REGENT COMPUTRONICS PVT. LTD.

SANJEET SINGH Appellant

V/S

HIGH COURT OF DELHI Respondents

Referred Judgements :-

UNION OF INDIA VS. ISHWARSINGHKHATRI [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. SECRETARIAT ASSISTANT SUCCESSFUL EXAMINEES UNION [REFERRED TO]
GUJARAT STATE DY EXECUTIVE ENGINEERS ASSOCIATION VS. STATE OF GUJARAT [REFERRED TO]
ASHOK KUMAR VS. CHAIRMAN BANKING SERVICE RECRUITMENT BOARD [REFERRED TO]
PREM SINGH VS. HARYANA STATE ELECTRICITY BOARD [REFERRED TO]
K JAYAMOHAN VS. STATE OF KERALA [REFERRED TO]
ALL INDIA JUDGES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
MALIK MAZHAR SULTAN VS. U P PUBLIC SERVICE COMMISSION [REFERRED TO]
MALIK MAZHAR SULTAN VS. U P PUBLIC SERVICE COMMISSION [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Vide order dated May 11, 2011 four questions, stated in para 22 of the order, have been referred for answer, to a Full Bench of this Court. We note the same. They are as under:-

(2.) A preamble statement of facts need to be penned before we proceed to answer, of course after noting the submissions which were urged at the hearing held on November 25, 2011.

(3.) The issue pertaining to judicial delays was considered by the Supreme Court in the decision All India Judges Association Vs. Union of India & Ors, 2002 4 SCC 247. Exhaustive directions were issued by the Supreme Court, and some of them pertain to the appointment of Judicial Officers in the Courts subordinate to the High Court(s).

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SANJEET SINGH Vs. HIGH COURT OF DELHI

Referred Judgements :-

JUDGEMENT

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