MANZOOR AHMAD BHAT Vs. DISTRICT JUDGE, SRINAGAR

JUDGEMENT

(1.) Vide order No. 2720-24/DJS dated 5.12.1996, petitioner has been appointed temporarily as Junior Assistant in the grade of Rs. 950-1500. The said order is reproduce as under:

(2.) Prior to the issuance of said order, respondent No. 2 Secretary to Hon'ble the Chief Justice seems to have issued letter No. 6603/SY dated 24.10.1996 where-under all the Principal and District & Sessions Judges are stated to have been informed that post of Junior. Assistants as have been created in the Subordinate Courts, have to be referred to Selection Committee and posts available for promotion of Junior Assistants are also now to be selected by the said Committee. Accordingly, directions have been issued not to fill any post of Junior Assistant falling vacant in the Districts. Further-more information has been sought as to how many posts are vacant.

(3.) Petitioner noticing the position of above referred letter apprehended his exclusion, so filed the instant petition on 6.5.1997, where-under the said communication dated 24.10.1996 issued by respondent No. 2 has been sought to be quashed. Further-more, it has been prayed that respondent No. 2 shall be commanded to desist from constituting any Selection Committee or from initiating any selection process for staff created by the Government in each districts by superseding the Principal District & Sessions Judges concerned and further to regulate the service of petitioner against one of the post available for recruitment in District Srinagar.