TARKESHWAR PRASAD, S/O RAM PREET PRASAD Vs. HIGH COURT OF JUDICATURE AT PATNA (THR ITS REGISTRAR GENERAL)

JUDGEMENT

(1.) The challenge in the present writ application is to the issuance of Advertisement No. 01 of 2015 issued by the High Court of Judicature at Patna for filling up the vacant post of the District Judge (Entry Level) in terms of Bihar Superior Judicial Service Rules, 1951 (hereinafter referred to as the "Rules").

(2.) The argument of the petitioner is that the High Court is not competent to issue any advertisement for filling up the post of the District Judge (Entry Level) as such power to fill up the post has to be exercised by the State Government. He refers Rule-5 of Rules which Patna High Court CWJC No.13927 of 2015 dt.21-12-2016 reads as under:-

(3.) Article 233 of the Constitution of India read as under:-