JUDGEMENT
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(1.)Heard learned counsel for the parties.
(2.)The petitioner, Surajbansh Prasad, who was posted as Sub Judge I-cum-Additional Chief Judicial Magistrate, Sheikhpura, after receiving the order, contained in Annexure 1, bearing No. 5208/Adm. (Apptt)/XIX-29-2000, dated 08th May, 2001, informing him that in view of the decision of the Evaluation Committee of the Court he shall cease to be a member of the Judicial Services of the State on completion of age of 58 years, has now come to this Court, inter alia, submitting that in his case extension ought to have been granted, for a period of two years.
(3.)It appears that the petitioner has come to this Court in a very high esteem as in his self appraisal he has a high ranks and worked hard and, as such, he could not be refused the extension.
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