RAJINDER KUMAR AGGARWAL Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petitioner was a candidate for appointment to the Delhi Judicial Service constituted under the Delhi Judicial Service Rules, 1970, as amended (for short 'the Rules') and for that purpose he took the competitive examination held in October 1991. He did not qualify the written test and was not called for viva voce test. The petitioner sought revaluation of one of his written papers. His request was declined as the Rules did not envisage revaluation. He was informed by letters dated 22 October 1992 and 8 December 1992. By this petition he has challenged those two communications and seeks a mandamus that his paper of Essay and General Knowledge (Paper-IV) be revalued and if he qualifies in that peper, he be considered for appointment to the Delhi Judicial Service.

(2.) As per the Rules the written examination is of the following subjects and carry the number of marks shown against them :-

(3.) As to what is this paper of Essay and General Knowledge about, we may quote the relevant rule :-