ASHOK KUMAR NAYAK Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) That the provisions of the Subordinate Civil Courts Ministerial Establishment Rules, 1947 (hereinafter referred as the Rules, 1947) and of the Uttar Pradesh Rules for the Recruitment of Ministerial Staff of the Subordinate Offices in Uttar Pradesh, 1950, (hereinafter referred to as the Rules, 1950) are applicable for the recruitment of the Ministerial Staff including the stenographers of the subordinate civil courts in Uttar Pradesh.

(3.) Rule 3 of the Rules, 1947, lay down that the Stenographers should form a separate cadre. It is alleged in the petition that separate applications were invited in the year 1997-98 for the recruitment of 27 Clerks in Grade-III and 6 Stenographers (Hindi) in the Judgeship of district Hamirpur.