SONAL SAROHA Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petitioner has challenged the vires of Rule 14 (c) of the Delhi Judicial Service Rules, 1970 and seeks permission to apply for and appear in the Delhi Judicial Service Examination-2019, advertised by the respondent No.1/Delhi High Court on 31.07.2019.

(2.) The brief facts of the case are that the petitioner, who states that he has been preparing for several Judicial Service Examinations, had planned to submit an application for participating in the Delhi Judicial Service Examination-2019, on the respondent No.1/Delhi High Court publishing a Notification on 31.07.2019. The petitioner is aggrieved by the age eligibility prescribed in the said Advertisement, which provides that a candidate would be eligible to appear in the examination if he/she is "(a) a citizen of India; (b) a person practising as an Advocate in India or a person qualified to be appointed as an Advocate under the Advocates Act, 1961; and (c) not more than 32 years of the age as on the 1st day of January, following the date of commencement of the examination i.e. 1 st January, 2020."

(3.) Learned counsel for the petitioner submits that the date of birth of the petitioner is 21.11.1987 and she will attain the age of 32 years on 21.11.2019, thereby crossing the prescribed age bar of 32 years. He submits that the eligibility criteria laid down by the respondent No.1/Delhi High Court in the Advertisement dated 31.07.2019, is based on Rule 14 of the Delhi Judicial Service Rules, 1970, which stipulates as below: -