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The petitioners judges of the Small Causes Court in Bombay filed an interlocutory application in the Writ Petition No of They sought a declaration against the action of the Shetty
...Commission which categorized them into a lower judicial cadre than what they claimed The Shetty Commission had recommended the classification of judicial officers into three categories but the petitioners argued that they were wrongly placed in Category along with Civil Judges Senior Division despite being promoted from the same cadre
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