JAI PRAKASH TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) This bunch of writ petitions has been filed to challenge the advertisement issued by U.P. Public Service Commission, for holding examination for selections to the posts of Civil Judge (Junior Division) in the State of Uttar Pradesh. The writ petitions raise some common questions, and certain writ petitions raise some more and other questions. They all have been heard today and therefore are being disposed of by this common judgment.

(2.) The selection to the U.P. Judicial Service for the post of Civil Judge (Junior Division) which is the lowest post in the judicial hierarchy of State is held under the U.P. Judicial Service Rules 2001 framed under Article 234 read with the Proviso to Article 309 of the Constitution of India.

(3.) The first and the common issue in most of the writ petitions is about the date on which the candidate must not have crossed the prescribed upper age limit of eligibility for appearing at the examination.