- (1.) Leave granted in SLP (C) No.24327 of 2005.
(2.) Interpretation and/ or application of the notifications and/or the circulars issued by the National Capital Territory of Delhi in terms of clause (1) of Article 341 of the Constitution of India is involved herein.
(3.) It arises out of a judgment and order dated 13.05.2005 passed by a Division Bench of the High Court of Delhi dismissing an appeal preferred from an order passed by a learned Single Judge of the said Court. The writ petition was filed by the appellant society which is registered under the Societies Registration Act, with its objects amongst others 'upliftment of Backwards, Scheduled Castes and others of Delhi in education, social and cultural fields and to apply for and get all kinds of facilitation and relaxation and for safeguarding their interest in Government jobs'.;