MANINDER KAUR Vs. DELHI HIGH COURT

JUDGEMENT

(1.) This judgment will dispose of separate writ petitions filed by five practising advocates of Delhi seeking appointment to the post of Additional District and Sessions Judge (for short 'ADJ') as members of Delhi HigherJudicial Service (for short 'Service'). One of the petitioners, namely, Mr. Malkhan Singh (CW 1656/86) belongs to scheduled castes community. The other four belong to general category.

(2.) In the petition of Mr. Malkhan Singh and Mr. Sanjay Kaul (CW 3811/91) the three respondents are Union of India, Delhi Administration and Delhi High Court.

(3.) In other three petitions (CW 1797, 1702/92 and CW 3025/91) beside aforesaid respondents, three Additional District and Sessions Judges are also respondents They are Mr. S.N. Aggarwal (Respondent No.7), Mr. P.K. Bhasin (Respondent No.8) and Ms. Reva Khetrapal (Respondent No.9). Earlier to their appointment these officers were also practising advocates at Delhi. On 30th November, 1991 they were appointed as ADJ's in compliance with the judgment dated 19th April 1991 in CWP Nos. 613 and 2590 of 1990, order dated 2nd August 1991 on review application No.2471 of 1991 filed by Mr. S.N. Aggarwal and order dated 26th November 1991 on C.M.No.5567/91 filed by Mr. P.K. Bhasin in C.W.613 of 1990 passed by a Division Bench of this-Court. We may first notice the relevant constitutional provisions and the rules governing the recruitment to the Service.