STATE OF MAHARASHTRA Vs. PRATAPSINGH DAYAL SINGH RAJPUT

JUDGEMENT

(1.) The respondent No. 1 was appointed as a Civil Judge, Junior Division on 16-3-1972. He was promoted as Civil Judge, Senior Division-cum-Chief Judicial Magistrate on 7-9-1983.

(2.) In 1986 process for making selection for purposes of promotion to the post of Additional District Judge was initiated by the High Court. On 20-10-1986, respondent No. 1 was called for interview. From the facts found by the High Court it appears that the Judgment Scrutiny Committee categorised respondent No. 1 as Grade 'A'. His confidential record was good and no adverse remarks were ever communicated to him. His performance at the interview was also good and his name was included in the select list for promotion to the post of Additional District Judge.

(3.) The select list prepared by the Interview Committee was considered by the full Court of the Bombay High Court in its meeting on 2nd and 3rd May, 1987. The name of the respondent No. 1 was, however, excluded from the list finally prepared by the Full Court for being forwarded to the State Govt. for appointment on the post of Additional District Judge.