Virender Singh, S. Chandrashekhar, J. - (1.) Aggrieved by order contained in Memo No. 8290 dated 24.07.2014 issued by the Registrar-General of the High Court of Jharkhand communicating the decision of the Court that passing the Hindi Examination as well as Departmental Examination are conditions precedent for confirmation in service and grant of increments, the trainee Civil Judges (Junior Division) have filed the present writ petition. FACTS:
(2.) The petitioners are the probationary Civil Judge (Junior Division) Trainees -(Munsif) appointed in terms of Jharkhand Judicial Service (Recruitment) Rules, 2004 vide, Notifications dated 05.01.2011 and 28.03.2011. The petitioners were initially posted in the judgeships and they have undergone training for one year under "Syllabus of the Induction Training Programme in the respective judgeships at the Judicial Academy, Ranchi". The petitioners assert that they appeared in the examinations conducted by the Judicial Academy under the direction and guidance of the High Court and they successfully completed their training and passed the examinations conducted at the Judicial Academy, and thereafter, the Director, Judicial Academy, Jharkhand issued letter dated 30.03.2012 instructing the trainee Civil Judges (Junior Division) to report to the Principal District Judge/Principal Judicial Commissioner of their place of posting by 02.04.2012. After their joining, the petitioners were conferred power of the Judicial Magistrate, Ist Class w.e.f. 02.04.2012 vide, Notification dated 30.03.2012 issued by the High Court of Jharkhand. However, inspite of successful completion of training and probation for three years, when they were not confirmed in service, a representation was submitted to the Registrar -General for their confirmation in service and for grant of increments. Vide, letter dated 24.07.2014 the impugned communication was issued by the Registrar -General stating that passing of Hindi Examination and Departmental Examination are conditions precedent for confirmation in service and for grant of increments.
(3.) Heard the learned counsel for the parties and perused the documents on record.;