- (1.) The Special Leave Petition be de-tagged and listed before the appropriate bench within two weeks along with Re: State of Maharashtra
(2.) Although status report with regard to the filling up of vacant posts of the District Judges and the Civil Judges has not been filed either by the High Court of Bombay or the State of Maharashtra, learned Counsel appearing for the High Court of Bombay states that as per his instructions, 12 candidates have been selected in the State Higher Judicial Service examination [District Judges (Direct)] and their names have been forwarded to the State Government for further action. He further states that the process for filling up of vacancies under the limited competitive examination (42) and the promotion quota (13) has already been initiated, but he is unable to indicate the time schedule by which the process will be completed. As regards promotions to the cadre of Civil Judge (Senior Division), learned Counsel submits that 60 vacant posts have been identified and the selection process has also been completed. The list of the selected candidates is likely to be placed before the Full Court for approval in the next week. Regarding filling up of vacancies of Civil Judge (Junior Division), according to the learned Counsel, all existing vacancies have already been filled up and an advertisement has been issued for filling up of future vacancies.
(3.) Let ail these facts be placed on record by the High Court by way of an affidavit, which shall be filed within four weeks. List on 24th September, 2010. In Re: State of Kerala;