(1.) THE petitioner in this writ petition has prayed for issue of a writ of mandamus directing the respondents to cancel the written examination held on 24.5.1997 and 25.5.1997 for direct recruitment of Civil Judge (Junior Division) /Judicial Magistrate, First Class, conduct a fresh written examination, and pass such further orders as may be deemed fit and proper in the circumstances of the case.
(2.) THE case of the petitioner as gathered from the affidavit filed in support of the writ petition briefly stated, is as follows:- THE petitioner is a practising advocate at Ambasamudram for over 20 years. He completed his B.A. degree in 1973 and acquired his B.L. degree from the Madras Law College during 1976 and enrolled as an Advocate in the Bar council of Tamil Nadu on 19.1.1977. He belongs to a backward community. He was Government pleader for two terms and represented the Port Trust of Tuticorin, Educational agencies, etc. during the period of his practice. He has also contributed several articles to the journal section of the Madras Law Journal.
(3.) THE second respondent has filed counter affidavit on 30th July, 1997 opposing the claim of the petitioner in the writ petition stating that the commission in its Notification dated 15.11.1996 invited applications from the intending candidates for appointment against 100 vacancies in the post of Civil Judge (Junior Division)/ Judicial Magistrate, First Class in the Tamil Nadu State Judicial Service to be made by direct recruitment under the provisions of the Tamil Nadu State Judicial Service (Cadre and Recruitment) Rules, 1995 (for short'the Rules'). According to paragraph 5 of the said rules relating to the post of Civil Judge, the method of selection for appointment to the post, by direct recruitment, would be on the basis of written examination and Viva-voce examination conducted by the commission in accordance with rules.