RAJYA SABHA SECRETARIAT Vs. SUBHASH BALODA

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal raises the question with respect to the scope of judicial review in the matter of selections and appointments made by Public Authorities. A learned Single Judge of the Delhi High Court has found-fault with the process of selection of Security Assistants Grade-II, conducted, in the year 2009, by the Joint Recruitment Cell of the Parliament of India (Appellant No. 3), for the Rajya Sabha Secretariat and Lok Sabha Secretariat (Appellant Nos. 1 & 2). By his judgment and order dated 1.9.2011, rendered in Writ petition (C) 4835/2011 filed by the Respondents (unsuccessful candidates) he has directed the appellants to consider the claim of the Respondents for selection, by the process approved by him. The appeal therefrom, filed by the appellants herein, being LPA No. 839 of 2011 has been dismissed by a Division bench of that High Court by its judgment and order dated 29.11.2011, which has led to the present appeal by special leave. Facts leading to this appeal:-

(3.) This appeal arises on the background of following facts.