SUNIL Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment(s) and order(s) passed by the High Court of Delhi at New Delhi in Writ Petition (C) Nos. 949 of 2019, 7893 of 2019 and 10668 of 2022, the original respondents have preferred the present appeals.

(2.) The facts leading to the present appeals in nutshell are as under:-

(3.) Shri C.U. Singh, learned Senior Advocate appearing on behalf of the appellants in C.A. Nos. 2883-85/2023 has submitted that the respective appellants were earlier not in the select list due to incorrect marking. It is submitted that thereafter on re-evaluation they secured more marks than the last selected candidate and therefore, they were not only entitled to the appointment but also to be ranked in accordance with the revised marks in the merit list which determines their seniority for future promotions.