PRAVIN MOHARAO UNHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, and is heard by consent.

(2.) The petitioner has passed his LL.B. Examination held in April-May, 2004 from the Amravati University, the result whereof was declared on 3rd July, 2004. The petitioner passed the said Final Year LL.B. Examination with 57.3 per cent marks.

(3.) On 4th July, 2007, the respondent No. 2 the Maharashtra Public Service Commission ('M.P.S.C.' for short) had published a proclamation inviting applications for the posts of Civil Judges (Junior Division) & Judicial Magistrates, First Class ("Junior Civil Jude", for short), and the applications were to be received by 3rd August, 2007. Another proclamation was published by the M.P.S.C. on 3rd August, 2007, for the additional posts of 175, thus, increasing the total posts to 325 and the last date to receive the applications was extended from 3rd August, 2007 to 10th August, 2007. The eligible candidates to apply for the said posts were divided in six different categories, namely A, B, C, D, E and F, and we are concerned with the eligibility qualifications laid down in A and B categories, which read as follows:-