VIJAYALAXMI GHANAPUR Vs. SECRETARY

JUDGEMENT

(1.) Petitioner is before this Court under Articles 226 and 227 of Constitution of India praying to quash the endorsements both bearing No. CJRC-1/2010 dated 21.02.2012 and 18.04.2012 at Annexures-'A' and 'B', on the file of respondent, and issue a writ of mandamus to the respondent to permit the petitioner to participate in the selection process to the post of Civil Judge. Brief facts of the case leading to the filing of the writ petition may be stated as under:

(2.) Learned counsel for the petitioner submits that the petitioner was under a bonafide impression that the "bonafide certificate" dated 20.08.2011 at Annexure-'C' issued by the Law College serves the purpose. He also submits that the respondent could have accepted the "character certificate" dated 28.02.2012 produced by the petitioner, but the request of the petitioner was rejected without assigning any reasons. He submits that since the respondent has issued a circular dated 6.11.2012 fixing Preliminary Examination of candidates on 8th December, 2012, at Bangalore Centre, the writ petition may be allowed as prayed for.

(3.) Learned High Court Government Pleader submits that that there is no illegality or infirmity in the impugned endorsements and prays for dismissal of the same.