A K MAHAJAN Vs. HONBLE THE CHIEF JUSTICE

JUDGEMENT

(1.) These petitions are filed by Private Secretaries of the Delhi High Court challenging the Notification dated 7.8.1995 making amendment in Schedule II of the Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972 with regard to selection to the post of Assistant Registrar. The dispute is between the Court Masters, Superintendents and Private Secretaries, the three categories of employees of the Delhi High Court.

(2.) Rule 3 of the Seniority Rules of 1971 provides for joint inter se seniority of confirmed employees in categories of equal status posts. It is not disputed that there is joint seniority list of the three categories of employees, i.e. Court Masters, Superintendents and Private Secretaries. The mode of appointment provided in the pre-amended Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972 was as under:

(3.) On 9/08/1995 the petitioners, except petitioner No. 8, were informed that the rules relating to appointment to the post of Assistant Registrar have been amended vide NotificationNo.V.G.18(2)/95/Estt. 120 dated 7.8.1995. As a result of the amendment, the interviews held earlier on 7th and 8/11/1994 were cancelled. The petitioners, except petitioner No. 8, were called upon to appear for interview before the Selection Committee on 11/08/1995 at 3.00 p.m.