POOSA MANASA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner challenging the action of the respondent Nos.2 and 3 in rejecting the application of the petitioner for the post of Civil Judge in Telangana State Judicial Service, as per the Notification No.282/2021-RC dtd. 6/5/2022, on the ground of age.

(2.) Learned counsel for the petitioner states that the petitioner is aged 22 years and that she has completed Law degree and wants to appear for the post of Junior Civil Judge as per the Notification No.282/2021-RC, dtd. 6/5/2022, but the respondents are not permitting her on the ground that she does not have requisite age of having minimum 25 years age. Therefore, left with no other alternative, the petitioner has filed the present Writ Petition challenging the G.O.Ms.No.3 dtd. 6/1/2020.

(3.) Per contra, learned Standing Counsel for the High Court for the State of Telangana appearing on behalf of the respondent No.2 vehemently opposed the maintainability of the present Writ Petition and stated that the petitioner has not meet the eligibility requirement as laid down by the Government in the Telangana State Judicial (Service and Conduct) Rules, 2017 (for short 'the Rules '), which have been amended, wherein the Rule 5 has been amended.