Report No. 32
19. Case-law on Articles 233 and 309-311.-
The inter-relationship of Articles 233 and 309 to 311 has been the subject-matter of instructive discussion before the Supreme Court. The Supreme Court has held1, that the control which is vested in the High Court (under Article 235) "is a complete control subject only to the power of the Governor in the matter of appointment (including dismissal and removal) and posting and promotion of District Judges".
1. State of West Bengal v. N.N. Bagchi, (1966) 1 SCR 771 (790).