MOHANDAS P. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) All these cases relate to the order passed by the Government pursuant to the direction of this Court in the judgment in W. P. (C) No. 12732 of 2015 and connected cases, to fix the cadre strength of District and Sessions Judges and the consequential order passed by the Administrative Committee of this Court fixing the cadre strength at 169. Since the issue arising in these writ petitions is common, all these writ petitions are disposed of by this common judgment. The parties and documents referred to, in this judgment, are as described in W. P. (C) No. 39977 of 2016.

(2.) Petitioners in these cases are Judicial Officers working as Sub Judges, Munsiffs, Chief Judicial Magistrates, Magistrates, etc. in various categories in the Kerala Judicial Service. The question to be considered in these cases is whether the Government is not liable to fix the cadre strength of District and Sessions Judges indicating the numerical figure and whether temporary posts can be included in the cadre strength.

(3.) The Kerala Higher Judicial Service is comprised of 3 categories of officers,