- (1.) LEAVE is granted in all the matters.
(2.) WE have heard the learned counsel for the parties at length. By our order dated 16.1.2013, we had expressed the opinion that all candidates, who were shown to have passed the preliminary examination in the initial (original) declaration of result as also those declared successful on the basis of the revised result, ought to be permitted to sit in the written examination. We had also made it clear that the candidates who had succeeded in the first preliminary examination but had been excluded on the basis of the subsequent exercise, shall also be permitted to sit in the written examination. We had also requested the High Court of Rajasthan to conduct the entrance examination for entry into the Rajasthan Judicial Services in future. Furthermore, we had requested the High Court to take over the responsibility of holding the written examination for the present selection also.
(3.) IN response to our request, the High Court of Rajasthan has filed an affidavit on 24.1.2013 through its Registrar. It has been stated in the affidavit that pursuant to this Court's order dated 16.1.2013, a meeting of the Full Court was convened to consider two issues, namely: (i) whether the High Court at present would be in a position to conduct the Main Examination, 2011 or not? (ii) secondly, whether the High Court would be able to equip its Examination Cell adequately to conduct the entrance examination for the Rajasthan Judicial Services in the near future or not? ;