DHARMENDER SINGH Vs. HIGH COURT OF KERALA

JUDGEMENT

(1.) THE petitioners in the above case are practicing advocates in the State of Hariyana, who had applied for the posts of District and Sessions Judge in the Kerala State Higher Judicial Service notified by Ext.P1 dated 20.12.2012. Both their applications were rejected for the very same reasons as is evidenced by Ext.P4 and P5 as noticed hereunder :

(2.) PETITIONERS contend that this is only an inadvertent omission and curable defect and seeks a direction to the respondent to permit them to correct the same. In support of those contentions, the petitioners also rely on Ext.P5 judgment of this court, wherein it is contended that a similar mistake was directed to be rectified.

(3.) THE instant case is not with respect to the uploaded portion; the uploaded portion of the site being Part-I and Part-2. The defect noticed in the applications, relates to Form -A, which is to be duly filled up and certified by the Presiding Officer and sent along with printout of on-line application Part-I and Part-II and self attested copies of relevant documents. The fact that Form-A does not indicate that the candidate is a practising advocate as on the date of application and there being no office seal and name of the Presiding officer goes to the root of the matter.