KISHORE KUMAR Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The Delhi Higher Judicial Service Preliminary Examination was held on 20.05.2018; the Delhi High Court establishment (hereafter "DHC") on 05.06.2018 declared the result. Before that, it published the model answer key on 22.05.2018 and invited objections/comments. Based on these, the revised model key was published on 04.06.2018; based on it, the results were compiled and declared. The petitioner seeks quashing the list of shortlisted candidates notified by DHC on 28.08.2018 and further enjoin it to issue a revised Roll number wise result as well as the (fresh) list of the qualified candidates in consonance with the modified answer key, and the terms of its advertisement dated 28.12.2017.

(2.) The DHC on 28.11.2017, publicly advertised 11 vacancies in the cadre of Delhi Higher Judicial Services ("DHJS"); besides containing essential particulars relating to educational qualifications and experience, the advertisements described the three-stage selection process for filling up the post as follows:

(3.) As stated earlier, the preliminary test was held on 17.05.2018; the model key was published on 22.05.2018. The candidates were provided the opportunity to object to the model answers; many did. The revised answer key was issued on 04.06.2018. Based on this revised answer key, the results of the preliminary test were compiled and published. The petitioner, a candidate, claims to be aggrieved by what he claims are wrong or erroneous questions and wrong answers based on which, the results were declared. According to the petitioner, the roll number wise results so declared of the exam conducted on 20.05.2018 and the list of shortlisted candidates published who are enabled to appear in the main examination, are utterly arbitrary; he seeks a direction that the select list be quashed.