MRIDULA SHARMA Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) THE petitioner claims a direction to the respondent ­ the Delhi High Court to set -aside the results of the examination conducted in January 2013 for the post of Administrative Officer (Judicial)/Court Master (hereafter referred to as "the AO(J)/C.M."

(2.) BRIEFLY the facts are that the Delhi High Court administration had called for applications from in -house candidates eligible to appear in the test to fill the post of AO(J)/C.M. The petitioner, a Senior Judicial Assistant (SJA) was entitled to apply and did so. Her grievance in these proceedings is that the examination held in January 2013 ­ which comprised of two written papers, contained questions which were out of syllabus. For an appreciation of the grievance, it would be, at this stage, appropriate to extract the relevant part of the notice dated 27.11.2012 calling for applications:

(3.) THE results of the examination were declared some time in April 2013 and apparently most of the posts were filled after interviews of the successful candidates were concluded. The petitioner claims that two questions, which were part of the second written paper were out of syllabus, i.e.;