Ashish N.Trivedi, R.D.Shukla, JJ. - (1.) The petitioner has challenged the office order dated 14.8.2001 issued by the Registrar, State Public Services inviting applications from advocates who have put in five years of practice at the Bar till 1.7.2001.
(2.) The contention of the learned counsel for the petitioner is that in view of Rule 66 of the U. P. State Public Services Tribunal Rules of Practice, 1997, the prescription of 5 years practice as an essential qualification for consideration for appointment as Oath Commissioner, is Illegal, as no such qualification has been mentioned in Rule 66 of the aforesaid Rules.
(3.) Rule 66 (a) of the aforesaid Rules is being reproduced hereunder : "66. Appointment of Oath Commissioner.--(a) Chairman may from time to time appoint such person as may be considered Jit to be Oath Commissioner for a period of one year, commencing from the date of their appointment,";