DINESH KUMAR Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The High Court of Delhi (hereinafter referred to as "this Court") vide Notice bearing No. 276/Estt/E-2/DHC dtd. 2/6/2016, invited applications from the eligible officers of this Court and subordinate courts to fill up 27 vacant posts of Private Secretaries in the pay band of Rs.16,800.00Rs.39,100.00 + Grade Pay Rs.6,600.00 against 75% test quota as per Clause- b(i) of Item No.6 of Schedule II to Delhi High Court Establishment (Appointment and Conditions of Service) Rule, 1972. The written examination and skill tests were held on 4/7/2016 and 5/7/2016 respectively and the result thereof was declared on 22/12/2016. The successful candidates were interviewed on 19/1/2017 and 25/1/2017 respectively and the final merit wise result of successful 27 candidates was uploaded on the intranet of this Court on 30/1/2017.

(2.) Mr.Dinesh Kumar, the petitioner in the above captioned first and second petitions [W.P.(C) 10668/2022 and W.P.(C) 949/2019] was appointed Private Secretary in terms of recommendations of the "Final Merit List of the Private Secretary Examination-2016 dtd. 30/1/2017" having secured his place at Serial No.25.

(3.) Petitioner No.1-Mr.Kunal Muggu and petitioners No.2 to 21 in the above captioned third petition [W.P.(C) 7893/2019] were also appointed as Private Secretaries having secured their respective places in terms of recommendations of the "Final Merit List of the Private Secretary Examination-2016 dtd. 30/1/2017" .