LAWS(DLH)-2019-2-304

PIYUSH GUPTA Vs. DELHI LEGAL SERVICES AUTHORITY, DELHI

Decided On February 25, 2019
PIYUSH GUPTA Appellant
V/S
Delhi Legal Services Authority, Delhi Respondents

JUDGEMENT

(1.) The petitioner has filed the present petition impugning a notification dated 22.12.2017 (hereafter 'the impugned notification') issued by the respondent (Delhi State Legal Services Authority DLSA) for empanelment as Senior Legal Services Advocates for providing legal services.

(2.) The petitioner is an advocate practicing in Delhi. DLSA issued a notification dated 06.04.2017 inviting applications from advocates for empanelment as Legal Services Advocates for providing Legal Services in the District Courts. Pursuant to the said notification, the petitioner applied for being empanelled on Magisterial Panel in South East DLSA. Subsequently, he was included in the list of shortlisted candidates for the said Panel.

(3.) On 07.09.2017, the list of empanelled advocates was published on the website of South East DLSA. The petitioner was not selected in the said Panel but he was included in the waiting list of seven candidates, which was annexed with the aforesaid list.