SUJIT SAURABH Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petitioner, a judicial officer with the Delhi Judicial Service, has filed the present petition being dissatisfied by the grades awarded to him for the years 2017, 2018 & 2019. He is also aggrieved by the annual confidential remarks communicated to him by memoranda dtd. 14/3/2019, 25/1/2021 and 8/10/2021, respectively. The petitioner also seeks implementation of the judgment of the Division Bench of this Court in Sujata Kohli v. Registrar General, High Court of Delhi: (2018) 252 DLT 599 (DB) and the judgement of the Supreme Court in All India Judges' Association and Ors. v. Union of India and Ors.: (1993) 4 SCC 288.

(2.) The petitioner was awarded grade 'B' for the years in question. He made a representation for upgrading his grade for the years 2018, which was rejected.

(3.) The present petition was taken up for hearing on 17/12/2021. On that date this Court had passed the following order:-