- (1.) Upon motion the matter is taken on board.
(2.) The prayers in this writ petition are somewhat extraordinary. The petitioner, who is a serving District Judge in the State of Himachal Pradesh, has brought this writ petition seeking these, amongst other reliefs: "(A) issue an appropriate. . direction, directing the respondent to consider the case of the petitioner for being elevated as a Judge of the High court on the basis of the merit and seniority and also as per the recommendation made in this regard; " (b) pass an appropriate writ or direction, calling upon the respondents to assign reasons for the supersession of the petitioner so that it can be tested fairly and reasonably:" "the interim prayer in the writ petition is to: "restraining the respondent-authorities from elevating Respondent 4 as a High court Judge pending final disposal of the writ petition before this hon'ble court;"
(3.) The petitioner who argued the matter in person after rescinding the authority of his lawyer submitted that he is the seniormost serving District Judge and entitled to be considered for appointment as a Judge.;