C. YAMINI vs. THE HIGH COURT FOR THE STATE OF ANDHRA PRADESH AT AMARAVATHI

IN THE SUPREME COURT OF INDIA    CIVIL ORIGINAL JURISDICTION      WRIT PETITION (CIVIL) NO(S).49 OF 2022 C. YAMINI & OTHERS  ….PETITIONER(S) VERSUS THE HIGH COURT FOR THE  STATE OF ANDHRA PRADESH  AT AMRAVATHI & ANR.  ...RESPONDENT(S) O R D E R 1. The   petitioners   are   members   of   the   Andhra   Pradesh   State Judicial Service who have approached this Court under Article 32 of the Constitution with the following reliefs:­ (a) Issue   appropriate   writ   or   order   or   direction   to   the respondent no. 1 to call for the judgments of the petitioners for the elevation of judgeship to the High Court as judicial officer   as   defined   in   Art.   217(2)(a)   of   the   Constitution   of India; and (b) Issue or pass any writ, direction or order, which this Hon’ble Court may deem fit and proper under the facts and circumstances of the case.  Issue or pass any writ, direction or order, which this Hon’ble Court may deem fit and proper under the facts and circumstances of the case.” Signature Not Verified Digitally signed by Ashwani Kumar Date: 2023.02.23 16:52:19 IST Reason: 1 2. It reveals from the counter­affidavit filed by the respondents that   the   petitioners   were   appointed   in   the   cadre   of   District   & Sessions Judge on Ad­hoc basis to preside over the Fast Track Courts under the Andhra Pradesh State Higher Judicial Service Special Rules for Adhoc Appointments, 2001 (hereinafter referred to th as the “Rules, 2001”) by order dated 6  October, 2003 and in sequel thereof, were appointed on regular basis in the cadre of District & Sessions Judge under the Andhra Pradesh State Judicial Service Rules, 2007(hereinafter being referred to as the “Rules 2007”) after nd going through the process of selection, by Order dated 2   July, 2013 and there is no break in service of either of the petitioners in the judicial service rendered by them in the cadre of District & Sessions Judge. 3. The seniority list of Officers working in respect of District & Sessions Judge cadre in terms of Rule 13 of the Rules, 2007 came th to be notified by the respondents on 5   January, 2022 and the names of the present petitioners find place at serial nos.20, 21, 22 and 23 respectively.   At the same time, those officers who were 2 junior to them in seniority in the District & Sessions Judge cadre were placed at serial nos.24, 28, 29, 31 and 34, while overlooking the claim of the petitioners, these officers have been elevated to the Bench of the High Court of Andhra Pradesh.   4. The grievance of the petitioners is that the service which they have rendered as a District & Sessions Judge Fast Track on being th appointed from 6   October 2003  has  not been considered as a judicial service for the purposes of their elevation to the Bench of the   High   Court   as   defined   under   Article   217(2)(a)   of   the Constitution. 5. Extract of the seniority list of District & Sessions Judge is reproduced hereunder:­  SENIORITY LIST IN RESPECT OF DISTRICT AND SESSIONS JUDGES

3

6. It has been averred that there were 9 vacancies in the High Court for elevation from judicial service and the Registry put the list of 27 eligible officers falling in the zone of consideration in the ratio of 1:3, in order of seniority, who have regular judicial service of minimum 10 years as Judge, which is the requirement of Article 217(2)(a)   of   the   Constitution,   were   placed   before   the   collegium, which resulted in a situation that the names of officers at serial th nos.20 to 23, 25 and 26 of the seniority list dated 5  January, 2022 were not considered, as according to the respondents, they have not completed 10 years of regular judicial service and the names of District & Sessions Judges at serial nos.1, 3, 4, 5, 24 and 27 to 48 were considered for elevation as each of them had completed 10 years of judicial service at the relevant point of time. 7. The question which has been raised in the instant petition at the instance of the present petitioners has been examined by this Court in     Vs.   Kum C. Yamini The State of Andhra Pradesh & 4 th Anr. (Civil Appeal No. 6296 of 2019 decided on 14  August, 2019) wherein the three­Judge Bench of this Court, after examining  their nature of appointment as a District & Sessions Judge Fast Track on ad­hoc basis under the Rules, 2001 and later appointed by Order nd dated 2  July, 2013 on regular basis and becoming members of the Rules,   2007   held   that   the   petitioners   are   not   entitled   to   claim benefit of seniority from the date of their initial appointment as District   &   Sessions   Judge   Fast   Track   and   other   consequential reliefs   prayed   for.     At   the   same   time,   limited   benefit   of   service rendered as Fast Track Court Judges was granted to them only for the purpose of pensionary and other retiral benefits.  The relevant part is as under:­ “14.…..The   claim   of   seniority   will   depend   upon   several factors,   nature   of   appointment,   rules   as   per   which   the appointments are made and when appointments are made, were such appointments to the cadre posts or not etc.  When the appellants were not appointed to any regular posts in the A.P.   Judicial   Service,   appellants   cannot   claim   seniority based on their ad hoc appointments to preside over Fast Track Courts.  We are of the view that the ratio decided in the said judgments relied on by the appellants would not render any assistance in support of their case.” “17. We have perused the aforesaid judgment and we are in agreement with the view taken by a two Judge Bench of this Court.   Resultantly, while rejecting their claim for grant of seniority from the date of their initial appointment as Fast 5 Track Court District Judges and other reliefs, we direct that the appellants and all others who are similarly placed are to be given benefit of counting their service rendered as Fast Track Judges, for the purpose of pensionary and other retiral benefits.” 8. Since the services rendered by the petitioners as Fast Track Court   Judges   have   not   been   recognized   by   this   Court   for   the purpose of seniority except for pensionary and other retiral benefits, the plea raised by the petitioners to consider their service rendered as Fast Track Court Judges as a judicial service for the purpose of Article 217(2)(a) of the Constitution, in light of the judgment of this Court what being prayed for, is not legally sustainable. 9. Consequently, the writ petition is without substance and is accordingly, dismissed. 10. Pending application(s), if any, shall stand disposed of.        ……………………….J. (AJAY RASTOGI)        ……………………….J. (BELA M. TRIVEDI) NEW DELHI; FEBRUARY 23, 2023.    6 7