S. B. Sinha, J. - (1.) The effect of the recommendations of a Committee of two Judges as regards criteria for grant of selection scale appointed by an Acting Chief Justice which have subsequently been approved by a Full Court of the High Court is in question in these appeals which arise out of a judgment and order passed by a Division Bench of Rajasthan High Court dated 23rd November, 2000 in D. B. Civil Writ Petitions No. 671 of 2000, 987 of 2000 and 1263 of 2000.
(2.) The High Court of Rajasthan in exercise of its power conferred upon it under S. 46 of the Rajasthan High Court Ordinance 1949 read with Art. 225 of the Constitution of India and all other powers enabling it in that behalf made Rules known as Rules of the High Court of Judicature for Rajasthan, 1952 (hereinafter called and referred to as "the Rules").
(3.) The Rules came into force on or about 1st October, 1952. Chapter 3 of the said Rules refers to Administrative Business of the High Court.;