DELHI BAR ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Mukul Rohtagi, learned addl. Solicitor General, brings to our notice that there is an order of stay passed by this court which is hindering the recruitment of the Judicial Officers. Hopefully, that petition will be disposed of at an early date and/ or the interim orders varied so as to permit recruitment to be made to the Delhi Judicial service.

(2.) Affidavits have been filed on behalf of the Union of India and the Delhi High Court. Affidavits by the Bar Associations and the delhi Government be filed within two weeks. Rejoinder, if any, be filed within two weeks thereafter.

(3.) Mr. Rohtagi also informs us that in the last recruitment only 6 persons were selected though 40 vacancies were advertised. It is indeed surprising that not more than 6 persons were regarded as being of suitable material, so to say, to be appointed as Judges. What has to be seen is the potential in the candidate: whether a person is intelligent and will in due course of time become a good Judge. It may not be necessary for him to be academically brilliant or knowing all the law at the time when the process of selection is undertaken. What has to be seen is, as we have already observed, whether the candidate has the attributes of becoming a good Judicial officer, namely, integrity, honesty, basic knowledge of law and robust common sense. We hope that in future more Judicial Officers would be selected and efforts should be made to advertise for the remaining vacancies also to be filled.