SUBHASH CHAND Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) The petitioner is an officer of this Court serving in the post of Administrative Officer (Judicial). He participated in a departmental examination for the post of Senior Judicial Assistant in the year 2017 but was unsuccessful. His representation for re-evaluation of his answer sheet has been rejected by the establishment of the High Court vide communications dated 13.04.2018 and 30.05.2018, which are challenged in this writ petition.

(2.) It is pointed out at the outset by Mr. K. Parameshwar, learned counsel for the respondent that this Court has declined similar relief to another candidate in respect of the same examination. The order of this Court dated 14.12.2018 in WP(C) 5283/2018 Lalit Kumar Rawal vs High Court of Delhi reads as follows:

(3.) We note that the petitioner in the aforementioned case also sought review of the order dated 14.12.2018, (Review Petition No. 24/2019) which has been dismissed today with the following observations: