LAWS(MAD)-2011-3-50

P SENTHIL KUMARAN Vs. REGISTRAR GENERAL

Decided On March 11, 2011
P.SENTHIL KUMARAN Appellant
V/S
REGISTRAR GENERAL HIGH COURT, MADRAS Respondents

JUDGEMENT

(1.) In all these writ petitions, the Petitioners have assailed the same notification issued by the Government, appointing 17 District Judges (Entry Level) on various grounds and hence, they are heard together and disposed of by this common order.

(2.) This is another round of writ petitions filed, of course, now challenging the Government Order issued under Rule 5 of the Tamil Nadu State Judicial Service (Cadre and Recruitment) Rules, 2007, by the Government in consultation with the High Court.

(3.) Originally, in a batch of writ petitions, the notification issued by the Government on 01.07.2010, calling for applications for the posts of District Judges (Entry Level) in respect of 17 vacancies was challenged on various grounds including that, the distribution of 17 vacancies against each category does not include the disabled persons, since as per Section 33 read with Section 2(k) of the Persons with Disabilities (Equal opportunities, Protection of rights and Full Participation) Act, 1995, they are entitled for 3% reservation; that for short-listing the candidates for viva-voce examination, the manner in which the length of Bar experience was to be taken into consideration was not clearly explained; that the viva-voce marks should not exceed 12.5% as per the judgment of the Supreme Court; that the person already in service of the Union or State is disqualified from applying unless he has seven years of experience as Advocate or Pleader, with the result the Assistant Public Prosecutors Grade I and Grade U, who were employed by the State Government drawing salary from the Government exchequer are not eligible, apart from other grounds. The batch of writ petitions was dismissed by the Hon'ble First Bench of this Court on 26.08.2010 reported in K. Appadurai v. Secretary to Government Public Special A Department Government of Tamil Nadu Chennai-9 and Anr., 2010 5 CTC 1.