Rajiv Narain Raina, J. - (1.) The petitioner is an employee on the establishment of this Court where he has been serving since 1991. He has worked in different capacities. He was appointed as a Clerk to serve in the ministerial cadre and earned promotions as Senior Clerk and Junior Assistant in due course. He competed for the post of Steno-typist to change his line by appearing in a competitive test held by this Court for selection and appointment in the Steno line. He cleared the test and was appointed/promoted as Steno-typist w.e.f. May 26, 2000.
(2.) Two months later, he was charge-sheeted on July 21, 2000 for negligence and dereliction of duty in a case involving wrong listing of certain Letter Patent Appeals, while he was posted in the DRR Section of the establishment of this Court during the year 1999-2000.
(3.) The High Court initiated steps to conduct a "special test" in March 2001 in terms of Rule 11 (1) (a) of the High Court Establishment (Appointment and Conditions of Service) Rules, 1973 (for short "the Rules") for filling up the vacancies/posts of Judgment Writer on the establishment of this Court. He was one of 87 candidates who appeared in the special test, of whom only 3 were successful, of which the petitioner was one. The other two were Sarvshri Som Parkash and Gopal Krishan. Gopal Krishan has been impleaded as the 2nd respondent next below to the official respondent, that is, the High Court through its Registrar General.;