JAY THAREJA Vs. LIEUTENANT GOVERNOR

JUDGEMENT

(1.) A notification was issued on 18. 4. 2007 by the High Court of delhi for holding the Delhi Judicial Service Examination in two stages Preliminary Examination and Main Examination to be followed by the Viva-Voce. The advertisement provided that the number of vacancies likely to be filled in was thirty-seven (37) (all permanent) out of which one (1)vacancy was reserved for Scheduled Caste, nine (9) for scheduled Tribe; three (3) for blind/low vision and four (4)for orthopaedically handicapped. The petitioners are all candidates who applied in pursuance to the advertisement and participated in the exam.

(2.) THE Preliminary Examination was held on 24. 6. 2007 followed by the Main Examination on 8th and 9th September 2007. The Viva-Voce of the qualified candidates was conducted from 23. 4. 2008 to 6. 5. 2008. The merit list of the candidates for this examination was published on 28. 5. 2008 and the select list on 2. 6. 2008. The select list consists of 28 persons out of which 20 candidates were of the General category. All the petitioners belong to the General category.

(3.) THE grievance of the petitioners is that the select list should have consisted of a larger number of candidates in view of the directions of the Supreme Court in Malik Mazhar Sultan and Anr. Vs. UP Public Service Commission and Ors. 2007 (2)SCALE 159.