Sunil
Kumar Goyal Vs. Rajasthan Public Service Commission [2003] Insc 274 (9 May 2003)
CJI & S.B. Sinha with Writ Petition (Civil) No. 67 of 2002 S.B. SINHA, J :
The petitioners herein are aspirants of joining Rajasthan Judicial Service.
They are working as Legal Assistants in the Education Department of the State
of Rajasthan. Prior thereto they practiced as lawyers but they had not
completed three years' period as was necessary in terms of the rules as thence
existing.
The contention of the petitioners in these Writ Petitions is that they
having been allowed to appear at the written examination and having been called
for interview, their candidature could not have been cancelled on the purported
ground of non-completion of three years' practice in terms of the 247]; keeping
in view the fact that they have been representing their department before the
district courts and Tribunal like lawyers in respect whereof they had affirmed
the requisite affidavits and filed certificates granted by the Competent Authority.
Further contention of the petitioners is that having regard to the decisions
of this Court in All India Judges' Association and Others (supra) wherein this
Court has laid down the law that practice at the Bar would not be necessary for
joining the Judicial Service; this Court should set aside the impugned
directions issued by the respondent Commission.
It is not in dispute that three years' minimum practice was a pre- requisite
at the relevant time for being eligible to enter in the judicial service.
Others [(1993) 4 SCC 288], it was inter alia directed:
"52.(a) The legal practice of three years should be made one of the
essential qualifications for recruitment to the judicial posts at the lowest
rung in the judicial hierarchy.
Further, wherever the recruitment of the judicial officers at the lowest
rung is made through the Public Service Commission, a representative of the
High Court should be associated with the selection process and his advice
should prevail unless there are strong and cogent reasons for not accepting it,
which reasons should be recorded in writing.
The rules for recruitment of the judicial officers should be amended
forthwith to incorporate the above directions." In the said decision, this
Court was inter alia considering the question as regard uniform hierarchy and
designation. It was opined:
"20In this connection, it may be pointed out that under Article 233(2)
of the Constitution, no person is eligible to be appointed a District Judge
unless he has been an advocate or a pleader for not less than seven years while
Articles 217(2)(b) and 124(3)(b) require at least ten years' practice as an
advocate of a High Court for the appointment of a persons to the posts of the
Judge of the High Court and the Judge of the Supreme Court, respectively.."
A bare perusal of the aforementioned paragraph would leave no manner of doubt
that the minimum legal practice of three years was prescribed as an essential
qualification to be eligible for being appointed as Judicial Officer so as to ensure
recruitment of competent, independent and honest judicial officers for the
purpose of strengthening the administration of justice and the confidence of
public in it.
This Court, therefore, laid down the law to the effect that a candidate must
have three years' practice at the Bar.
The petitioners herein admittedly did not complete the said period of three
years of active practice at the Bar. They joined services prior thereto.
They might have been representing their department while in service before
the Tribunal but we fail to understand as to how they could appear before the
Court like lawyers. Be that as it may, representing the employer in a Court or
Tribunal would not amount to practice at the Bar and as such the criteria laid
down by this Court would not stand satisfied.
Our attention was drawn to an order of this Court passed in I.A. Nos.
31, 32 of 1995 in Review Petition No. 249 of 1992 in Writ Petition No. 1022
of 1989. In that case also it was observed :
"There is no doubt in our minds that what was intended by the provision
was that a candidate for appointment to judicial office should be a person who
has had three years experience of practice as an advocate. He must be a lawyer
in the sense that he regularly practices before a court or tribunal, who
appears for his clients before the court or tribunal. It may be that in a given
case he may do so only for a client who is his employer." Further, it was
directed:
"We, therefore, direct the legal Assistants who are the applicants in
I.As. 7, 8, 9 and 10 to place on affidavit before the Rajasthan Public Service
Commission within a period of one week from today a statement of what precisely
their work as Legal Assistant involves. It is only if that work involves
regularly appearing before courts or tribunals that they would fall within the
requirements of the provision aforementioned and, being eligible, should be
allowed to complete the selection process." It may be true that pursuant
to or in furtherance of said directions the petitioners had filed affidavits
but evidently the impugned order has been passed by the respondent Public
Service Commission being not satisfied as regard fulfillment of requirement of
the statutory rules as then existed.
The rules were framed by the State pursuant to the directions of this Court
in All India Judges Association's case (supra) and thus as regard the question
as to whether the petitioners held the requisite qualifications or not, the
Commission was required to satisfy itself in that behalf on the materials placed
on record as to whether the petitioners fulfilled the said criteria or not.
Ex-facie we do not find the decision of the Commission to be so arbitrary so as
to attract the wrath of Article 14 of the Constitution of India.
The learned counsel may be correct that in All India Judges' has directed
dispensation of practice at the Bar; keeping in view of the subsequent events.
However, in no uncertain terms it was categorically stated that before a
Judicial Officer is entrusted to decide the fate of the litigants, he must
undergo rigorous judicial training of one year preferably two years. It is not
in dispute that the State of Rajasthan has amended the rules pursuant to the
directions of this Court. The petitioners, therefore, are now eligible to
appear at the ensuing examination.
Our attention has, however, been drawn to a recent decision of this Purohit
and Others [2003(3) SCALE 571] wherein this Court held that the High Court has
committed an illegality in directing the Commission to de- reserve the 11 posts
although they were meant to be filled up by the candidates belonging to the
reserved categories. In view of the aforementioned decision alone, this Court
cannot presume that the said 11 vacancies would be dereserved and the
petitioners would be eligible to fill up the vacancies wherefor they be given
an opportunity to appear at the interview.
It is not in dispute that all other eligible candidates have been
interviewed and select-list has been finalized. It will, therefore, not be
proper for this Court to reopen the selection process and direct the
respondent-Commission to take the viva-voce test of the petitioners.
For the reasons aforementioned, we are of the opinion that there is no merit
in these Writ Petitions which are, therefore, dismissed. However, in the facts
and circumstances of this case, there shall be no order as to costs.
New Delhi;
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