SUSHMA SURI Vs. NCT OF DELHI

JUDGEMENT

(1.) This judgment shall dispose of the aforementioned civil writ petition, namely, CWP Nos. 286/97,353/97 & 314/97.

(2.) The petitioners have applied for recruitment to the Delhi Higher Judicial Services in pursuance of the advertisement, issued by the High Court of Delhi, inviting applications from the candidates who have practiced as Advocates for not less than seven years.

(3.) The case of the petitioner is that the respondent. The High' Court of Delhi has called for candidates who have less experience than the petitioners for an interview, but the petitioners have been wrongly denied the opportunity of being considered for the appointment to the Delhi Higher Judicial Service.