(1.) IT behooves us to give a short prelude to this case. The issue relating to appointment of District Judges (Entry Level) by way of direct recruitment came up for consideration in W.P.Nos.25778 and 26588 of 2010, wherein a notification issued by the Government in respect of the said appointments came to be challenged and ultimately, this Court by order dated 1.12.2010 (V.Yamuna Devi and another v. Registrar General, High Court, Madras and others, (2011) 1 MLJ 833), upheld the proceedings initiated by the Registrar General, High Court, Madras in shortlisting the candidates for selection to the post of District Judge (Entry Level).
(2.) AFTER the selection process was completed, the Government, in consultation with the High Court, has issued G.O.Ms.No.16, Public (Special.A) Department, dated 5.1.2011 notifying the appointment of the following 17 persons as District Judges (Entry Level): Tvl./Tmt./Selvi
(3.) IT appears that based on the said complaint forwarded by the Government, the antecedents of the petitioner and others were called for and after considering the report of the Government in that regard, except the petitioner other 16 persons were administered oath on 17.2.2011 and it is not in dispute that they have undergone the training as per the government order issued.
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