WAHEEDA D/O. ALLAHBAKSH NAVALUR Vs. THE REGISTRAR GENERAL HIGH COURT OF KARNATAKA BANGALORE, THE SECRETARY, CIVIL JUDGE, RECRUITMENT COMMITTEE, HIGH COURT OF KARNATAKA BANGALORE AND RECRUITMENT COMMITTEE OF CIVIL JUDGES BY DIRECT RECRUITMENT, RE

JUDGEMENT

(1.) W .P. Nos. 72160/2012, 72203 to 72206, 72169 to 72171/2012 and 64331/2012 are directed against the rejection of application of the petitioners for recruitment to the post of Civil Judge (Jr. Dn.). Facts, which are not in dispute are that, the High Court of Karnataka had issued a notification dated 6.8.2011 interalia inviting the applications for direct recruitment to 152 posts of Civil Judge (Jr.Dn.) including the existing and consequential vacancies. The minimum qualification prescribed was a Law Degree by the University established by Law in India and must be enrolled as an Advocate and applicant must have completed as on the last date fixed for the receipt of application, 38 years of age in case of candidate belonging to S.C./S.T. and 35 years of the age in case of others. The last date for receipt of application was fixed as 5 p.m. on 16.9.2011. The applicants were required to accompany the requisite documents along with the application and it was made known to the applicants that, the applications, which do not accompany the documents stated therein will be rejected. (under lining is mine)

(2.) THESE petitioners had enclosed Leaving Certificate/Transfer Certificate in proof of date of birth, however, their applications were rejected. As against the said endorsement, petitioner in W.P. No. 72160/2012 had approached this Court in W.P. No. 62881/2012. The learned Single Judge by order dated 16th April 2012 had issued a direction to the Civil Judges' Recruitment Committee (in short referred to as 'Committee') to receive the representation with attested copy of S.S.L.C. certificate and dispose of the said representation in accordance with law, as it is done in the case. of petitioners in earlier writ petition.

(3.) IT is also not in dispute that, these petitioners did make a representation along with necessary documents, however, the Committee by the impugned endorsement has again rejected the application on the ground that, they are not in conformity with item No. 1 page 8 of the Gazette Notification dated 6.8.2011. It is against this rejection, all these petitioners are before this Court.