BHARAT BHUSHAN Vs. HIGH COURT OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners have claimed following reliefs in the present writ petition:-

(2.) The petitioners were the candidates for appointment to the post of District Judge (Entry-Level), the process of selection of which was initiated in March, 2010 for filling up of 20 posts from amongst the Advocates. The petitioners qualified the preliminary examination, the result of which was declared on 5.9.2010. The petitioners appeared in the main examination, the result of which was declared in February, 2011. 36 candidates were called for viva voce. The petitioners were called for viva-voce. The result was declared on 23.3.2011 but the petitioners were not in the final select list for the reason that they did not secure minimum cut off marks in the interview.

(3.) The petitioners filed writ petitions before the Hon'ble Supreme Court. In the said writ petitions, petitioners were relegated to avail the remedy from this Court. It is, therefore, the petitioners filed writ petitions before this Court and all those writ petitions were decided on 11.8.2015. The said writ petitions were dismissed though, it was held by a Division Bench of this Court in Writ Petition No.88/2015 (Bharat Bhushan Vs. High Court of M.P. and another) and other petitions, that in the absence of statutory rule permitting cutoff marks for viva voce, all appointment processes hereafter must be in conformity with the qualification norms specified in the decision of the Supreme Court in All India Judges' Association and others Vs. Union of India and others (2002) 4 SCC 247.