(1)Judicial Officers of Grade-I retired at the age of 60 years may be re-employed till the age of 62 years, if the High Court so desires, provided there are vacancies in Grade-1 and they satisfy the following conditions:(i)There is no adverse comment in the ACR's so far disposal/integrity and character are concerned.(ii)The Officer was not dismissed or removed or compulsorily retired or made to seek retirement.(iii)The Officer had sought voluntary retirement after initiation of departmental proceedings / inquiry.(2)Judicial Officers will have to be found fit and eligible to continue in service by the High Court after assessing and evaluating the record form his continued utility.(3)The order of re-employment shall be made by the Governor in consultation with the High Court.
