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Supreme Court Of India

(From : Rajasthan)*

Hon'ble Judge(s): V. N. Khare, Satya Brata Sinha, Ar. Lakshmanan , JJJ

(A) Constitution of India , Art.235, Art.225— Rajasthan High Court Ordinance (15 of 1949) , S.46— Rajasthan of High Court Rules (1952) , R.15— Appointment of judicial officers - Fixation of merit criteria - Acting Chief Justice constituted Committee of two-Judges for said purpose without approval of Full Court - Constitution of two-Judges Committee, not illegal. @page-SC1030 The Acting Chief Justice is authorised to constitute the two-Judges Committee to consider, examine and to make recommendations for formation of officiating promotee Rajasthan Higher Judicial Service Officers for their substantive appointment in their service and for promotion of Rajasthan Higher Judicial Service Officers in the ordinary scale to selection scale. The term 'Chief Justice' will include the Judges authorised to act on his behalf in view of interpretation clause contained in S. 3, Chapter III of the Rules provides for administrative business of the Court. In terms of R. 14 of the Rules, Administrative Business of the Court relating to control over subordinate Courts vested either under Art. 225 or 227 of the Constitution of India were to be disposed of as provided therein. The Judges of the Rajasthan High Court in terms of sub-rule (2) of R. 21 of the Rules authorised the Chief Justice to constitute a Committee. Such constitution of the Committee by the Chief J....