GODAVARTHI KIRAN BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These three writ petitions are filed seeking issuance of writ of Mandamus to declare the amended Rule 5 (2)(a)(i) of the Andhra Pradesh Sate Judicial Service Rules, 2007, by 2017 amendment vide G.O.Ms.No.29, dated 28.07.2020, as illegal, unconstitutional, arbitrary and ultra-virus and violation of Articles 14, 19 and 21 of Indian Constitution and consequently, set aside the same and allow the petitioners for Civil Judge (Junior Division) examination in Notification No.9/2020-RC, Dt.03.12.2020 without 3 years experience at bar and by ordering the respondents to follow the Supreme Court guidelines for fixing eligibility criteria without having 3 years standing at Bar.

(2.) The issue involved in these three writ petitions is no more res integra in view of the judgment, dated 04.03.2021, in W.P. No.7934 of 2020 and batch, wherein this Court held as under :

(3.) Accordingly, the present Writ Petitions are also allowed in terms of the judgment of this court referred to above. No order as to costs.