- (1.) Issue notice.
(2.) In the meantime, we direct that out of approximately 30 vacancies, notified vide advertisement dated 11th July, 2011 and for which interviews are stated to have been held, 9 (nine) vacancies shall not be filled up without leave of this Court.
(3.) In the past also, there have been complaints that the process of recruitment of the administrative staff in subordinate courts in the country is not transparent and in some States, appointments are made on ad hoc basis without strictly following the recruitment rules, particularly in the matters of educational qualifications and age relaxation. We have no doubt that in majority of cases, such complaints must be by the unsuccessful candidates, yet we feel that the procedure for recruitment should be transparent so that there is no scope for allegation of arbitrariness in the selection process.;