VIVEK KUMAR VISHWAKARMA Vs. HIGH COURT OF CHHATTISGARH

JUDGEMENT

(1.) WE have heard learned counsel appearing for the writ petitioner as well as learned Deputy Advocate General appearing for the State and perused the pleadings and documents available on record.

(2.) THIS writ petition has been filed by the petitioner seeking following reliefs:

(3.) RULE 7 of the RULEs 2006 provides for the 'Eligibility' criteria and it has been inter alia provided in RULE 7(1) (c) that no person shall be eligible for appointment to posts in category (a) of sub-rule (1) of RULE 3 (i.e. Civil Judge - Entry Level) unless, he or she possesses a degree in law of any recognized University.