- (1.) These three writ petitions have been filed by 79 petitioners. All these petitions raise common questions of fact and law. Therefore, they have been clubbed together and are being decided by means of this common judgment.
(2.) The petitioners before this Court are advocates. They are aggrieved by the advertisement published by the Public Service Commission, U.P., being Advertisement No. A-2/E-1/2013 dated 23.05.2013 for recruitment to the Judicial Service, Civil Judge (Junior Division) in the State of Uttar Pradesh. Petitioners in particular seek quashing of the conditions mentioned in the advertisement which prescribed the outer age limit for making of the application as 35 years as on 1st day of July next following the year of advertisement i.e. 01st July, 2014.
(3.) All the petitioners before this Court would be more than 35 years on 01st July, 2014. Therefore, they are ineligible to apply in response to the advertisement published by the Public Service Commission. The advertisement itself records that the U.P. Recruitment to Service (Age Limit) (Tenth Amendment) Rules, 2012 issued by the State of Uttar Pradesh with regard to increase in the upper age limit from 35 years to 40 years have not been adopted by the High Court.;