RADHIKA JAISWAL Vs. HIGH COURT OF TELANGANA

JUDGEMENT

(1.) Heard Mr.M.Surender Rao, learned Senior Counsel representing Mr.Dharmesh D K Jaiswal, learned counsel for the petitioner, Mr.Harender Pershad, learned Senior Counsel representing Mr.A.Naren Rudra, learned Standing counsel for the High Court appearing for respondent No.1 and Ms.M.Shalini, learned Government Pleader for Services-II appearing for respondent No.2. Perused the record.

(2.) The instant writ petition has been filed being aggrieved of the action on the part of the 1st respondent in excluding the petitioner from participating in the promotion process to the cadre of District Judge (Entry Level) from the cadre of Civil Judges (Senior division) under the 65% quota for the year 2025.

(3.) It appears that the petitioner was left out from the list of eligible candidates on the sole ground that the petitioner has actually not worked for the minimum required period of five years as a Civil Judge (Senior division).