NEK SHYAM SHAMSHERI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In this writ petition, the petitioners have prayed for several reliefs. This Court, however, while issuing notice limited the scope of the writ petition only to the question of grant of Selection Grades and Super-Time Scales to the petitioners.

(2.) Of the two petitioners, the petitioner No. 1 is the Special Judge, Meerut, and the petitioner No. 2 is the Additional Sessions Judge, Muzaffarnagar, State of Uttar Pradesh.

(3.) Initially, the petitioners and 8 others were appointed Judicial Magistrates in the Cadre of Judicial Officers sometime in June, 1957 on the basis of the Combined Civil Services Competitive Examination held for the recruitment of 10 Judicial Officers and 35 Munsifs who were appointed in July, 1957.