RAJENDRA KUMAR CHAUDHA Vs. AYAZ AHMAD KHAN

JUDGEMENT

(1.) The writ appeals have been preferred as against the order passed by Single Bench remitting the case to the competent authority to make the recommendations to the State Government in accordance with Rule 7 of the Notary Rules, 1956 (hereinafter referred to as the Rules).

(2.) The brief facts are that by notification dated 12-10-2007, 11 posts of Notary were notified for Katni District which include 4 posts for Katni, 1 for Dheemarkheda, 2 for Bohri band, 1 for Rithi, 2 for Badwara and 1 for Barhi. The District Judge was asked by the State Government to send a panel along with the memorial of eligible local Advocates in accordance with Rule 6 and 7 of the Rules. 77 candidates had filed the applications from Katni, 5 from Dheemarkheda, 9 from Bohriband, 10 from Rithi, 14 from Badwara and 9 from Barhi.

(3.) The District Judge forwarded the list on 25-1-2008 to the Principal Secretary of the Law and Legislative Department of State Government. The State Government approved names of respondents No. 5 to 15 out of the list and short listed them for appointment as Notary in the aforesaid Tehsils of Katni District. Petitioners submitted representations objecting to selection mode and failing to get redress filed the writ petitions.