DALAL ABDULJAVID MUSTUFA Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) The questions that arise for consideration in this appeal are ; -

(2.) This Letters Patent Appeal under Clause 15 of the Letters Patent has been filed challenging the judgment and order dated 28.8.2012 passed by the learned Single Judge in Special Civil Application No. 268 of 2009 dismissing the appellant's writ petition. In the writ petition, the appellant had prayed for quashing of the impugned select list dated 29.7.2008 with a direction to the respondents to prepare fresh select list by including the name of the petitioner. It was also prayed that all relevant documents be produced before this Court for proper adjudication. The relief prayed in the writ petition was amended and it was further prayed that specific rules, regulations and formula for recruitment, advertisement, selection procedure, select list reservation and period to keep the waiting list operative for recruitment to staff in lower/subordinate Courts. The direction was sought for framing fresh Rules by the Registrar General of this Court which was to be approved by the State Government within a reasonable time. It was also prayed that this Court may inquire about the ways and methods adopted by the respondents in preparing the list of candidates eligible for the post as per the advertisement and also to inquire that why and under what circumstances, the name of the petitioner had been deleted which was already in the select list.

(3.) The brief facts which emerges from the writ petition, letters patent appeal and from the records could be summarized as under : -