PRABAL KUMAR GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this writ petition, the petitioner, a practicing advocate, is assailing Rule 7 of the Tripura Judicial Service Rules, 2003, wherein minimum age limit of 35 years is prescribed as an eligibility criteria for direct recruitment to Grade-I of the Tripura Judicial Service for that it is illegal, unconstitutional, inoperative and ultra vires Articles 14, 16 and 233 of the Constitution of India.

(2.) Heard Mr. Somik Deb, learned Counsel appearing for the petitioner as well as Mr. N.C. Pal, learned Government Advocate appearing for the respondent No. 1.

(3.) A short factual resume leading to the filing of the present writ petition is noted.