(1.) This civil appeal, arising out of Special Leave Petition (Civil) No. 19357 of 2018, is directed against the final judgment and order dtd. 8/2/2018 passed by the Division Bench of the High Court of Judicature for Rajasthan at Jaipur in D.B. Civil Writ Petition No. 2302 of 2015.
(2.) The High Court chose not to intervene in the selection and appointment process. It ruled that the appellant 's challenge to the validity of Rule 41 of the Rajasthan Judicial Service Rules, 2010, had become purely academic following later legislative amendments, and it declined to disrupt the appointments that were already finalized.
(3.) At the centre of the present lis lies the seminal question regarding the validity and constitutional vires of Rule 41 of the Rajasthan Judicial Service Rules, 2010. Specifically, the challenge is directed against the proviso inserted vide the amendment notification dtd. 10/6/2011, which mandated a minimum qualifying benchmark of 25% marks in the viva-voce (interview) for candidates aspiring to be appointed to the District Judge cadre.
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