Full Judgment Text
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PETITIONER:
ORISSA JUDICIAL SERVICES ASSOCIATION, CUTTACK
Vs.
RESPONDENT:
STATE OF ORISSA AND ANR.
DATE OF JUDGMENT26/11/1990
BENCH:
SINGH, K.N. (J)
BENCH:
SINGH, K.N. (J)
RAMASWAMY, K.
CITATION:
1991 AIR 386 1990 SCR Supl. (3) 348
1992 SCC Supl. (1) 187 JT 1990 (4) 726
1990 SCALE (2)1220
ACT:
Orissa Superior Judicial Service Rules, 1963--Rule 7-
Constitutional validity of--Government to fix the quota for
promotees and direct recruits.
HEADNOTE:
Petitioners, the Association of the inservice employees
of the Orissa Superior Judicial Service, in their petition
under Article 32 challenged the constitutional validity of
Rule 7 of the Orissa Superior Judicial Service Rules, 1963
and prayed for quashing the Notification dated 24.2.1987
inviting applications from members of the Bar for direct
recruitment to the Orissa Judicial Service. It was contended
that most of the Judicial officers have been stagnating for
many years on account of lack of promotional avenues, and
that direct recruitment of the members of the Bar was not
permissible under the law, and that the State Government and
the High Court were acting contrary to law in making the
direct recruitment. ï73
Dismissing the writ petition, this Court,
HELD: 1. Article 233(1) and (2) contemplates recruitment
to the post of District Judge in the Superior Judicial
Service of the State by promotion from the Subordinate
Judicial Service as well as by direct recruitment from the
members of the Bar. The recruitments are made by the Gover-
nor of the State in consultation and on recommendation of
the High Court. [350G-H]
2. The Constitution as well as the statutory rules
framed under Article 309 provide for recruitment to the
Senior Branch of Service by direct recruitment from the
members of the Bar. The Constitutional mandate can not be
challenged merely because it might adversely effect the
chances of promotion of the Junior Branch of Judicial Serv-
ice. [351C-D]
3. The plea of frustration and stagnation raised on
behalf of the petitioners was wrong and incorrect and their
grievance against the direct recruitment was unjustified.
The members of the Judicial Service
349
should not indulge in this kind of frivolous litigation as
it does not bring credit to the Judicial Administration.
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[351E-G; 352A]
4. Though Rule 7 does not prescribe quota for the two
sources of recruitment, but the State Government and the
High Court of Orissa have fixed the quota of 25% for direct
recruitment and 75% for promotion by administrative orders.
On the material placed before the court it is clear that
recruitment by promotion to the service has been made in
excess of 75 per cent quota. Therefore, the petitioner’s
grievance relating to discrimination against the members of
the Junior Branch of Judicial Service is without any sub-
stance. [352D-F]
5. Statutory rules can be supplemented by administrative
instructions. In the absence of Statutory provision, the
State Government in consultation with the High Court is
competent to prescribe quota for the two sources of recruit-
ment to the service by administrative orders. It would,
however, be desirable and proper to prescribe quota for
recruitment to the service in the Rules. Absence of statuto-
ry provision in the Rules fixing the quota for the two
sources of recruitment, results into a state of uncertainty
leading to suspicion and litigation. The State Government
should therefore take immediate steps in consultation with
the High Court for amending the Rules by prescribing quota
to remove the uncertainty.
JUDGMENT: