S. A. Bobde, CJI - (1.) Persons who were appointed as District Judges (Entry Level) by way of direct recruitment vide a Government Order G.O. Ms. No. 170, Home Department dated 18.02.2011 in the Tamil Nadu State Judicial Service have come up with this Writ Petition seeking the following reliefs: "(a) Issue a Writ in the nature of a Writ of Certiorarified Mandamus or any other appropriate Writ, Order or Orders, Directions, to call for records relating to the last list of names recommended by the Hon'ble Chief Justice of High Court of Madras to the Hon'ble Chief Justice of India for appointment as Judges of Madras High Court and quash the same in so far as it relates to the names of Respondents No. 5 to 23 herein and consequently direct the Hon'ble Collegiums of the Madras High Court to consider the names of the Petitioners also for appointment as High Court Judges; OR (b) Issue a Writ in the nature of Writ of Mandamus or any other appropriate Writ, Order or Orders, Directions, directing the Respondents No. 1 to 4 to return the last list of names for appointment as Judges of High Court, Madras recommended by the Hon'ble Chief Justice of High Court of Madras to the Hon'ble Chief Justice of India; AND (c) Pass such further or other Order or Orders that this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
(2.) On 06.12.2019, this Court issued notice restricted only to one question. The order passed on 06.12.2019 is self-explanatory and hence it is reproduced as follows: "At the request of Shri Rakesh Dwivedi, learned senior counsel appearing on behalf of the petitioners, prayer A' is allowed to be deleted. Issue notice restricted to the question of the entitlement of the petitioners to be considered by virtue of having put in 18 years, as claimed. Dasti service, in addition, is permitted."
(3.) We have heard the learned counsel for the parties.;