SACHIN BHIMRAO SURYAWANSHI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of parties.

(2.) The Petitioner prays by invoking Article 226 of Constitution of India that she should be declared as qualified for appearing for the Examination for the Post of District Judge advertised by Press Advertisement No.A.5504/2014 dated 30 June 2014; and the qualification so declared be revoked and cancelled; and a liberty be granted to allow to appear and participate in the Examination process.

(3.) There is no dispute with regard to the duration of practice and the stages in which Petitioner practiced as an Advocate those are as under :