NEETU NAGAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) ISSUE

(2.) The facts germane to the present case are that the petitioner joined the HCS on 27/6/2012 as a Civil Judge (Junior Division). Subsequently, the petitioner successfully participated in the Delhi Judicial Service Examination, 2015 and joined the Delhi Judicial Service ( 'DJS ') on 11/5/2018 through proper channel i.e., after getting relieved on 10/5/2018 from the post of Civil Judge (Junior Division)-cum-Judicial Magistrate First Class, Kurukshetra, Haryana.

(3.) Based on her past service in the HCS, the petitioner was exempted from undergoing mandatory induction training upon her request and was given benefit of her past service in HCS for the limited purpose of being exempted from training in the DJS, carry forward of leave, Leave Travel Concession ( 'LTC ') and pay protection.