SUSHMA MADAMANCHI Vs. HIGH COURT OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the issue involved in both the cases are one and the same, they are heard and disposed of by this common order at the admission stage with the consent of both the counsel.

(2.) The petitioners, who are seeking entry into judicial service under the categories of recruitment by transfer and direct recruitment, filed these two writ petitions challenging the procedure adopted for recruitment made to the post of Civil Judge (Junior Division) in Andhra Pradesh State Judicial Service.

(3.) The 2nd respondent herein published a notification vide No.05/2019-RC, dtd. 17/6/2019, inviting applications through online for general recruitment to 38 posts of Civil Judge (Junior Division) A.P. Judicial service. Out of 38 posts, 31 were to be filled under direct recruitment category and 7 posts by transfer. The examination comprised of three stages -