- (1.) As per the affidavit filed by the High Court, for filling up of 18 posts of District Judge (direct) and 17 posts through limited competitive examination, written test is scheduled to be held on 23-1-2011. It is further stated that 32 officers have been promoted as District Judges on 23-9-2010 and all steps shall be taken for completing the recruitment process at the earliest. As regards the post of Civil Judge (Senior Division), it is stated that 41 Civil Judges (Junior Division) have been empanelled for promotion as Civil Judge (Senior Division) on 28-10-2010 and appointment orders will be issued shortly.
(2.) We expect and hope that promotion orders for Civil Judge (Senior Division), who have already been empanelled, shall be issued at the earliest by the State and in any case, not later than two weeks from today.
(3.) In the affidavit, it is also pointed out that 69 candidates have been appointed as Civil Judge (Junior Division) on 21-8-2010, and are undergoing training. As regards the remaining 29 vacancies, the affidavit is silent. We request the High Court to ensure that the said vacancies are filled up as per the schedule laid down by this Court vide order dated 4-1-2007., Malik Mazhar Sultan v. U.P Public Service Commission, 2008 17 SCC 703 Re: State of Chhattisgarh;