(1.) The petitioner is a judicial officer in the Haryana State Judicial Services. She joined the said service in the Year 1997. Before her selection in the said Service, the petitioner was a practising Advocate. She practised for seven years i.e. from 1990 to 1997. As of today she continues to be in the judicial service of the State of Haryana as a Civil Judge-cum-Judicial Magistrate.
(2.) Delhi High Court has issued advertisement inviting the applications for direct recruitment to Delhi Higher Judicial Services and the preliminary written test for this purpose is scheduled for 22.7.2007. Advertisement was issued in May, 2007 and pursuant to this advertisement, the petitioner also applied to compete for this service. However, she has received communication dated 16.7.2007 intimating her that she does not fulfil the eligibility criteria for admission to the said examination. Challenging this decision of the High Court, present petition is preferred on the ground that the petitioner fulfils all the eligibility conditions and therefore wrongly denied the admission ticket for appearing in the ensuing examination.
(3.) Following eligibility conditions are prescribed in the advertisement issued by the High Court: