J K SHIVAGANESH Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL the Writ Petitions relate to appointment in the judicial service. In some of the cases, while prayer has been made to direct the respondents to fill up the posts by direct recruitment, in the other cases, prayer has been made to quash certain appointments. All the Writ Petitions were heard together and disposed of by this common order. W. P. Nos. 14499, 9844, 9520 and 13526 of 2009 relate to appointment to the post of District Judge in the Puducherry Judicial Service. W. P. Nos. 14598 and 17665 of 2009 relate to appointment to the post of District Judge in the Tamil Nadu State Judicial Service.

(2.) IN W. P. No. 14499 of 2009, the petitioner, a practising lawyer, has prayed for issuance of a Writ of Quo Warranto, challenging the authority of the fifth respondent-Mr. K. Dakshinamoorthy and the sixth respondent-Mr. E. M. K. Siddharthar, to hold the post of District Judge in the Puducherry Judicial Service on ad-hoc basis, after expiry of the mandatory period of one year.

(3.) THE petitioners in W. P. Nos. 9844 and 9520 of 2009 prayed to make appointment to Puducherry Judicial Service in terms of the amended Rules.