AMIT ARORA Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) We have heard learned counsel for the petitioner Amit Arora in this writ petition, which relates to inter se seniority dispute of the petitioner with respondent Nos.2 to 5, namely, Monika Wadhwa, Shiv Kumar, Nirmala Tiwari and Sunita Rawat as Senior Personal Assistant ('SPA').

(2.) The petitioner is a promotee officer, who was appointed to the said post vide Notification dated 5.6.2006, against 25% departmental quota. Respondent Nos.2 to 5 were appointed as SPA through direct recruitment under the 75% quota on 28.7.2006. The inter se seniority between the direct recruits and the promotees was then governed by Rule 5-A of the Delhi High Court Staff (Seniority) Rules, 1971 ('Rules'), which reads as under:

(3.) In view of Rule 5-A, it is an accepted and admitted position that the petitioner would be junior to respondent Nos.2 to 5.