Section 7(2) in DELHI HIGHER JUDICIAL SERVICE RULES, 1970
(2)The posts will go to the above three categories, within the quota prescribed under this rule, in the order as given in the roster appended to these rules.Provided that the posts of category (b) remaining vacant on account of non-availability of eligible candidates or candidates having not been able to qualify the examination as provided under rule 7B, shall be filled up in accordance with sub-rule 1(a).]
