GOPAL KRISHAN VYAS,J. - (1.) The instant writ petition has been filed by petitioner. Subhash Chander Parihar, for quashing the order impugned dated 21.02.2018 (Annex.6) passed by the respondent No.2 qua the petitioner and prayed that respondents may be directed to permit the petitioner to take part in the competitive examination in pursuance of the Notification dated 10.02.2017 for the post of Additional District Judge.
(2.) As per facts of the case, the petitioner after acquiring the qualification of LL. B. commenced practice while enrolling himself with the Bar Council of Rajasthan with effect from 02.10.2004. At the time of filing of application form in pursuance of the advertisement dated 10.02.2018, petitioner categorically mentioned in the Column No. 7.3, in pursuance information sought from the candidate that where he is practicing at present, the petitioner mentioned "Not Applicable", but as per learned counsel for the petitioner, along with application form a certificate issued by the District and Sessions Judge, Hanumangarh, was enclosed in which it was specifically mentioned by the District and Sessions Judge, Hanumangarh that the petitioner is ordinarily and continuously practiced in District Judgeship Hanumangarh from 2004 to January, 2016, but in fact thereafter also, he was holding enrollment as advocate because term of enrollment was renewed by the Bar Council of Rajasthan up to 19.11.2017 but the petitioner was appointed as Member of Juvenile Justice Board, Hanumangarh on 08.01.2016 where still he is working but he was having registration on the last date of submitting application form.
(3.) Learned counsel for the petitioner submits that candidature of the petitioner has been rejected on hyper technical ground as per certificate issued by the District and Sessions Judge, Hanumangarh, petitioner practiced up to January, 2016 but in fact he was holding his registration of an Advocate with Bar Council of Rajasthan on the last date of submission of application form, therefore, he is very much entitled to appear in the competitive examination for recruitment on the post of Additional District Judge in pursuance to the notification dated 10.02.2017 issued by the second respondent. It is thus prayed that the order impugned may kindly be quashed and the respondents be directed to permit the petitioner to appear in the competitive examination, which is going to be conducted by the High Court for recruitment on the post of Additional District Judge.;