D PADMAVATI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In all these writ petitions, the controversy is with regard to the prescription of maximum age limit as 32 years as on 1-7-2001 in so far as the Open Category candidates are concerned for appointment to the posts of Junior Civil Judges in the A.P. State Judicial Services. Since common issue is raised in all these writ petitions, they are disposed of by the following common order:

(2.) For better appreciation of the issues raised in these writ petitions, the facts narrated in W.P.No.3573 of 2002 are recorded hereunder.

(3.) It is the case of Petitioners 1 to 3 in W.P.No.3573 of 2002 that they have enrolled as advocates on the rolls of Bar Council of Andhra Pradesh on 16-6-1993; 1-3-1995 and 15-6-1994 respectively and since then practising in various civil and criminal courts in the twin cities of Hyderabad and Secunderabad. According to them, they have put in more than three years of standing at the Bar having acquired adequate and necessary training and skill, desirous of being recruited for the posts of Junior Civil Judges in the A.P. State Judicial Service.