NISHANT KHATRI Vs. DELHI HIGH COURT

JUDGEMENT

(1.) C.M.No.20289/2020

(2.) Present writ petition has been filed challenging the Delhi Judicial Service - 2019 Mains (Written) Examination result dated 13th January, 2020 and the viva schedule released by the respondent on the ground that the lowering of minimum qualifying marks i.e. 60% in Preliminary Examination to 58% is ultra vires and unconstitutional.

(3.) The Petitioners, who appear in person, submit that the Delhi Judicial Service Rules, 1970 explicitly stipulate that the minimum qualifying marks in the preliminary examination shall be 60% for General/ Unreserved Category and neither the Respondent nor the Court can reduce the minimum qualifying criteria.