- (1.) The petitioners, who had responded to the advertisement issued by the High Court for making appointment by direct recruitment to the Uttar Pradesh Higher Judicial Services and had appeared at the preliminary examination held in 2014, have filed this petition for quashing the corrigendum dated 26 June 2014 published by the High Court as well as the list of candidates previously declared successful as now ineligible due to short practice on the date of application in terms of the corrigendum.
(2.) The minimum essential qualifications as prescribed in the advertisement are as follows : "2.MINIMUM ESSENTIAL QUALIFICATIONS A candidate must be an Advocate of not less than seven years standing as on 01st day of January, 2015. The applicants must fulfil the essential requirements of the post and other conditions stipulated in the Uttar Pradesh Higher Judicial Service Rules, 1975. Note:Prosecuting Officers/Assistant Prosecuting Officers are treated to be an Advocate and eligible as per the Judgement of Hon'ble Supreme Court in Civil Appeal No.561 of 2013-Deepak Agarwal Vs. Keshav Kaushik & Others."
(3.) The petitioners submitted their applications which were required to be filled online from 19 May 2014 to 18 June 2014. As the petitioners stated that they were Advocates who would have not less than seven years standing as on 1 January 2015, they were issued admit-cards and they appeared at the preliminary examination held on 20 July 2014. Their names were included in the list of successful candidates declared on 24 July 2014.;