GORI MADAN Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) IT was the year 1999. In the Office of the District & Sessions Judge Delhi 2 posts of Assistant Librarian and Information Officers were required to be filled up on ad-hoc basis. The reason was that the posts were newly created and the Recruitment Rules had yet to be notified.

(2.) VIDE circular dated 22.2.1999, applications were invited from the officials working in the Office of the District & Sessions Judge Delhi for filling up 2 posts of Assistant Librarian and Information Officers on purely ad-hoc basis. It was indicated that officials having experience in the line will be given preference. It was indicated that the pay-scale of the post in question is `6,500-10,500/-. It was further indicated that officers who were willing to be considered and had rendered minimum 10 years regular service in the department may submit their applications by 26.2.1999.

(3.) A Committee consisting of Sh.O.P.Dwivedi Additional District and Sessions Judge (as his Lordship then was), Sh.J.P.Singh ADJ (as his Lordship then was) and Ms.Manju Goel ADJ (as her Ladyship then was), held interviews on 27.2.1999 and also considered the technical educational qualifications of the candidates and their service record. They drew up the Minutes dated 27.2.1999 noting therein that of the 20 applicants who had applied, only 17 had appeared at the interview.