MD SULTANA BASHA Vs. STATE OF ANDHRA PRADESH, REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT AND 4 OTHERS

JUDGEMENT

(1.) The petitioner, who narrowly missed (or perhaps escaped) the chance of getting selected for appointment to the post of District Judge (Entry Level), has come up with the present writ petition challenging the selection and appointment of the 5th respondent.

(2.) Heard Mr. Vedula Srinivas, learned counsel for the petitioner and Mr. G. Vidyasagar, learned senior counsel appearing for the 5th respondent.

(3.) The short ground on which the petitioner challenges the selection of the 5th respondent is that to be eligible for selection to the post of District Judge, a candidate should have had at least 7 years of standing at the Bar. The notification for recruitment in this case was issued on 15-04-2012 and 7 years of standing at the Bar was required as on 01-04-2012. The 5th respondent was enrolled as an Advocate in the Bar Council on 08-07-2004 and hence claimed to have completed 7 years of standing at the Bar as on 01-04-2012.