Katam Bhanu vs The Principle Secretary,
2021 Latest Caselaw 3790 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                     &
            HON'BLE MR. JUSTICE NINALA JAYASURYA


                 WRIT PETITION No.19396 of 2021

                      (Through video conferencing)

Katam Bhanu, S/o Sambaiah,
Aged about 29 years, Occ: Advocate,
R/o D.No.3-198/1, I.P.G. Colony,
Gajjadiguntapalem, Guntur District,
Andhra Pradesh -522 201.
                                                        ...Petitioner

                                   Versus

The Principal Secretary, Department of Law,
1st Block, Ground Floor, Room No: 154,
A.P. Secretariat Office, Velagapudi,
Guntur District, Andhra Pradesh and others.

                                                        ...Respondents

Counsel for the petitioner           : Mr. Jada Sravan Kumar

Counsel for respondent No.1           : GP for Law & Legislative Affairs.
Counsel for respondent Nos.2 & 3      : Mr. B. Srihari
                                        for Mr. P.S.P. Suresh Kumar.



                              ORDER (ORAL)

Dt:27.09.2021

(per Arup Kumar Goswami, CJ)

Heard Mr. Jada Sravan Kumar, learned counsel for the petitioner.

Also heard Mr. B. Srihari, learned counsel representing Mr. P.S.P. Suresh

Kumar, learned standing counsel for respondent Nos.2 and 3.

2. Challenge in this writ petition is to proviso to Rule 6(f) of the A.P.

State Judicial Service Rules, 2007 (for short, 'the Rules of 2007') as well

as Clause IX of Notification No.2/2021-RC, dated 30.07.2021, so far as it

stipulates that BC category candidates must secure at least 60% marks in

aggregate in written examination and viva voce to become eligible for

selection.

3. It is submitted by the learned counsel for the parties that the issue

involved in the present writ petition is squarely covered by the decision

rendered by this Court in W.P.No.7965 of 2019, dated 23.09.2021,

wherein proviso to Rule 6(f) of the Rules of 2007 prescribing that to be

eligible for selection as a Civil Judge (Junior Division), a BC category

candidate must secure at least 60% marks in aggregate in written

examination and viva voce was struck down along with corresponding

clause of the notification, dated 17.06.2019 assailed therein, which is

similar to clause No.IX of the present notification dated 30.07.2021.

4. In view of the above submission, the Writ Petition is disposed of in

terms of the judgment and order dated 23.09.2021 in W.P.No.7965 of

2019. No costs. All pending miscellaneous applications, if any, shall stand

closed.

ARUP KUMAR GOSWAMI, CJ                           NINALA JAYASURYA, J
                                                                 Nn