- (1.) One appeal and one writ petition are specially assigned before this Bench. The appeal arises out of an application under Article 226 of the Constitution of India where the employment notice issued by the High Court administration for recruitment of Group-D staff was under challenge.
(2.) The Hon'ble Single Judge of this Court, however, by judgment and order dated June 9, 2011 rejected the writ petition. Being aggrieved, the writ petitioners have come up with this appeal.
(3.) In the writ petition, the said employment notice is, also, under challenge.;