DHEERAJ MOR Vs. HONBLE HIGH COURT OF DELHI

JUDGEMENT

(1.) The issues raised in these petitions pertain to the interpretation of Article 233 of the Constitution of India in the matter of appointment of District Judges by way of direct recruitment.

(2.) The petitioners have raised mainly two contentions - (i) in case a candidate has completed seven years of practise as an advocate, he/she shall be an eligible candidate despite the fact that on the date of the application/appointment, he/she is in the service of Union or State; (ii) the members who are in judicial service as Civil Judge, Junior Division or Senior Division, in case they have completed seven years as Judicial Officers or seven years as Judicial Officer-cum-Advocate, they should be treated as eligible candidates.

(3.) Extensive reference has been made to various judgments of this Court which pertain to Article 233 of Constitution of India. To provide a complete picture of the matter, we shall briefly discuss the relevant cases.