RAKHI RAY Vs. HIGH COURT OF DELHI
LAWS(SC)-2010-2-15
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on February 01,2010

RAKHI RAY Appellant
VERSUS
HIGH COURT OF DELHI Respondents

JUDGEMENT

B.S. Chauhan, J. - (1.) Applications for permission to file Special Leave Petitions are granted.
(2.) Leave granted.
(3.) These appeals have been filed for seeking directions to the respondents i.e. the High Court of Delhi and the Lt. Governor of Delhi to offer the appointment to the appellants on the posts in the cadre of District Judges in Delhi Judicial Service.;


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