SANJAY KUMAR PACHORI,J. - (1.) This writ petition is being disposed of finally at the stage of admission with the consent of learned counsel for the parties.
(2.) This writ petition has been filed, inter-alia, for the following reliefs:- i. issue a writ, order, or direction in the nature of mandamus commanding the respondent authorities to fill the post of Civil Judge ( Junior Division ) under General Category pursuance to Advertisement dated 29.7.2016 from 10 % waiting list envisaged under Rule 20(3) of U.P. Judicial service ( Second Amendment ) Rules, 2012.
(3.) Heard Sri Sidharth Khare, learned counsel for the petitioner, Sri Rahul Srivastava, learned counsel for the respondent no.3 and Sri Deepak Mishra, learned A.G.A.;