K APPADURAI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Since, in all these writ petitions the petitioners have attacked and assailed the notification calling for application for appointment to the post of District Judges (Entry Level) on various grounds, they have been heard together and disposed of by this common order.

(2.) For better appreciation, the notification published in the daily newspaper "The Hindu" on 01.07.2010 issued by the Government of Tamil Nadu, Public (Special.A) Department is reproduced herein under.

(3.) W.P.(MD) No. 9090 of 2010 was filed in Madurai Bench of the Madras High Court. The petitioner therein sought issuance of a writ of certiorari for quashing the notification as contrary to Article 14 of the Constitution of India as the service personnel and the non-service personnel form a different class. It is stated that a person not already in service of the Union or of the State shall only be eligible to be appointed, if he had been for not less than 7 years of service as Advocate or Pleader. The main contention of the petitioner therein is that the Assistant Public Prosecutors Grade - I and Grade -II, who were employees under the State Government, drawing salary from the exchequer, are not entitled to and eligible for appearing in the examination.