of the f%.1§e:3s :f;_:f_3fe xRu}e 95% of {he Rules inea-'mg':V};3ee2-:A%g;«'g,j«;é:d13f"iof1*--odL,ieed in the Rules in deference {<3 ¥;"§"1L"?L§L,i{7ﬁ::~.;;'.'.f."1"t's'1"v}7CV{)ef 'E}3e»'fSi;.preme Court in the second judges' _ {,i§.Ci;\'§"»,_;." i,%'2§~:g is the.Asta:i..:t<)r'}~' pmvision which holds the field _;*eg;L§E.:3:':es*v:he sen/ic:e Conditions ofjudiciai officers, so fzézsi 3:: 2;1gat~".'p.§°fsre*;£1*eme:m; and extension of age of retirement is eom;e'med, It is for this reason, we are Lmabie to give a v~:':'g"jf(;'}~;i§;"»:»i' 'go {he Ruies and to accept that the norms} age of ' :"e:%;§1'emem ofjudieial officers at the reiex/am: Eime was Oi'ﬂj,*' as }*'€8J'S and not 58 years.

20. A ~;'u<:heiaI officer, who is found suitable in of Rate <}:".§«A, no doubt, continues in service up'.,0f 60? but not without that. In the appeﬂarzts. an order having beeia ' retirerrrent at 58 years and.' .r_rot appellarrts having no e11tit}eme'rj.V?«.V't:o .Cv'Of1vT;i.1'1?.'Ju:<€':Vt1}:):Vf:§O 60 years carrrsot aéso make th6iVI' have been c:0rhpLzis<;r1'1jy r€tiTT€d atA.vvtvhe:"vage Of58, "W}91i1€ they had an entitlement tQ:«:o121'ti'r1sue"i«nleerxjcefujs tbmthe age 01°60. "f'v'{§5 etrhtirt..Vé1}S()'V1:'itQ£I1_eible tcfaccept the submissiorr of learned e--:>ur:sei-- ft'>'r:jthe'-appellants that Rule 95--A is tcftra z/'ires the jt:dg'm_er1t.0ft'he"SL1preme Court in the wake of the h"1>se%'m.:ati«.€;.r1s"eontarrreei in para--2€> of the third judges' ease, the'__r#hs'<:<:j:>*atic§r2s made in this paragraph do not r1eee:;..§s2z:"j§fy' .vri'rean that the age of retirement of district '4"--..j;';:rigses iswraised to 60 years or it has in arty way fetmd fauit [fer-r_h"--:-Erie aperatian of Ruie 954% of the Rufes at that time ':='«.:'vrr2feh h eta the field.

22. We are also not inclined to accept the submgjs"~sion of leamed C€§LlﬂS€l for the appellants that e\«'eh~~---the__l__'ajge"cf retirement: of all other civil servants regula..t.e_d_"'=by=.tl*:e Rules haw./'in§_2; been enhanced to 60 yeaiis, theit. shdtlld. h'.5iV_'_€ been taken as normal age of retl;*e.ment;'._fe'r the"'s3fmVple _1§'eals-fthc» that enhancement of age of CE)"1*1"'vllp'...lVvlSC)1"::»:"l'E'€§fl1'€Tfi€1"3'£ to 60 h:::s come into ef"fe_c:t b},':__ar;;1e.rltl_t2ne'1~1t to Rule 95 of the Rules mt}? eft'ect..ftem b'j:"V_nc"ti,flcatl0n dated l5» 912008, but Qf--:yeré1}tle_;_ fremithe _'ea§lfller:lc"le1te. Unfortunately for the agypella1h"ts:;_;,this__:*slle isemended a little later in the day £iil'ltil_ €_em1'l<'Jlt."=-ehl:;fe._to'the benefit of the present appellahts.'g_ " _f'l'lF'.fCl" the reasons assigned by the _l€Ei1"§'l,€'.l:l i*3i~:"1gle Jualge far dismissing the writ petitions are "gpt'<>:pe:j, 1ﬁ.('}"€"{),_I"'l"€"€1'1"fll"1g on facts or on law and while we er'1tl;;:r";:~e tl':e.V."L:>e:23sc>hlng, have further supplemented the 't'eas:m::.. this juégment in the watl<e of the arguments ' aé;_%:%ve§::'eeé before us. We find he {tees to discuss the order Eeztmecl Single Judge in this appeal.

7 l 'L:

2:3. in that Vl€V\' of the matte}: as we do not find anything p<>sitive in favour of the appellants to allow these the iE'2'lgI}Li§;'1'"I€Cl order is not disttlrbeel. .-u"'W'rit:'"appeallsé clisthiasetl. -

Ex) sldllful and persuasive ma1"1f1€lt=._1'lrt.uV\l'hi(i'l'1..ll7e ease of the appellants was presehte_ClfbeforeVt1S=._b§'2'the learned Counsel tbr tlée &*ip§3€ll£;--lI1[S, part.iVe~:;.larl;\t*-- l\/ls fkrlehana Magadum, who has not H03-nly57rh.'ad.e'«agtooel. Cfase Study of the facts but has alas; l<)Ol<"€T.dV""J>§7,.E0 }f3";\»l.{£iTl'd._'haS.§bl'OLlgl/It to our notice of tl'<;Ilmr;::':t;p--:"err:"<:::"£2O'urt"~r;at:3.eis "governing the issue mvolvetl in t;hese a~;7'plealsl;_ ltliés a different matter that the e1pg3<:>f'§.-;z:':tts1;~ e0tt§el"-neat succeed rzotwithstahclihg the skills of "gth err-. <;:L> Lit'; "v _ sd./~ IUQGE Sd/~ IEZXEE 4%. We place on record ,SL1_I' afj'p.re'ciati¢:;h' the

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Karnataka High Court