ANITA Vs. HARYANA PUBLIC SERVICE COMMISSION AND ANR.

JUDGEMENT

(1.) WITHOUT possessing the requisite experience of three years' practice at the Bar, the Petitioner was allowed to appear in the H.C.S. (Judicial Branch) examination held in the month of February/ March, 1995 on the basis of the judgment of this Court in Jatinder Kumar v. State of Haryana, 1995 (1) R.S.J. 752. Having failed in the said examination, the Petitioner has filed the present writ petition with the prayer for setting aside the subsequent advertisement issued in the month of July, 1995 for holding H.C.S. (J.B.) examination. It is submitted by her that as backlog of 19 posts in the Judicial Service of Haryana is required to be. brought forward, she is entitled to appear in the examination notwithstanding the fact that she does not possess the requisite experience as prescribed by the rules which were amended consequent upon the judgments of the Supreme Court in All India Judges Association case v. U.O.I., 1992 (1) S.L.R. 426, and All India Judges Association v. U.O.I., 1993 (4) R.S.J. 610.

(2.) THE Petitioner has relied upon various judgments referred to and noted by this Court in Jatinder Kumar's case (supra).

(3.) WE have heard the Petitioner who has appeared in person and the counsel for the Respondents.