S. MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. M. Nirmal Kumar, learned counsel for the petitioner and Mr. B. Vijay, learned counsel for the High Court.

(2.) Our attention has been invited to the judgment of the Apex Court in the case of Hirandra Kumar vs. High Court of Judicature at Allahabad and Others reported in 2019(2) Allahabad Weekly Cases 1507 SC, where the Apex Court has dealt with the same issue relating to the prescription of age limit, which has been questioned here on the ground that there is no rational nexus for prescription of minimum age of 35 years as it clearly discriminates between those who have completed seven (7) years of practice but have not completed 35 years of age and those who have completed seven (7) years of practice and have also completed 35 years of age.

(3.) We have considered the submissions raised and in view of the answer given by the Apex Court to the prescription of age limit, we may further add that 35 years of minimum age to us appears to have been fixed keeping in view the stage of maturity of mind of the person who has to occupy the office of the District Judge (Entry Level).