DHARMENDRA KUMAR BARNWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Eighty-nine aspirants seeking appointment to the post of Civil Judge (Junior Division) who crossed the age of 35 years as on 31/1/2023 are before this Court by filing thirty writ petitions seeking shifting of the cut-off date to 31/1/2019 as regards the upper age limit for making an application pursuant to Advertisement No.22 of 2023.

(2.) The said advertisement was issued on 14/8/2023 inviting applications for the post of Civil Judge (Junior Division). The last date for filing the online applications was 21/9/2023 but, before that, WP(S) No.4852 of 2023 was filed on 29/8/2023. This writ petition was taken up for hearing on 6/9/2023 and a direction was issued by the Hon'ble DB-I to the Registrar General to ascertain whether there has been any recruitment exercise in the last 5 years for appointment to the post of Civil Judge (Junior Division). By that time, other writ petitions also came to be filed and on 13/9/2023 this writ petition was listed along with WP(S) Nos.4669 of 2023 and 5081 of 2023.

(3.) On that day, the following order was passed by this Court: