USHA KIRAN KSHATRI AND ORS. ETC. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present batch of civil appeals and special leave petitions1 assail the common judgment and order of the High Court for the State of Telangana at Hyderabad (High Court) dtd. 27/12/2023 in Writ Petition Nos. 18002, 18842 and 18880 of 2023 as well as the common judgment and order of the High Court dtd. 2/5/2024 in Writ Petition Nos. 12527 and 12289 of 2024. Relying on the order dtd. 2/5/2024, one more writ petition, i.e., Writ Petition No. 12886 of 2024, was decided by the High Court on 3/5/2024 which has also been challenged before us.

(2.) There is also a connected writ petition before us [W.P. (C) No. 489/2024], which has been presented seeking the relief of quashing the criterion for eligibility in the Telangana State Judicial Service Rules, 2023(2023 Rules), Notification No. 87/2024-RC dtd. 10/4/2024 and Notification No. R.O.C. No. 87/2024-RC dtd. 24/7/2024, precluding the writ petitioners from appearing in the recruitment examination (written) in absence of certificate of enrolment from a Bar Association in the Telangana State. Direction was sought to the State and the High Court to permit the writ petitioners to appear in the Written Examination (Mains) for the post of Civil Judge (Junior Division) in the State Judicial Service even in the absence of the requisite certificate of being enrolled with a Bar Association in Telangana.

(3.) There were also intervention applications [IA No. 173072/2024, IA No. 169060/2024, IA No. 173271/2024 and IA No. 173128/2024 in SLP(C) No. 11655/2024], which have been filed seeking to implead certain writ petitioners before the High Court as co-petitioners. Such applications were allowed by the learned Chamber Judge vide order dtd. 30/9/2024. Office Report dtd. 20/8/2025 notes that upon such order, the applicants were made co-petitioners and the cause title has been amended.