ASEEM SIDDIQUI Vs. DELHI HIGH COURT

JUDGEMENT

(1.) CM APPL. 1465/2021 (for exemption)

(2.) The application stands disposed of.

(3.) The Petitioners are employees of the Delhi High Court (Establishment Branch), and are working as Despatch Rider / Court Attendants. Petitioner No. 1 is working on probation, whereas the other three Petitioners are permanent/confirmed employees. They have jointly filed the present petition challenging the circular No.17/EC-2/Exams/DHC dated 30th January, 2020, issued by the Delhi High Court, Registrar (Examination Cell) for filling up of 38 posts of Junior Judicial Assistant/Restorer, under (30%) Departmental Test Quota [hereinafter referred to as Impugned Circular ]. The impugned circular was issued in terms of clause (b) of Item No. 25 and 26 of Schedule II to the Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972, which is extracted herein below: <FRM>JUDGEMENT_222_LAWS(DLH)1_2021_1.html</FRM>