BALIA, J. - (1.) IN this appeal, a valiant effort has been made by the learned counsel for the petitioner -appellant for persuading us to refer the issue about the validity of the Rule 15(2) of the Rajasthan Higher Judicial Service Rules, 1969 (for short, 'the Rules of 1969') read with definition of the Court under Rule 3(d) of the Rules.
(2.) THE question had arisen because of the eligibility criterion prescribed for direct recruitment under the Rajasthan Higher Judicial Service in the Advertisement dated 28.10.99 to the extent it prescribes the following eligibility criterion: .........[vernacular ommited text]........... Translated into English, it means an Advocate who has practised in Rajasthan High Court or any courts subordinate thereto for a minimum period of 7 years is eligible for recruitment. The rule prescribing eligibility under the Rules of 1969 for recruitment to the Rajasthan Higher Judicial Service reads as under: - Rule 15 - Qualifications: A candidate for direct recruitment (1) Must be citizen of India, and (2) Must be an advocate who has practiced in the Court or Courts subordinate thereto for a period of not less than seven years.
(3.) THE expression 'the Court' has been defined in Rule 3 (b) of the Rules of 1969 to mean 'the High Court of Judicature for Rajaslhan.';