Hidayatullah, C. J. - (1.) By this petition, the two petitioners who are advocates and were aspirants for recruitment to the Rajasthan Higher Judicial Service, claim a declaration that they were duly selected by the Selection Committee of the High Court in May 1964 and must therefore be deemed to have been appointed on May 26, 1965, the date on which respondents 3 and 4 (two other candidates) were appointed. They also want that their seniority should be determined in accordance with the ranking made by the Selection Committee and the order of this Court dated March 15, 1967 in Civil Appeal No. 93 of 1966. For this, in the alternative, they seek a declaration that the appointment of respondents 3 and 4 was illegal and void.
(2.) On November 20, 1963 the High Court of Rajasthan issued a notice inviting applications for direct recruitment to four posts of Civil and Additional Sessions Judges. The applications received were referred by the High Court to a Selection Committee consisting of the Chief Justice, the Administrative Judge and a Judge nominated by the Chief Justice. According to the petitioners the Selection Committee selected four candidates that is to say, the two petitioners and respondents 3 and 4. The Selection Committee at the same time prepared a second list of promotees. The two lists were submitted to the Governor.
(3.) The fact of the matter, according to the High Court, however, was that the Selection Committee held inverviews for selection of direct recruits between April 27 and May 7, 1964. The applications of these two, who were interviewed on April 27, 1964, were rejected the same day. The interviews continued and three applicants were selected for final consideration. Ultimately the Selection Committee on May 8, 1964 selected respondents 3 and 4. The Committee recorded a memorandum which read: "There were 92 candidates in all for the selection to the R. H. J. S. by direct recruitment under Rule 7 (1) (ii), read with Rule 2 of the Rajasthan Higher Judicial Service Rules, 1955. Out of these one was not called for interview, eight were absent and the remaining 83 (eighty-three) candidates have been interviewed by us from the 27th April to 7th May, 1964. Although four posts had been advertised, we are of opinion that only two candidates come upto the requisite standard of ability and competence. We have therefore thought fit to recommend only two candidates for appointment under the Rules in the following order of merit: (1) Shri Kalyan Dutt Sharma, Advocate Alwar. (2) Shri Kishore Singh Lodha, Advocate, Jodhpur. This may be circulated to all Hon. Judges for approval." The Full Court approved. No recommendation was sent to the Governor till January 13, 1965 for reasons which were stated as follows: "On May 4, 1964 some Judicial officers of Rajasthan filed a Civil Writ Petition No. 803 of 1964 (referred to in paragraph 4 by the petitioners) under Article 226 of the Constitution before the High Court. They also prayed for staying the selection during the pendency of the writ petition but their request was rejected on May 8, 1964. However, the High Court on its administrative side thought it proper to postpone the selection of Rajasthan Judicial Service till the pendency of that writ petition and as the two lists, i.e., one of selected direct recruits and the other of Rajasthan Judicial Service officers to be promoted to Rajasthan Higher Judicial Service were, according to the rules, to be sent to the Governor together, even the latter list was not sent earlier. Before the decision of the High Court in that writ petition it was considered that there were 18 posts available for appointment, out of which 4 posts were to be filled by direct recruitment and 14 by promotion from amongst officers of the Rajasthan Judicial Service. In that writ petition the High Court, by its judgment dated November 27, 1964 directed as follows:- "Accordingly, we reject the application in regard to all the reliefs sought by the petitioners in their writ petition. But in view of our finding that the number of vacancies on the date of its determination by the Governor was only 9 and not 18 we direct respondent No. 1 that these vacancies only shall be filled in from the sources in the proportion provided in the rules." When the judgment of the High Court was delivered, the Selection Committee on December 12, 1964 selected seven for promotion. This list was also circulated and approved by the Full Court. The two lists were then sent to the Governor on January 13, 1965. The High Court through the Registrar's affidavit stated that the High Court had not selected four persons as direct recruits but only two persons, namely, respondents 3 and 4, and that the petitioners were never selected.;