Debangsu Basak, J. - (1.) The petitioners have challenged a letter Circular bearing No. 4139- R (JS) dated November 29, 2016 issued by the High Court administration.
(2.) By such letter circular, the administration has published a draft gradation list of Judicial Officers for the post of District Judge (Entry Level). According to the petitioners, the draft gradation list published under cover of the impugned circular has not been prepared in accordance with the West Bengal Judicial (Conditions of Service) Rules, 2004.
(3.) Learned Senior Advocate appearing for the petitioners has submitted that, the petitioners are Judicial Officers in the cadre of District Judge (Entry Level). The petitioners are direct recruits to the post of District Judge (Entry Level). They were recruited in the year 2009. The draft gradation list published by the impugned circular deals with the appointees to the post of District Judge (Entry Level) in the year 2009. The petitioners do not find their place in the draft gradation list. On such score alone, the impugned draft gradation list is bad as the petitioners as direct recruitees are to be placed in a draft gradation list dealing with the year 2009.;