(1.) The present judgment shall dispose of four writ petitions i.e. CWP Nos.19775, 22818, 23804 and 26217 of 2023. The facts are being taken from CWP No.19775 of 2023.
(2.) In the said case, the petitioners who are working as Civil Judge (Sr. Division)/Chief Judicial Magistrate in the State of Haryana seek quashing of the impugned letter dtd. 12/9/2023 (Annexure P-14) by filing amended writ petition, whereby the State has refused to accept the recommendations made by the High Court recommending the names of 13 persons for appointment of Additional District and Sessions Judges in the State of Haryana. Resultantly, a writ of mandamus is sought for the directions to the State of Haryana to give effect to the recommendations made by the High Court on 23/2/2023 (Annexure R-3/1) by issuing the necessary orders of appointment of the 13 posts of Additional District and Sessions Judges under Rule 6(1)(a) of the Haryana Superior Judicial Service Rules, 2007 (for short '2007 Rules').
(3.) It is pertinent to mention that the initial claim of the 7 writ petitioners was to conclude the process of selection to be done by way of promotion of the selected/recommended candidates and the notification of appointments in pursuance of the letter dtd. 24/8/2022 (Annexure P-2) was sought to be done, whereby the process had been initiated by this Court through the Registrar General, since for similar recommendations the State of Punjab had issued necessary orders for similarly situated candidates vide order dtd. 25/4/2023 (Annexure P-7) and notified the promotions. Directions had been issued on 6/9/2023 by us as to why the State Government was dragging its feet in issuing the requisite notification, in view of the provisions of Article 233 of the Constitution of India (for short 'the Constitution'). Resultantly, the Additional Chief Secretary, Department of Home Affairs had been directed to come present to justify as to what was the reason to sit on the recommendations of this Court. It is in such circumstances, the order was passed on 12/9/2023 (Annexure P-14) which is now subject matter of challenge.
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