RAJESH KUMAR Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petitioner has preferred the present writ petition under Article 226 of the Constitution of India to seek the quashing of the Office Order dated 31.05.2014 passed by the Respondent-rejecting the representation of the Petitioner, and a Writ of Mandamus directing the Respondent to correctly evaluate the answers given by the Petitioner and to appoint the petitioner to the post of Administrative officer (Judicial) from the date the successful candidates were appointed to the said post, along with consequential benefits.

(2.) The brief facts are that in 2001, the petitioner was appointed as a Junior Judicial Assistant in the High Court of Delhi. Thereafter, he was promoted to the post of Senior Judicial Assistant in 2006 and he continues to serve in the same post till date.

(3.) On 27.11.2012, a notification was issued by the respondent for filling up of 9 vacancies of Administrative Officer (Judicial)/ Court Master against 75% test quota on the basis of a Written Test (which consists of written paper-I and written paper-II) and Interview. Further, the notification prescribed that the candidates who obtain 50% marks in each of the written papers will be called for interview, and only those candidates who secure 50% marks in aggregate of the marks prescribed for written test and interview will be considered qualified for appointment as Administrative Officer (Judicial)/ Court Master. Both Written Paper I and Written Paper II carried 100 marks each, and the interview carried 50 marks.