DISTRICT JUDGE FIROZABAD Vs. ARUN SHARMA

JUDGEMENT

(1.) This appeal, which was earlier registered as Special Appeal "No. 620 of 1999 (Defective), is directed against the Judgment and order dated 18.6.1999, passed by a learned single Judge in Civil Misc. Writ Petition No. 25349 of 1999 filed by the respondents herein for commanding the appellant--the sole respondent to the writ petition--to give them appointments in the next existing vacancies occurring in the Judgeship of Firozabad in accordance with law, with a further prayer to command the respondent not to make any fresh selection until they are absorbed.

(2.) The record discloses that a copy of the writ petition was served on 17.6.1998, during summer vacation by the petitioners in the office of the Chief Standing Counsel of the Court despite the well-known fact that there are three special counsel for defending this Court and the subordinate courts in any writ proceeding duly appointed by Hon'ble the Chief Justice. The stamp reporter of the Court, too failed to report this unfortunate lapse.

(3.) The writ petition was filed on 17.6.1999, and was placed before a learned single Judge on 18.6.1999. On that date, the learned single Judge passed the impugned order :