HIGH COURT OF DELHI Vs. DEVINA SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from orders of a Division Bench of the High Court of Delhi dtd. 4/3/2022 and 8/3/2022. The petitions before the High Court under Article 226 of the Constitution have raised issues pertaining to the validity of:

(3.) The High Court of Delhi issued notifications for conducting the examinations for DJS and DHJS on 23/2/2022. For the DJS, the last date for submission of forms is 20/3/2022 and the examination is scheduled to take place on 27/3/2022. For DHJS, the last date for submission of forms was 12/3/2022 while the date of the examination is 20/3/2022.