- (1.) Heard Mr.Saransh Saini, learned counsel for the petitioner.
(2.) For the order proposed to be passed, it is not considered necessary to issue formal notice.
(3.) The pleaded version of the petitioner, in short, is that in response to the advertisement for direct recruitment to the District Judge Cadre issued in the year 2011, the petitioner being eligible in terms thereof, offered his candidature whereafter, he was allowed to participate in the related written examination scheduled to be held on 25.2.2012 & 26.2.2012. The petitioner was issued the admit card and he duly took the said examination. The results were declared on 6.8.2012, which disclosed that he was unsuccessful, not having secured the minimum qualifying marks.;