- (1.) These are two special appeals i.e. Special Appeal No. 388 of 2010 against the order of the learned Single Judge dated 26.2.2010 passed in Writ Petition No. 10196 of 2010 hereinafter referred to as 1st Appeal and Special Appeal No. 387 of 2010 against the judgment of another Single Judge dated 23.2.2010 passed in writ petition No. 7212 of 2010, hereinafter referred to as the 2nd Appeal.
(2.) As both the appeals are clubbed and they need a decision on the same issue, are taken up together.
(3.) Both the special appeals came to be filed in relation to the orders passed, by the learned Single Judges touching the powers of Hon'ble the Chief Justice in relation to the appointment of certain persons as daily labour to discharge certain work. Besides aforesaid two appeals there are large number of other appeals and more than dozen of writ petitions which are also directed to be clubbed with these two matters for being decided by the Bench. As on date we could not bifurcate large number of matters so clubbed due to paucity of time as most of them relate to the appointment in the district judgeship either on Class IV or on Class III posts or even in the establishment of this Court made much earlier.;