Settled seniority remains final despite subsequent precedents; cadre strength must be determined by official notification.

The petitioners, Direct Recruit District Judges appointed on 01.02.2016, challenged the Final Seniority List dated 16.03.2022.

They contended that Promotee District Judges (respondents) were placed above them in violation of the "Quota Rule" prescribed under the Karnataka Judicial Services (Recruitment) Rules and that seniority was wrongly backdated for Fast Track Court (FTC) Judges to dates anterior to their substantive appointment.

This dispute followed a long procedural history, including a 2014 Division Bench judgment (WA No. 6514/2013) which had previously settled inter se seniority between direct recruits and promotees.

A Single Judge set aside the 2022 list, ruling that promotions exceeded the 65% quota.

On appeal, a Division Bench delivered a split verdict: Anu Sivaraman J. sought to dismiss the writ petition, while Rajesh Rai K.J. sought to allow it and redo the list.

Consequently, a Full Bench was constituted to resolve the impasse.

The Court applied the Karnataka Judicial Service (Recruitment) Rules 2004 and 2011, which establish recruitment quotas (65% Promotion, 10% LDCE, and 25% Direct Recruitment).

Rule 11(2) of the 2004 Rules incorporates the Karnataka Civil Services Rules 1958, specifically Rule 8(7) defining "Cadre".

The Court relied on the principle from R.K. Sabharwal v. State of Punjab, which mandates that quotas are "post-based" and must be calculated against the total cadre strength, not individual vacancies.

The Court applied the doctrine of finality, holding that a judgment inter-parties cannot be reopened due to a subsequent change in law, as per public policy.

The Full Bench reasoned that the 2014 judgment in WA No. 6514/2013 had already adjudicated that there was no transgression of the Quota Rule at that time and settled the seniority of FTC Judges.

Therefore, the petitioners could not use subsequent Supreme Court rulings like Dinesh Kumar Gupta or C. Yamini to unsettle vested seniority rights.

Regarding "cadre strength," the Court found that the High Court’s reliance on "working strength" and various notifications was imprecise.

It noted that many notifications creating "Special Courts" expressly barred new recruitment or were trial-specific, meaning they did not automatically increase the cadre strength.

The Court held that without a definitive, formally notified cadre strength by the State (in consultation with the High Court), it is impossible to factually determine if the 65% promotee quota was exceeded.

The Court further clarified that because the Quota Rule is post-based, the petitioners' arguments regarding vacancies were legally flawed.

The Court held that the petitioners failed to demonstrate a breach of the Quota Rule based on definitive cadre data.

The High Court must request the State Government to formally notify the cadre strength with necessary details.

A "4-Point Roster" (50:25:25) must be implemented prospectively as per recent Supreme Court directions in the All India Judges Association case.

The State and High Court are directed to frame specific Seniority Rules and Rules regarding the conditions of service for the Higher Judicial Service.