Service Law:

Rules of High Court of Judicature of Rajasthan, 1952-Rules 14, 15

and 21(2)- Rajasthan Higher Judicial Services Rules, 1969-Rule 23-

Constitution of India, 1950-Article 235-Higher Judicial Services-

Administrative powers of High Court-Full Court constituting commitee of

two Judges for consideration of individual merit of judicial officers for

appointment to selection· scale-Committee making recommendations-Full

Court by resolution taking decision-Acting Chief Justice thereupon constituting

committee of two Judges-Full Court on considering the report, approving

the names of officers-Justification of-Held: Chief Justice has jurisdiction to

constitute a Committee-Further Rule I 5 does not postulate the prior approval

of the Full Court in relation to any action which may be initiated by the Chief

Justice, thus High Court erred in holding constitution of the commitee illegal.