SUSHIL KUMAR PANDEY Vs. HIGH COURT OF JHARKHAND

JUDGEMENT

(1.) The petitioners herein had applied to the post of District Judge advertised vide the Advertisement No. 01/2022/Apptt. The said recruitment to the post of District Judges was being undertaken under the Jharkhand Superior Judicial Service (Recruitment, Appointment and Conditions of Service) Rules, 2001.

(2.) The main written examination was conducted on 4/9/2022 for filling up of 22 vacancies to the post of District Judges from the Bar. The result of the main written examination was declared on 14/2/2023 and total 66 candidates including the petitioners were declared successful. The High Court of Jharkhand called the petitioners for interview/viva-voce on 12/13/14/3/2023 by issuing call letters for interview. They also appeared for the interview along with the others and the result of interview was published on the website of the High Court on 23/3/2023. Only 13 candidates were declared selected against the total advertised vacancies of 22, but marks and merit of those candidates were not put up on the website of the High Court.

(3.) The petitioner no. 1 along with 4 others filed W.P.(C) No. 475 of 2023 in the Supreme Court. The Supreme Court disposed of the writ petition noting that the petitioners in that case have all obtained more than 50% marks in viva-voce examination and directed this High Court to communicate to each of the candidates in the writ petition the marks they have obtained in the viva-voce examination.