MANISH SHARMA Vs. LIEUTENANT GOVERNOR, DELHI & ORS

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for issuing directions to the respondent No.1/Lieutenant Governor, GNCTD and the respondent No.2/High Court of Delhi, to publish the select list of candidates successful in the Delhi Higher Judicial Service Examination (DHJSE), 2015, in the order of merit, in accordance with the number of vacancies available as on date and de-reserve the accumulated vacancies of the ST category that have not been filled up, in accordance with law. Further, the petitioner seeks directions to the respondents No.1 and 2 to redraw the select and merit list by refraining from relaxing the requirement of minimum 50% for the general category, for candidates eligible for horizontal reservation available for physical handicapped candidates.

(2.) Mr. Khanna, learned Senior Advocate appearing for the petitioner states that before filing the present petition, the petitioner had submitted two representations dated 08.12.2017 and 16.12.2017 to the respondent No.2/DHC, (Annexure H) and since neither of them have been responded to, he has had to approach this Court for relief. He further states that amongst others, the petitioner has stated in his representation that other High Courts including the Madhya Pradesh High Court has converted the unfilled vacancies from SC/ST category in the year 2017, by treating them as unreserved, and the petitioner has made a similar request to the respondent No.2/DHC that has yet to be decided.

(3.) Mr. Ghosh, learned counsel for the respondent No.2/DHC, who appears on advance notice, states that if granted three weeks' time, the respondent No.2/DHC shall consider the aforesaid representations submitted by the petitioner and pass a speaking order, under written intimation to him.