Sunil Ambwani, J. - (1.) Heard Sri Ravi Kant senior counsel assisted by Manoj Kumar Pandey, Sri R.S. Misra, assisted by Sri Arun Kumar, Sri B.D. Mandhyan, senior advocate, assisted by Sri Satish Mandhyan, and Sri L.R. Khan for petitioners and Sri K.R. Sirohi for respondents.
(2.) By these writ petitions, the petitioners, included in the select list dated 16.6.2003 for appointment as class III employees and Stenographers in the Judgeship at Chandauh, have sought for quashing the fax message dated 20.1.2004 and circular letter dated 22.1.2004, issued by the Registrar General of the High Court for freezing appointments and circular letter dated 29.4.1999, in so far as it limits the life of the select list to one year, and have prayed for a direction to District Judge, Chandauli to appoint the petitioners in the existing vacancies in class III cadre and the consequential benefits. They have also prayed for a direction to the respondents to treat the select list dated 19.7.2003 as subsisting till the next selection takes place, and to make appointments therefrom till the existing vacancies are filled.
(3.) District Chandauli was carved out as a new Revenue District from the existing District Varanasi by notification dated 25.5.1997 issued by the State Government under Section 11 of the U.P. Land Revenue Act, 1901. The notification under the provisions of Bengal, Assam and Agra Civil Courts Act and Code of Criminal Proceedings, 1973 were issued on 19.12.1997 to sanction Sessions Division, Civil Court, J.S.C. Court, Insolvency Court, and various posts in the District Courts. The State Government created 52 class III posts, for five fresh courts, and by the notification dated 16.6.1999, the District and Sessions Judge, Chandauli was appointed.;