M NANDINI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in W.P.Nos.11770, 9775, 10757, 11017 11018, 11019, 11020, 11250, 11427 of 2018 and W.P.(MD) No.8640, 9764, 10343 and 10529 of 0281 is either to the qualification fixing minimum and maximum age limit for practising Advocates/Pleaders and Assistant Public Prosecutors and fresh law graduates or the essential qualifications prescribed for practising Advocates / Pleaders and Assistant Public Prosecutor and the fresh law graduates in the Notification No.08/2018 dated 09.04.2018 issued by the Tamil Nadu Public Service Commission [in short, "the respondent Commission" inviting on-line application for direct recruitment to the post of civil judge in the Tamil Nadu State Judicial Service as per the provisions prescribed under the Tamil Nadu State Judicial Service (Cadre and Recruitment) Rules 2007 as amended [hereinafter referred to as "the Rules"].

(2.) Since the issues involved in these writ petitions are common and identical, all these writ petitions were clubbed together, heard and are being disposed of by this common order.

(3.) Tamil Nadu Public Service Commission has issued Notification No.08/2018 dated 09.04.2018 inviting on-line applications for direct recruitment to the post of civil judge in the Tamil Nadu Judicial Service to fill up approximately 320 vacancies.