PHOOL CHANDRA YADAV Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner, all law graduates and working as Assistant Public Prosecutor in the State of Utter Pradesh, filed this writ petition for issuance of mandamus commanding the respondent No. 1, Public Service Commission, Allahabad to accept and entertain application forms of the petitioners in respect of U. P. Judicial Services Civil Judge (Junior Division) Examination, 1997 and to permit the petitioners to appear in the said examination and for consequential orders.

(2.) It has been stated in the writ petition that regarding appointment in respect of posts of Civil Judge (Junior Division) Rule 12 of U. P. Nyayik Sewa Niyamawali, 1951 prescribes academic qualification which includes 'an Advocate, Vakil or pleader on the roll of, or entitled to practice in, the Court or Courts subordinate thereto'.

(3.) In the writ petition it has been contended by the petitioners that as Assistant Public Prosecutors they are discharging duties exactly like Advocates practising in the Courts in respect of their clients being the State of Uttar Pradesh and in this connection relevant statements have been made in paragraph Nos. 21 to 28 of the writ petition.