Madhya Pradesh High Court
Manoj Kumar Srivastava vs High Court Of Madhya Pradesh on 6 August, 2018
The High Court Of Madhya Pradesh
W.P.No. 12119 / 2018
[MANOJ KUMAR SHRIVASTAVA AND OTHERs Vs. HIGH COURT OF MP AND ANOTHER]
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Jabalpur, Dated : 06.08.2018.
Mr. J.K. Tiwari, Advocate for the petitioners.
Mr. Vishal Dhagat, Government Advocate, for the respondents/State.
In Writ Petition (Civil) No. 431/2018 (Ranjana Vs. State of Madhya Pradesh) before the Hon'ble Supreme Court, challenge was made to Rule 7(1)(b) of the Madhya Pradesh High Judicial Service (Recruitment and Conditions of Service) Rules, 2017, whereby the maximum age for appointment to service was fixed as 45 years.
Earlier the Hon'ble Supreme Court permitted the candidates, who had applied for the Higher Judicial Service, to provisionally appear in the examination, but the result was directed to be kept in a sealed cover. But, now on 30.7.2018, the Hon'ble Supreme Court has permitted the High Court to publish/declare result making it subject to the result of the writ petition. It is also ordered that the candidates who have passed the examination shall be permitted to participate in the subsequent rounds of selection. It was subject to condition that at every stage their participation is subject to the result of the writ petition.
In view of the above, the order passed by this Court on 17.5.2018 is modified. The petitioners are permitted to appear in the subsequent stages of examination, but if qualified, the petitioners shall not be appointed. Liberty is given to the parties to seek appropriate direction at that stage.
Adjourned sine die.
To be listed for hearing after the decision in Ranjana's case (supra).
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Digitally signed
by ANIL KUMAR
SHIVARAMAN Aks/-
Date: 2018.08.09
14:50:17 +05'30'