As per the case facts a writ petition was filed challenging a selection list for the promotion of Senior Civil Judges to the District Judge cadre alleging violations of constitutional ... articles and state judicial service rules Petitioners argued that promotions based on merit-cum-seniority should prioritize merit after meeting basic seniority criteria contrary to the High Court and State's approach The appeal to the Supreme Court aimed to address these alleged violations The question arose whether the promotion selection list adhered to the merit-cum-seniority principle as per the rules and the Constitution Finally the provided document only contains the initial details of the case and the Supreme Court's conclusive answer is not available in the given snippet