MOHD. SHUJATH HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution challenges the constitutionality of Rules 5.3 and 7(i) of the Telangana State Judicial (Service and Cadre) Rules, 2023 (impugned Rules) which were brought into force in exercise of power under proviso to Article 309 of the Constitution through G.O.Ms.No.36, dtd. 10/6/2023. The consequential recruitment notification dtd. 10/4/2024 which is making it obligatory for the candidates to be conversant in Telugu language and scheme of written examination providing for translation from English to Telugu and vice-versa without providing the option of being conversant in Urdu and translation in Urdu is also called in question in this petition.

(2.) The petitioner is a practicing advocate and submitted his candidature as Civil Judge pursuant to notification dtd. 10/4/2024. The petitioner has studied in Urdu medium during his schooling and has not studied in Telugu medium. The 12th certificate and graduation certificate are placed on record to substantiate the same. The petitioner also filed his enrolment certificate and certificate of practice.

(3.) The petitioner appeared in the qualifying examination and cleared it. After qualifying the examination, the petitioner was permitted to write the main written examination subject to outcome of the instant writ petition. The impugned Rules and the notification are coming in his way, and therefore, the present writ petition is filed. Contention of the petitioner: