PRADEEP JOSHI Vs. CHAIRMAN

JUDGEMENT

(1.) Some appointments of personnel working in the Public Service Commission are to be made at the hands of the State Government, whereas some of the appointments have to be made by the Public Service Commission itself.

(2.) In the supplementary counter affidavit filed at the hands of the State Government, in Paragraph -12, it has, inter alia, been stated as under:-

(3.) (i) Insofar as the posts to be filled up by the Public Service Commission are concerned, the highest post in the hierarchy is that of Under Secretary. The total sanctioned strength of the post of Under Secretary in the Public Service Commission is two. Both the aforesaid posts have to be filled up by way of promotion. There are no eligible personnel within the Public Service Commission for promotion to the post of Under Secretary, and as such, the said two posts cannot be filled up at the present juncture. Learned counsel representing respondent nos. 1 and 2, however, states that the Public Service Commission shall explore the possibility of filling up these posts by way of deputation, for the time being.