PRADIP KUMAR BAI Vs. DISTRICT JUDGE, JEYPORE

JUDGEMENT

(1.) IN these writ petitions a common question with regard to the period of validity of the select list under Rule -6 of the Orissa District and Subordinate Courts Ministerial Services (Method of Recruitment and Conditions of Service) Rules, 1969 is involved.

(2.) THE petitioners claim that they were empanelled in the select list of Junior Clerk of the year 1993 pursuant to the recruitment made vide advertisement issued in the year 1992. The petitioners have sought the direction that the select list was to remain operative till its exhaustion and, therefore, the District Judge concerned be directed to give effect to the remaining persons empanelled in the select list.

(3.) BEFORE proceeding further, it is necessary to peruse the provisions of Rule 6(1) and (5) along with Clause -6 of Appendix -A which are reproduced as under :