Yashwant Varma - (1.) The Court has heard Sri Ashutosh Srivastava and Sri Siddharth Khare on behalf of the petitioners. Sri Manish Goel appeared for the High Court. The private respondents were represented by Sri C.B. Gupta learned counsel on record who, however, stated that he had no instructions. No other counsel appeared on behalf of these respondents.
(2.) The petitioners, who are Class -IV employees working in the establishment of this Court, have preferred the instant writ petition assailing a promotion exercise undertaken by the High Court for appointment of Routine Grade Clerks. The principal challenge is to the procedure for promotion as adopted by the respondents, with the petitioners contending that promotion was to be effected on the basis of merit as obtained by candidates in a competitive examination and not on the principle of inter se seniority of candidates, the norm which was ultimately adopted and implemented by the High Court.
(3.) Post the order of the Court permitting amendment of the reliefs claimed and as the petition stood when finally heard, challenge is laid to the following:- a) The order of the Chief Justice dated 30 July 2014 approving the decision of the Recruitment Committee dated 22 July 2014 stipulating the norm for selection to be the inter se seniority of candidates; b) Resolution of the Recruitment Committee dated 12 September 2014 reiterating the above principle for selection c) Order of the Chief Justice dated 23 September 2014 approving the resolution of the Recruitment Committee dated 22 August 2014 rejecting the objection of Class IV employees to seniority being made the criteria for selection; d) Office Memorandum of 8 October 2014 communicating the decision of the Chief Justice of 23 September 2014; e) Office Memorandum of 13 January 2015 apprising the petitioners of the rejection of similar objections by the Chief Justice by his order of 10 January 2015, and f) The promotion order dated 30 January 2015 made in favour of the private respondents.;