KM ROLLIE KAUSER Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioner has challenged the selection process with respect to Uttar Pradesh Nyayik Seva Civil Judge (Junior Division) Examination. 1997 and for other reliefs.

(2.) The petitioner's educational career has been stated in the writ petition as follows : EXAMINATION PASSED GRADE/ MARK-SHEET ISSUED DIVISION (i) From Saint Mary's Convent, Allahabad I.C.S.E. (1985) A March. 1985 I.C.S.E. (1987) A March, 1987 (ii) From University of Allahabad B.A. (1990) First 1.5.1991 M.A. (1992) Second 10.11.1994 LL.B. Ist Year, 1993 _ 24.7. 1995 LL.B. IInd Year. 1994 _ 25.1.1997 LL.B. IIIrd Year. 1995 Second 6.2.1998

(3.) There were two complaints of the petitioner In the writ petition. One is that because of delay in completion of session by holding examination. the petitioner could not obtain the law degree in year 1995 and she had to wait till the year 1998, and, therefore, the provision of qualification of three years practice at the bar causes prejudice to the petitioner particularly when she will not be getting requisite number of opportunities as she would cross Upper age limit.