- (1.) HEARD learned Counsel for the Petitioners.
(2.) THE learned Counsel for the Petitioners who after taking instruction from the Petitioners submitted that though one of the Petitioner was over aged as per the advertisement and as per the Rules which are under challenge but he has been issued admit card to appear in the ensuing examination for the post of Additional District Judge. The learned Counsel for the Petitioners relied upon the decision of a Division Bench judgment of this Court delivered in the case of Sanjeev Kumar Sahay and Ors. v. State of Jharkhand and Ors. and connected writ petitions which were decided by a Division Bench of this Court reported in : 2008 (3) J.C.R. 267 (Jhr.)
(3.) AFTER going through the reasons given in the said judgement we are of the view that the matter requires consideration. Therefore, issue notice to the Respondent for which requisites etc. must be filed by tomorrow i.e. on 17.06.2011. Rule is made returnable by 20th June, 2011.;