R. ANITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the imposition of the pre-requisite condition that a candidate appearing for direct recruitment for the post of Junior Civil Judge shall have three years of experience as an Advocate to be eligible for the said post, as prescribed by the Rule 5(2)(a)(i) of the Telangana State Judicial Service Rules, 2017 ("the Rules", for short), also aggrieved by the imposition of the same condition in the Notification dated 08.03.2019, issued by the Registrar (Administration) of the High Court for the State of Telangana, the petitioners have approached this Court for challenging the constitutional validity of both Rule 5(2)(a)(i) of the Rules, and of the Notification dated 08.03.2019.

(2.) Since all these writ petitions challenge the same Rule, and the same Notification, since similar arguments have been raised by both the parties, all these writ petitions are being decided by this common order.

(3.) The facts are being taken from W.P.No.23658 of 2019.