- (1.) Leave granted.
(2.) The appellant, a candidate who aspired to be a District and Sessions Judge, has filed this Appeal challenging the validity of the Judgment and Order dated 17th July, 2012 delivered by the High Court of Andhra Pradesh in Writ Petition No. 34683 of 2011.
(3.) The grievance which had been ventilated by the appellant before the High Court was that he had not been appointed to the post of District and Sessions Judge. In pursuance of an advertisement, dated 19th August, 2010 published by the High Court of Andhra Pradesh inviting applications for appointment to 18 (eighteen) posts of District and Sessions Judges (Entry Level) in the A.P. State Judicial Service, the appellant had applied for the said post. He had taken the written examination and also appeared in the oral interview and he had found his name in the select list. Though the appellant found his name in the select list, he was not appointed to the post in question for the reason that he had not completed 35 years of age at the time when he had submitted his application or at the time when the advertisement had been issued and also for the reason that he had not completed seven years standing at the bar as an advocate.;