AAKANSHA MONGA Vs. HONBLE HIGH COURT OF DELHI

JUDGEMENT

(1.) IN view of decision dated 21st March, 2014 in W.P.(C) 1869/2014, Preetesh Raman Singh Vs. Delhi High Court through Registrar General, the present writ petition has to be dismissed. On the last date of submission of the application form, i.e. 24th March, 2014, the petitioner herein admittedly does not meet the eligibility educational requirements stipulated in clause 'b 'of Rule 14 of Delhi Judicial Service Rules, 1970. The petitioner is still a student of LL.B, studying in the 10th semester (final year).

(2.) LEARNED counsel for the petitioner submits that the aforesaid decision requires reconsideration in view of decision of five Judges Bench of this Court in Geetika Panwar and Delhi High Court Bar Association and Another Vs. Government of NCT of Delhi and Others, AIR 2003 Delhi 317 wherein Entry 11A of List -III inserted by the Constitution (42nd Amendment) Act, 1976 was interpreted and it was observed that inspite of the semi colon, the said entry has to be read as one complete and comprehensive sentence. In other words, the contention is that the requirement stipulated in clause 'c 'of Rule 14 that a candidate should not be more than 32 years of age as on the first day of January following the commencement of the examination wouldequally apply to the requirement of educational qualification stipulated in clause 'b 'of Rule 14 of the aforesaid Rules.

(3.) FIVE Judges Bench of this Court in Geetika Panwar and Another (supra) interpreting the said Article had observed: -