MANNI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all these petitions involve common questions of facts and law hence are taken up together for disposal.

(2.) In these writ petitions, petitioners have questioned rejection list Annexure P'5 rejecting the candidature of the petitioners for the Himachal Pradesh Judicial Service Competitive examination 2023 advertised vide advertisement No. 5/4/2023 dtd. 22/4/2023.

(3.) All the petitioners are law graduates and had enrolled with their respective Bar Council and had applied for the posts of Civil Judges (Junior Division) advertised pursuant to the above advertisement. The said recruitment is being done as per Himachal Pradesh Judicial Services Rules, 2004.