AMIT KUMAR AGRAWAL Vs. STATE OF U P

JUDGEMENT

(1.) This petition calls in question the scope and extent of the powers of Hon'ble the Chief Justice, concerning ad hoc engagements against class III posts, in the subordinate judiciary. The petitioners had initially preferred this writ petition for a mandamus seeking continuance on ad hoc basis against the posts on which they had been engaged in the district judgeship of Auraiya and have later on by way of an amendment, assailed the order of Hon'ble the Chief Justice dated 25.11.2005 whereby the proposal of the learned District Judge, Auraiya, as forwarded and recommended by Hon'ble the Administrative Judge for continuing the petitioners has been rejected.

(2.) Sri Ravi Kant, learned Senior Advocate, assisted by Sri Amit Krishna was heard on behalf of the petitioners and the order of Hon'ble the Chief Justice has been very ably defended on behalf of the Respondent Nos. 2 and 3 by Sri Amit Sthalekar, Advocate.

(3.) Learned Standing Counsel has been heard for the Respondent No. 1.