Madhya Pradesh High Court
Anil Kumar Yadav vs The High Court Of M.P. on 17 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-10690-2018
(ANIL KUMAR YADAV Vs THE HIGH COURT OF M.P.)
Jabalpur, Dated : 17-05-2018
Shri Parag S. Chaturvedi, Advocate for the petitioner.
The challenge in the present writ petition is to the condition of
fixation of age in Rule 7(1)(b) of the Madhya Pradesh Higher Judicial
sh
Service (Recruitment and Conditions of Service) Rules, 2017.
Similar challenge was made in W.P.No.10320/2018 (Kashiram
e
ad
Patel vs. State of M.P. & Others). The said writ petition was
dismissed on 08.05.2018.
Pr
Learned counsel for the petitioner relies upon an order passed
a
passed by the Hon'ble Supreme Court in Writ Petition(s)(Civil)
hy
No.431/2018 (Ranjana & Anr. Vs. The State of Madhya Pradesh
ad
& Anr.).
Since the matter is pending before the Hon'ble Supreme Court
M
where similarly situated candidates have been said to be permitted to
of
appear in the preliminary examination to be conducted on 01.07.2018,
the petitioner is permitted to appear in the examination. However, the
rt
result of the petitioner shall be kept in a sealed cover. The
ou
participation of the petitioner shall not confer any right or to claim any
C
equity.
List in the week commencing 06.08.2018 to await the decision
h
ig
of the Supreme Court.
H
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Digitally signed by
SUDESH KUMAR SHUKLA
Date: 2018.05.17
17:32:10 +05'30'
shukla