K.M.JOSEPH, J. - (1.) Leave granted.
(2.) By the impugned judgment, the High Court has allowed the writ petition filed by the first respondent against the decision of the appellant by which it found that the first respondent did not deserve to be appointed to the Civil Judges' cadre.
(3.) The appellant issued a notification dated 25.11.2013 inviting applications for filling up the post of Civil Judge (Junior Division). The respondent applied pursuant to the same. It would appear that there was no requirement in the application for indicating about involvement of the candidate in any criminal case. However, when the matter was taken for verification, the respondent volunteered with the information with regard to his being implicated in certain criminal cases. We may notice the details of the cases which are as follows: JUDGEMENT_141_LAWS(SC)9_2021_1.html;