Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Bombay High Court Declines Relief to Former District Judge - (29 Nov 2019)

SERVICE

Bombay High Court has rejected a former District Judge’s petition and ruled that if the concerned authority is of the opinion that the compulsory retirement of a judicial officer is in public interest, they have the absolute power to retire any member in the judicial service when he attains the age of either 50, 55 or 58 years by giving him or her notice of not less than three months in writing or three months pay and allowances in lieu of such notice.

Tags : BOMBAY HIGH COURT   DISTRICT JUDGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved