- (1.) W.P.(C)No.295 of 2016 and W.P.(C) No.624 of 2016 The application for permission to appear and argue in person is allowed in W.P.(C) No. 624 of 2016.
(2.) Heard Mr.Vikas Singh, learned senior counsel appearing on behalf of the petitioner and Mr. Mukul Rohatgi, learned Attorney General for the Union of India in W.P.(C) No.295 of 2010. We have also heard the petitioner, who has appeared in person in W.P. (C)No. 624 of 2016.
(3.) The issue of increasing the number of vacancies, at the High Court level, has been examined at the level of the Government, and an increase in the number of posts was ordered recently. Insofar as the subordinate courts, upto the district level are concerned, this Court has recently rendered a judgment in connection with the manner of increasing the posts at the said subordinate level ( Imtiyaz Ahmad v. State of U.P. & Ors. - 2017 (1) Scale 164 ).;