- (1.) As per the status report dated 13-1-2011, filed by the High Court, a fresh recruitment process has to be initiated for filling up of 58 vacant posts (as on 31-12-2010) for selection of District Judges (Direct and Limited Examination). It is stated that the said exercise has been necessitated because of the decision of the Full Court of the High Court cancelling the examination conducted pursuant to the Notification dated 15-4-2010.
(2.) The learned counsel appearing for the High Court points out that the said decision of the High Court has since been challenged but he is not aware as to whether any stay has been granted restraining the High Court for initiating fresh recruitment process.
(3.) As regards filling up of vacancies in the Civil Judge (Senior Division) as also in the Civil Judge (Junior Division), it is pointed out by the learned counsel appearing for the State that recommendation for promotion of 60 officers from Civil Judge (Junior Division) to Civil Judge (Senior Division) has been received from the High Court this morning and the same shall be processed and notified within four weeks. Similarly, the names of the selected candidates, forwarded by the State Government on the recommendation of the Public Service Commission, were received back from the High Court on 24-1-2011. The learned counsel has assured us that the appointments shall be notified within four weeks. Re: State ofKarnataka;