HIGH COURT OF MADHYA PRADESH Vs. JYOTSNA DOHALIA

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Madhya Pradesh through its Registrar General is aggrieved by the exercise of review jurisdiction by the Division Bench of the Madhya Pradesh High Court in proceedings relating to the recruitment of Judicial Officers under the Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994.

(3.) Facts relevant for considering the challenges as raised are that the Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994 (for short, hereinafter referred to as "the Rules ") govern the field of recruitment of Judicial Officers in the State. The eligibility criteria for candidates who seek appointment on the post of Civil Judge (Entry Level) is prescribed therein. Rule 7 of the said Rules came to be amended on 23/6/2023 as a result of which only such candidate, who had been in continuous practice as an Advocate for at least three years or had secured 70 percent or above marks in so far as General Category and Other Backward Classes Category were concerned and 50 percent or more in respect of candidates belonging to the Scheduled Castes and Scheduled Tribes categories in his/her first attempt without ATKT was eligible to apply.