Section 25A in Uttaranchal Higher Judicial Service Rules, 2004
25A. [ Special provision regarding compulsory retirement in public interest. [Inserted by Notification No. 121/XXX(4)/2016-04(03)/2016, dated 25.2.2016.]
- (i) Notwithstanding anything contained in these rules and without prejudice to the generality of the provisions contained in the Service rules applicable to Government Servants in Uttarakhand, an officer borne in this service who has attained the age of 50 years, 55 years and 58 years may compulsorily be retired in public interest by giving him notice of not less than 'Three months' in writing or 'Three months' pay and allowances in lieu of such notice, if the High Court on an assessment and evaluation of the record of such officer is of the view that such officer is not fit and eligible to continue in service beyond the age of 50 years, 55 years and 58 years, as the case may be.(ii)Whether a member of the service should be retired in public interest under sub-rule (i) shall be considered at least three times, that is when he is about to attain the age of 50 years, 55 years and 58 years:Provided that nothing in sub-rule (ii) shall be construed as preventing such consideration by the Court of a member of the service at any time other than those mentioned therein.]
