Ajai Lamba, J.@mdashIt appears that the Petitioner being desirous of joining as Civil Judge (JuniorDivision), competed in the selection process.
2. The Petitioner cleared thepreliminary examination, however, could not makeit in merit in the main examination.
3. By way of this petition, prayer hasbeen made for issuance of a writ in the nature ofcertiorari quashing the condition of conductingviva voce for the post of Civil Judge (JuniorDivision), in English. Further prayer made in thepetition is for quashing the action of the Respondents in fixing qualifying condition of 50%marks in the main examination for the candidatesbelonging to the ex-servicemen category.
4. Prayer made in the petition is alsofor quashing the action of the espondentsdeclaring the Petitioner disqualified in the mainexamination.
5. Learned Counsel has not been ableto justify filing of this petition in challengeto selection process, after participating in thesame. Learned Counsel, in regard to the prayerfor conducting viva voce in English only, has notbeen able to justify the stand in the face of thefact that under Rules & Orders of Punjab and Haryana High Court, Volume-1, Chapter-II, Part-A,judgment is required to be written in English. Learned Counsel has not been able to justify theprayer also in view of Chapter-I, Part-N of Rules& Orders of Punjab and Haryana High Court,wherein English has been declared to be languageof the High Court.
6. The selection of Civil Judge(Junior Division) requires qualifying conditionof 50% and therefore, the most meritoriouspersons are required to be selected. Relaxationin the said requirement has also not beenjustified by the learned Counsel.
7. It appears that the petition has been filed only because the Petitioner could notget sufficient marks in preliminary examinationand has not been given the chance to take themain examination.
8. No ground for interference in extraordinary writ jurisdiction is made out.
9. Petition is dismissed.
