KARAN ANTIL Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition impugning the Notification No. F.1/10/2022-Judl./Suptlaw/213-220 dtd. 31/1/2023 appointing thirty-two persons (listed in the order of merit) as members of the Delhi Higher Judicial Services (hereafter 'the DHJS') against permanent posts. The petitioner, essentially, assails the inclusion of the names of respondent nos. 2 to 5 in the select list of candidates who have been offered appointment in the DHJS.

(2.) The petitioner had also appeared for the Delhi Higher Judicial Services Examination - 2022 (hereafter 'DHJSE-22') along with other candidates and is placed at serial no.36 in the order of merit. The petitioner has not been appointed in the DHJS as the number of vacancies under the general category are limited to thirty-two.

(3.) Respondent no.6 is placed at serial no.33 in the order of merit but has joined Uttar Pradesh Higher Judicial Service and is no longer interested in seeking appointment in the DHJS. However, another candidate, Aashish Rastogi, who was considered disqualified for being appointed, has prevailed in his challenge to being considered disqualified. In terms of the order dtd. 17/3/2023 passed in his petition - Ashish Rastogi v. Hon'ble High Court of Delhi and Anr. WP(C) No. 15705/2022 decided on 17/3/2023 - he is now required to be placed at serial no.17 in the order of merit in the select list.