Section 21(1) in Assam Judicial Service Rules, 2003
(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.
