BHUMIKA TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No. 163059/2025 is allowed, and permission to file Review Petition is granted.

(2.) The instant matters seek either clarification or review of this Court 's judgement dtd. 20/5/2025 passed in I.A. Nos. 93974/2019; 72900, 73015, and 40695/2021; and 50269 and 201893/2022 in Writ Petition (Civil) No. 1022/1989 (Judgement under Review), whereby a minimum of 3 years ' practice at the Bar was mandated as an eligibility criteria to be considered for appointment to the post of Civil Judge (Junior Division).

(3.) The cases in the instant batch of matters comprise the following: