RAVIKUMAR DHANSUKHLAL MAHETA Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) By way of this writ petition under Article 32 of the Constitution of India, the writ petitioners have prayed for an appropriate writ, direction or order to declare the Select List dtd. 10/3/2023 issued by the High Court of Gujarat at Ahmedabad for the promotion of Senior Civil Judges to the Cadre of District Judge (65% quota) as being violative of Article 14 of the Constitution of India as well as Rule 5 of the Gujarat State Judicial Service Rules, 2005 (hereinafter referred to as "Rules, 2005") as well as the Recruitment Notice - District Judge (65%) dtd. 12/4/2022.

(2.) The facts leading to the present writ petition in nutshell are as under:-

(3.) Shri R. Basant, learned Senior Advocate has appeared with Shri Purvish Jitendra Malkan, learned counsel appearing on behalf of the writ petitioners. Shri S.V. Raju, learned ASG has appeared on behalf of the State and Ms. Deepanwita Priyanka, learned counsel has also appeared on behalf of the State. Shri Dushyant Dave, Ms. Meenakshi Arora, learned Senior Advocates/ counsel have appeared on behalf of the respective promotees.