Virender Singh, J. - (1.) These batches of writ petitions have been filed by some of the District Judges' of State of Jharkhand for treating their cases as absorption/regularization and for extending all the benefit of past service rendered by them and their services be treated as continuous service. They have also prayed for a direction upon the respondent Nos. 3 to 6 to make payment of dues and current salary and also for payment of other bills.
(2.) For better appreciation of the case it is necessary to go into the brief background of the case. After creation of the State of Jharkhand, on 10.05.2001 the Governor of Jharkhand in consultation of the High Court, framed Jharkhand Superior Judicial Service (Recruitment, Appointment and Conditions of Service) Rules, 2001 and in pursuant thereto on 23.05.2001 the High Court of Jharkhand advertised the vacancies for the post of DJs.
(3.) The petitioners among others were applied for the post and after the written exam and interview a panel was prepared. Thereafter, out of the list of selected candidates, 17 candidates were appointed as ADJs in the regular cadre of Jharkhand Superior Judicial Services and rest candidates from Sr. No. 18 to 42 including the petitioners herein were appointed as FTC Judges and they joined accordingly.;