REGENT COMPUTRONICS PVT. LTD.

MAHESH KUMAR SINGH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

STATE OF U.P. VS. RAFIQUDDIN AND OTHERS [REFERRED TO]
LILA DHAR VS. STATE OF RAJASTHAN [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
MANJEET SINGH UDC K PRAKASAM VS. EMPLOYEES STATE INSURANCE CORPORATION :T SUBRAHMANYAM [REFERRED TO]
MOHAN KUMAR SINGHANIA MAHESH D PATHAK NITIN D WAKANKAR NAVNEET GOEL S VENKATESWAR DINESH KUMAR SINGH ROHIT CHOUDHARY ANIL KANT R MANJUNATHASWAMY ARUN KUMAR RAY VS. UNION OF INDIA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
KRUSHNACHANDRASAHU VS. STATE OF ORISSA [REFERRED TO]
DELHI BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
K H SIRAJ VS. HIGH COURT OF KERALA [REFERRED TO]
HEMANI MALHOTRA VS. HIGH COURT OF DELHI [REFERRED TO]
RAMESH KUMAR VS. HIGH COURT OF DELHI [REFERRED TO]
SALAM SAMARJEET SINGH VS. HIGH COURT OF MANIPUR AT IMPHAL & ANR. [REFERRED TO]
TANIYA MALIK VS. REGISTRAR GENERAL OF HIGH COURT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Alok Kumar Yadav learned counsel for the petitioners and Sri Ashish Mishra learned counsel for the respondent-High Court.

(2.) The present writ petition has been filed seeking declaration of Note (ii) Paper No. 6 (Interview) to Appendix-G framed under Rule 18 of the U.P. Higher Judicial Service Rules, 1975 (In short as "the U.P.H.J.S. Rules, 1975) as ultra vires to Articles 14 and 16 of the Constitution of India, in view of the decision of the Apex Court in the cases of All India Judges' Association and others vs. Union of India and others,(2002) 4 SCC 247. and Ramesh Kumar vs. High Court of Delhi and another,(2010) 3 SCC 104.

(3.) The petitioners herein being practicing Advocates at the District Judgeship at Meerut and Delhi had participated for appointment in the Higher Judicial Services of the State of U.P. in the Direct Recruitment Examination2018 (Part-III), against the advertisement dtd. 9/8/2019.

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MAHESH KUMAR SINGH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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