- (1.) Earlier LA. No. 33 filed by the State of Bihar was disposed of. We have heard learned Counsel for the parties.
(2.) It appears that controversy between the High Court of Patna and the State of Bihar still continues even after earlier order was passed by this Court. The resultant effect is that at the s lowest run, i.e., in the cadre of Civil Judge (Jr. Division), in the year 2008, there are as many as 84 vacancies and so far these have not been even advertised. It is pointed out that the High Court had framed the rules and had sent these to the State Government but the State Government was insisting for amendment of rules providing for reservation for the OBCs. In our opinion, it would be appropriate if the process of recruitment is undertaken immediately by both, namely, the State of Bihar as well as High Court of Patna as per the existing Rules. Similarly. there are 25% vacancies in the cadre of District Judge by direct rcruitment. 09 vacancies have not been filled up because of the aforesaid reasons. In our opinion, it would be appropriate, if a direction is issued to all concerned to undertake the process of recruitment as per the existing rules.
(3.) As far as promotion to the cadre of Civil Judge (Sr. Division) is concerned, there were 94 vacancies in the year, 2007. It is stated that the evaluation is under process. It appears that although everything had to be done by the High . Court but no details in regard to the steps taken by the High Court in this behalf have been furnished. Let the High Court/the State expedite the process and take appropriate steps, preferably, within a period of three months so that immediately those posts can be filled up.;