UDAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since there is some urgency in the matter, this writ petition is being disposed of at the stage of admission itself by passing the following order:

(2.) This writ petition has been filed by six persons challenging, inter alia, the decision taken on the administrative side of this High Court of rejecting their applications which were filed pursuant to an advertisement dated 16th July, 1994 issued by the State Government. The said advertisement was issued by the Government of Bihar for appointment to the post of Additional District and Sessions Judge from the Members of the Bar.

(3.) The main contention of the learned Counsel for the petitioners in this writ petition is that in the said advertisement there is no requirement of sending a self-addressed envelope along with the application. All the petitioners submit that they had enclosed postal orders of Rs. 252- along with the application form in terms of the said advertisement. It has also been stated in the writ-petition that they have come to know that notices have been sent by the High Court officials to some of the candidates for removing the defects in respect of those applicants which are defective. The petitioners were under the impression that if their applications are found defective, they will also receive the same intimation from the High Court for removal of trie defect. They have stated in paragraph 6 of the writ-petition that they did not receive any information from the High Court for removal of defect from their applications.