SHIV KUMAR SHARMA,J. - (1.) Short question that emerges in the instant writ petition is as to what is the scope of judicial review. Whether it is omitted to find out correctness of the process in reaching the decision or the decision as where.
(2.) The petitioner seeks direction to quash the order dated October 15, 5 1993 under the High Court (First respondent) whereby Vallabh Das Bora (Second respondent) was promoted as Deputy Registrar w.e.f. February 1, 1992, and instead to promote the petitioner with effect from the said date with all consequential benefits.
(3.) Grievance projected by the petitioner is that the post of Deputy to Registrar [Non-RJS] was to be filled in by way of selection pursuant to Rule 9 of the Rajasthan High Court (Conditions of Service of Staff) Rules, 1953 (for short '1953 Rules') and comparative merit of all the five officers who were in the zone of consideration ought to have been assessed, but the High Court instead of assessing comparative merit, gave promotion to second respondent on the basis of his seniority.;