MURARI GUPTA Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) RESPONDENTS have filed status report.

(2.) IN order to enable the learned counsel for the petitioner to go through the same, the matter was passed over and has been taken up for hearing in the second round.

(3.) IN order to ascertain correct factual position and noticing urgency in the matter as examination under the Notification dated 29.12.2013 are scheduled to be held on 06.04.2014, by order dated 02.04.2014 the Respondents were asked to file status report ascertaining and stating the factual position relating to vacancies under direct recruitment quota in DHJS. Reference was made to contention of the petitioner that sanctioned strength in DHJS was increased by 03 posts vide letter dated 12.11.2010.