U, SUREKHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This batch of writ petitions can be divided into two categories. In one batch (hereinafter referred to as 'first batch'), the petitioners, apart from praying for setting aside Rule 5(2)(a)(i) of the Andhra Pradesh State Judicial Service Rules, 2007 (for short, 'the Rules'), as illegal, unconstitutional, arbitrary and ultra vires, Notification No.5/2019-RC dated 17.06.2019 issued by the Registrar (Recruitment), High Court of Andhra Pradesh, inviting applications through online for General Recruitment to 38 posts of Civil Judge (Junior Division) in Andhra Pradesh State Judicial Service comprising of 31 vacancies to be filled under Direct Recruitment and 07 vacancies tobe filled under Recruitment byTransfer, is also put to challenge.

(2.) In other batch (hereinafter referred to as 'second batch'), apart from praying for setting aside Rule 5(2)(a)(i) of the Andhra Pradesh State Judicial Service Rules, 2007 (for short, 'the Rules'), as illegal, unconstitutional, arbitrary and ultra vires, Notification No.9/2020-RC dated 03.12.2020 issued by the Registrar (Recruitment), High Court of Andhra Pradesh, inviting applications through online for General Recruitment to 68 posts of Civil Judge (Junior Division) in Andhra Pradesh State Judicial Service comprising of 55 vacancies to be filled under Direct Recruitment and 13 vacancies to be filled under Recruitment by Transfer, is put to challenge.

(3.) In both the Notifications, eligibility criteria prescribed under Rule 5(2)(a)(i) of the Rules was laid down.