LexDHEERAJ MOR versus HON’BLE HIGH COURT OF DELHI
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
A B C D E F G H 828 SUPREME COURT REPORTS [2018] 1 S.C.R. DHEERAJ MOR v. HON’BLE HIGH COURT OF DELHI (Special Leave Petition (C) No. 14156 of 2015 etc.) JANUARY 23, 2018 [KURIAN JOSEPH AND MOHAN M. SHANTANAGOUDAR, JJ.] Constitution of India: Art. 233 – Appointment of District Judges, by way of direct recruitment – Whether the eligibility for appointment is to be seen only at the time of appointment or at the time of application or both – Matter placed before Hon’ble the Chief Justice of India for constituting appropriate Bench. Rameshwar Dayal v. State of Punjab and others AIR 1961 SC 816: [1961] SCR 874; Chandra Mohan v. State of Uttar Pradesh and others AIR 1966 SC 1987; Satya Narain Singh v. High Court of Judicature at Allahabad and Others (1985) 1 SCC 225 : [1985] 2 SCR 112; Deepak Aggarwal v. Keshav Kaushik and Others (2013) 5 SCC 277: [2013] 1 SCR 402; Vijay Kumar Mishra and Another. v. High Court of Judicature at Patna and Others. (2016) 9 SCC 313 : [2016] 3 SCR 806; All India Judges’ Association and others v. Union of India and others (2002) 4 SCC 247: [2002] 2 SCR 712; Shri Kumar Padma Prasad v. Union of India and others (1992) 2 SCC 428 : [1992] 2 SCR 109; State of Assam v. Horizon Union and another [1967] 1 SCR 484 – referred to. Case Law Reference [1961] SCR 874 referred to Para 4 AIR 1966 SC 1987 referred to Para 5 [1985] 2 SCR 112 referred to Para 6 [2013] 1 SCR 402 referred to Para 7 828 [2018] 1 S.C.R. 828 A B C D E F G H 829 [2016] 3 SCR 806 referred to Para 8 [2002] 2 SCR 712 referred to Para 11 [1992] 2 SCR 109 referred to Para 11 [1967] 1 SCR 484 referred to Para 11 CIVIL APPELLATE JURISDICTION : Special Leave Petition (C) NO. 14156 of 2015 From the Judgment and Order dated 19.02.2015 of the High Court of Delhi at New Delhi in WPC No. 9303 of 2014. WITH SLP (C) Nos. 14676, 24219, 30556 OF 2015 W.P. (C) Nos. 77, 130, 171, 405, 600, 598, 601, 602, 733 of 2016 SLP(C) Nos. 15764, 23823, 24506 OF 2016 W.P. (C) Nos. 414, 423 OF 2016 S.L.P. (C)...CC Nos. 15018, 15304 OF 2016 W.P. (C) No. 189, 222, 334 OF 2017 P.S. Patwalia, Sanjay Hegde, A. Mariarputham, Pravin H. Parekh, Ms. Kiran Suri, Jayant Bhushan, Sr. Advs. R. C. Kaushik, Yasir Rauf, Ms. Natasha, Abhilash M. R., Hemant Pandey, A. Subba Rao, Annam D. N. Rao, A. Venkatesh, Rahul Mishra, Kshatrashal Raj, Utkarsh Dixit, Ms. Tanya Chaudhry, Ms. Aishwarya Dash (For M/s. Parekh & Co.), Bharat Singh, M. K. Maroria, Ms. Prerna Kumari, A. V. Rangam, Buddy A. Ranganadhan, Ms. Aachal Arora, B.S. Mor, Neeraj Mor, Yassir, R. C. Kaushik, Ms. Nida D. (For Dr. Surender Singh Hooda), Harish Pandey, Manish Kumar, Ajay Vikram Singh, Abhishek, Santosh Kumar, Deepak Anand, Ms. Manju Jetley, Shashank Singh, Ravindra S. Garia, Ms. Nilofar Khan, O.P. Bhadani, S.S. Pandey, Rajiv Ranjan Dwivedi, K.K. Jha, Prabhakar T., Pankaj Kr. Mishra, Ms. Archana Mishra, Shuchi Singh, Krishna Kant Dubey, Rakesh Kumar Srivastav, Pankaj Kr. Mishra, Ms. Archana Mishra, Sanjay Kumar Dubey, Aditya Sharma, Satyenda Kumar Srivastav, Bankey Bihari, Amit K. Thakur, Ashutosh Jha, Ms. Archana Pathak Dave, Nishe Rajen Shonker, P. P. Nayak, Ajay Pal, Ms. Bhupinder, Ms. Vandana M. Hooda, Manish Singhvi, D. K. Devesh, U. P. Singh, S. K. Roshan, Daya Krishan Sharma, Akhilesh Tripathi, Devesh Kumar Tripathi, Ms. Rachana Srivastava, Sukrit Kapoor, Ms. Sudipta Sarkar, Yashvardhan, Jagjit Singh Chhabra, Ambuj Dixit, DHEERAJ MOR v. HON’BLE HIGH COURT OF DELHI A B C D E F G H 830 SUPREME COURT REPORTS [2018] 1 S.C.R. Saksham Maheshwari, Sunny Choudhary, Mrinmay Bhattmewara, Sanjay Kumar Tyagi, Amit Sharma, Gaurav Agrawal, Abhikalp Pratap Singh, Abhisth Kumar, A. Subba Rao, Aniruddha P. Mayee, Avnish M. Oza, Chirag Jain, Ambhoj Kumar Sinha, Mahaling Pandarge, Nishant R. Katneshwarkar, Praveen Swarup, Sushil Jain, Ms. Sumi P.S., Advs. for the appearing parties. Petitioner-in-person The following Order of the Court was delivered: O R D E R 1. The issues raised in these petitions pertain to the interpretation of Article 233 of the Constitution of India in the matter of appointment of District Judges by way of direct recruitment. 2. The petitioners have raised mainly two contentions - (i) in case a candidate has completed seven years of practice as an advocate, he/ she shall be an eligible candidate despite the fact that on the date of the application/appointment, he/she is in the service of Union or State; (ii) the members who are in judicial service as Civil Judge, Junior Division or Senior Division, in
Excerpt shown. Read the full judgment & AI analysis in Lexace.