REGALAGADDA VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this writ petition, the writ petitioner, an advocate enrolled, has challenged the notification bearing No.9/2020-RC dated 03.12.2020 inviting applications for appointment to the post of Civil Judge (Junior Division) in the Andhra Pradesh State Judicial Service. The last date for submission of applications is 31.12.2020. The petitioner questions the eligibility requirement of 3 years practice as an Advocate. In support of his contention, the petitioner has relied on the judgment of this Court in All India Judges Association and Others vs. Union of India and Others, (2002) 4 SCC 247 wherein this Court held in para 32 as follows:

(2.) The petitioner has, in the writ petition, also challenged Rule 5(2)(a)(i) of Andhra Pradesh State Judicial Service Rules, 2007 notified/amended by the Respondent No.1 on 28.07.2017. There is no such urgency to entertain this Writ Petition in the Vacation.

(3.) Notice be issued to the respondents in the meanwhile. Let the Writ Petition be listed for hearing on Tuesday, the 5th January, 2021.