SANDHYA Vs. NATIONAL CAPITAL TERRITORY OF DELHI

JUDGEMENT

(1.) The present petition has been filed with the following prayers:

(2.) It is noted from the petition that the Office of the District and Session Judge (HQ) had issued an advertisement and common instructions by way of public notice dated September 14, 2019 and invited applications for the recruitment to the vacant posts of Senior Personal Assistant, Personal Assistant, Junior Judicial Assistant and Data Entry Operator for the Office of the District and Session Judge (HQ) and Office of Principal Judge, Family Courts (HQ) New Delhi. It is stated in the said advertisement, the Office of the District and Session Judge (HQ) also issued common instructions to the candidates regarding educational qualification, important dates for the examination, skill test examination and general instructions. In this regard, I shall reproduce the relevant clauses of the said advertisement filed with the petition as Annexure-B. The relevant clauses read as under:

(3.) The petitioners herein had applied for the post of Personal Assistant and the appropriate authority thereafter issued E-Admit Cards for appearing in the Objective and Descriptive Examination to be held on scheduled dates. The candidates including the petitioners herein after being declared qualified in the Objective and Descriptive Test were proceeded for the Tier-(ii) Examination Test i.e. Skill Test (shorthand and typing test) by issuing Admit Cards.