Arun Tandon, J. - (1.) HEARD Sri T. P. Singh senior advocate, assisted by Sri Amar Nath, Sri Anurag Pathak, and Alpana Dwivedi on behalf of the petitioners, Sri Pradeep Kumar has been heard on behalf of the High Court as well as judicial officer, Sri Ravi Kant senior advocate, Sri M.D. Singh Shekhar and Sri Somesh Khare advocate have been heard on behalf of the respondent candidates.
(2.) THESE 9 writ petitions have been filed for quashing the selections made on the post of Stenographers and Clerks in the Judgeship of Kaushambi in pursuance of the advertisement dated 28.5.2003. Some of the petitioners claim to have been working on ad hoc basis against the vacancy which were advertised and, therefore, pray that the order, terminating their ad hoc appointments, may also be set aside and they may be permitted to continue on their respective posts. The facts relevant for the purposes of the present writ petition are as follows : An advertisement dated 28.5.2003 was published by the District Judge, Kaushambi inviting applications for Class-III and Class-IV posts (reference- Annexure-CA4 to the counter affidavit filed on behalf of the respondents in Writ Petition No. 164 of 2005). Under the advertisement 4 vacancies of Stenographers and 19 vacancies of Clerks were advertised amongst other. It was specifically mentioned that the recruitment shall be regulated by the Uttar Pradesh Subordinate Civil Court Ministerial Establishment Rules, 1947. The essential qualifications for the post of Stenographers were specified as follows : (a) Intermediate or equivalent examination ; (b) Hindi Shorthand speed 100 words per minute and Hindi Typing speed 35 words per minute. English Shorthand and English Typing knowledge will be additional qualification. (c) Diploma or Certificate in Hindi Shorthand and Hindi Typing from a recognized institution. For the post of Clerks, the minimum qualification prescribed under the advertisement was Intermediate or equivalent examination. Hindi and English typing knowledge will be additional qualification.
(3.) IN respect of the aforesaid two posts, which were mentioned at serial No. 1 and 2 of the advertisement, the procedure for selection was notified in paragraph 4 of the advertisement, which reads as follows : ...[VERNACULAR TEXT OMMITED]... In accordance with the advertisement so published, the petitioners along with the respondents applied. The petitioners as well as the respondents participated in the written examination. With regards to the posts of Stenographers, shorthand and type test were taken separately.;