- (1.) Leave granted.
(2.) Appellants are aggrieved by judgment dated December 1, 1997 of the Bombay High Court (Nagpur Bench) dismissing their writ petition filed under Art. 226 of the Constitution wherein they had sought quashing of selection of peons in the Subordinate Judiciary as contrary to relevant rules for recruitment to Class III and IV services in Subordinate Judicial Service in the State of Maharashtra Appellant were also aspirants for these posts.
(3.) Under the Recruitment Rules for recruitment to Class III and IV services in Subordinate Judicial Services procedure is prescribed for recruitment to the posts of various categories of officers in civil and criminal Courts in a district. Recruitment is to be made by District Judge strictly in order of seniority from the list of candidates to be prepared as under :- (a) In preparing the list the District Judge shall act upon the advice of a committee known as the Advisory Committee. (b) Such list shall contain names of candidates for recruitment to the different categories referred to above in separate parts for each category. (c) Subject to Rule 3 no candidate whose name is not on such list shall be employed in any of the above categories in any Civil or Criminal Court. (d) The list prepared by the Advisory Committee shall be final.;