- (1.) HEARD learned Counsel for the petitioner and Sri Amit Sthalekar, learned Counsel for the respondents.
(2.) IN the instant writ petition, the petitioner has come up for issuance of a writ of mandamus commanding respondent to supply the question papers of General Knowledge and Law of HJS Exams-2007, which are scheduled to be held from 23.12.2007 in Hindi also. Learned Counsel for the petitioner submits that the petitioner has applied for selection and appointment in the U.P. Higher Judicial Services and has been issued admit-card to appear in the examination with roll No. 2254. It is submitted that since in the aforesaid examination, the candidates have choice to answer General Knowledge and Law papers either in Hindi or in English, therefore, the candidates intending to give answer in Hindi may bear confusion regarding questions if the questions are not given in Hindi also, and, as such, a mandamus may be issued commanding the respondents to give Hindi version also of the aforesaid question papers.
(3.) ON the other hand, Sri Amit Sthalekar has produced the application form of the petitioner in which in clause 18(B) the petitioner has stated that he is proficient in English. He, therefore, submits that once the petitioner has admitted that he is proficient in English, there appears to be no reason to insist for providing Hindi version also of the question papers.;