K. SHRAVAN RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Y. Balaji, learned counsel for the petitioners. Also heard Mr. P.S.P. Suresh Kumar, learned standing counsel for High Court, appearing for respondent No.2.

(2.) The petitioner in W.P.No.7965 of 2019, by name K. Shravan Raju, is a practicing Advocate belonging to Yadava (Golla) Community, which comes under Category BC-D in reservation classification in the State of Andhra Pradesh. The Registrar (Recruitment), High Court of Andhra Pradesh, had issued a Notification, vide Notification No.5/2019-RC dtd. 17/6/2019, for filling up 38 posts of Civil Judge (Junior Division) in Andhra Pradesh State Judicial Service, out of which 31 posts are to be filled up under Direct Recruitment and 7 posts are to be filled up under Recruitment by Transfer. The Notification stated that the recruitment process shall be governed by Andhra Pradesh State Judicial Service Rules, 2007 (for short, 'Rules of 2007').

(3.) The petitioner in W.P.No.7965 of 2019 has assailed Rule 6(f) of the Rules of 2007 as arbitrary and ultra vires to the provisions of the Constitution and has also challenged Clause VIII of the aforesaid Notification dtd. 17/6/2019, which stipulates that OC/BC category candidates must secure at least 60% marks in aggregate in written examination and viva voce while SC/ST category candidates must secure at least 50% marks in aggregate in written examination and viva voce to become eligible for selection.