ARBIND WISHWABANDHU Vs. JHARKHAND HIGH COURT

JUDGEMENT

(1.) The instant writ petition is under Article 226 of the Constitution of India seeking a direction for age relaxation to the writ petitioners in the recruitment of District Judge/Jharkhand Higher Judicial Service, as published by the Jharkhand High Court vide Advertisement No.01/2022/Apptt., in which, the age limit prescribed to fill up the form was 45 years and the cut-off date is to be calculated on 31/1/2021 on the ground that no examination was held/conducted by the High Court in the year, 2018, 2019, 2020 and 2021 due to institutional reason and due to the onset of the Covid-19 Pandemic.

(2.) The grievance of the writ petitioners, as per the pleading made in the writ petition is that they are being deprived from chance of consideration for their candidature for appointment as District Judge, which has been sought to be filled up by way of an advertisement published on 24/3/2022 to fill up 22 vacancies from eligible Advocates from the Bar.

(3.) Learned counsel appearing for the petitioners has relied upon the judgment of the Hon'ble Apex Court passed in the case of High Court of Delhi Vrs. Devina Sharma, in Civil Appeal No.2016 of 2022.