M SAYAPPA Vs. DISTRICT JUDGE DISTRICT COURT KURNOOL

JUDGEMENT

(1.) These writ petitions have been filed challenging the orders of the District Judge, Kurnool, appointing some of the writ petitioners on ad hoc basis instead of on regular basis and not appointing some of the writ petitioners to any posts though selected in pursuance of the recruitment notification dated 1-10-1996.

(2.) The District Judge, Kurnool, issued the Notification dated 1-10-1996 calling for applications to fill up the posts in A.P. Judicial Ministerial Service, A.P. General Subordinate Service and A.P. Last Grade Service in the Unit of the District Judge, Kurnool. The said notification was issued notifying the vacancies as per the rules of reservation and the guidelines issued by High Court. The District Judge, Kurnool conducted a written test to the eligible candidates after short listing the applications. The District Selection Committee consisting of the District Judge, Addl. District Judge and the Principal Sub-Judge conducted vivavoce to the candidates qualified in the written test. The Selection Committee prepared merit list on the basis of the marks awarded to the candidates in the written test and viva voce put together to each category of posts. He also prepared group-wise merit list (i.e. for OCs, SCs, STs, BCs and women). The District Judge prepared the list of selected candidates in the ratio of 1:5 against each vacancy notified in all the categories. The District Judge forwarded the said list to the High Court for approval together with relevant information concerning the selected candidates.

(3.) The Committee of the Hon'ble Judges of this Court considered the said panel in its meeting held on 13-11-1997 and passed the following resolution: