PALOK BASU, J. - (1.) Sri Akhilesh Kumar Misra, Sri Rajesh Kumar Saxena and Sri Abhimanu Kumar Misra have filed this writ petition under Article 226 of the Constitution of India with the prayer that a writ in the nature of certiorari should issue quashing the orders dated 21-12-1994 issued by the Additional Registrar of this court telling each of the petitioner that their applications for seeking permission to appear in the U.P. Higher Judicial Service Examination has been rejected. Further prayer in the writ petition is that each of the petitioner should be permitted to appear in the U.P. Higher Judicial Service Examination scheduled to be held on 7th and 8th of January, 1995.
(2.) Sri K.N. Tripathi, learned Senior Advocate assisted by Sri Rakesh Kumar, Advocate has been heard at sufficient length in support of this writ petition. Since notice of this writ petition was already given to the opposite parties, the Additional Advocate General Sri Rakesh Dwivedi assisted by Sri R. I. Saxena, learned Standing Counsel have put appearance on behalf of the opposite parties and have argued at length for dismissing the writ petition.
(3.) Since none of the facts and questions of law are in dispute, this writ petition is finally decided at the admission stage.;