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High Court Of Delhi vs Nisha Tomar on 11 March, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

     SLP(C)Nos.4432-4435/22                       1

     ITEM NO.32                Court 1 (Video Conferencing)                         SECTION XIV

                               S U P R E M E C O U R T O F                 I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).4432-4435/2022

     (Arising out of impugned final judgment and order dated 04-03-2022
     in WP(C) No.3636/2022, WP(C) No.3650/2022, WP(C) No.3665/2022 and
     WP(C) No.3684/2022 passed by the High Court of Delhi at New Delhi)

     HIGH COURT OF DELHI                                                             Petitioner(s)

                                                       VERSUS

     NISHA TOMAR & ORS.ETC.                                                          Respondent(s)

     (IA No.36466/2022-EXEMPTION                      FROM    FILING   C/C     OF    THE   IMPUGNED
     JUDGMENT)

     Date : 11-03-2022 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)               Mr.   A.D.N. Rao, Sr.Adv.
                                     Mr.   Gautam Narayan, AOR
                                     Ms.   Asmita Singh, Adv.
                                     Mr.   A. Venkatesh, Adv.
                                     Mr.   Amit Prakash Sahi, Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned senior counsel appearing on behalf of the petitioner.

Issue notice.

Dasti, in addition, is permitted.

It is noted that the respondents who preferred writ petitions before the High Court have not submitted any application Digitally signed by SATISH KUMAR YADAV Date: 2022.03.11 14:23:36 IST Reason: for the Delhi Higher Judicial Services Examination, which is going to be conducted on 20.03.2022. The respondents moved the Delhi High Court straightway for relaxation of their age to appear in the SLP(C)Nos.4432-4435/22 2 above-mentioned examination. The High Court while issuing notice, directed to extend the date for filling up the online application form beyond the next date of hearing i.e. 07.04.2022.

Having heard learned senior counsel appearing on behalf of the petitioner and taking into consideration the fact that already more than 1200 applications have been received for the aforesaid examination, we are prima facie of the view that it is not appropriate to extend the time limit which was prescribed.

Hence, we direct the learned senior counsel for the petitioner to inform the respondents through mobile phone or e-mail to submit their applications within the time limit prescribed by the High Court i.e. 12.03.2022, which shall, however, remain subject to the outcome of these petitions. Learned senior counsel is further directed to inform the counsel for the respondents about the instant order also.

List these matters on 14.03.2022.

(SATISH KUMAR YADAV)                                                    (R.S. NARAYANAN)
  DEPUTY REGISTRAR                                                     COURT MASTER (NSH)