CWP-28536

IN THE HIGH COURT OF PUNJAB AND HARYANA

Vinod Kumar and others

Punjab and Haryana High Court, Chandigarh and others

CORAM: 

Present: 

KULDEEP TIWARI

1. 

candidates in the recruitment 

approached this Court by way of 

226 of the Constitution of India,

35% marks in each paper/subject and 40% in aggregate to qualify for 

next step 

notice dated 04.12.2024 (Annexure P

01.09.2025 

for,  commanding  respondent  No.1

Committee to conduct

proper record of questions asked in the interview. 

28536-2025 (O&M)  -1

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

Vinod Kumar and others 

Versus 

and Haryana High Court, Chandigarh and others

CORAM:   HON'BLE MR. JUSTICE KULDEEP TIWARI

 Mr. Bhupinder Malik, Advocate, 

for the petitioners.  

Mr. Kunal Dawar, Advocate, 

for respondent No.1 

  **** 

KULDEEP TIWARI, J. (Oral) 

The  petitioners,  who were  amongst

candidates in the recruitment process initiated by respondent No.1, have 

approached this Court by way of instant writ petition,

226 of the Constitution of India, challengin

35% marks in each paper/subject and 40% in aggregate to qualify for 

step of  examination/appointment’ as  specified 

notice dated 04.12.2024 (Annexure P-2), and also the 

01.09.2025 (Annexure P-7). Further, a writ of Mandamus is also sought 

for,  commanding  respondent  No.1, to  constitute  a  new  Selection 

Committee to conduct the interviews under videography

proper record of questions asked in the interview. 

1-

IN THE HIGH COURT OF PUNJAB AND HARYANA  

AT CHANDIGARH  

CWP-28536-2025 (O&M) 

  Date of decision: 13.10.2025

  ….Petitioners 

and Haryana High Court, Chandigarh and others 

    ….Respondent s

KULDEEP TIWARI  

, Advocate,  

Kunal Dawar, Advocate,  

were  amongst  the unsuccessful 

process initiated by respondent No.1, have 

instant writ petition, filed under Article 

challenging the condition of ‘securing 

35% marks in each paper/subject and 40% in aggregate to qualify for the 

as  specified in  the  recruitment 

2), and also the final result dated 

Further, a writ of Mandamus is also sought 

to  constitute  a  new  Selection 

interviews under videography, and maintain 

proper record of questions asked in the interview.  

13.10.2025 

s 

unsuccessful 

process initiated by respondent No.1, have 

under Article 

‘securing 

the 

in  the  recruitment 

result dated 

Further, a writ of Mandamus is also sought 

to  constitute  a  new  Selection 

and maintain 

CWP-28536-2025 (O&M)  -2-

2.  The dominant ground raised in the present petition is that, no 

condition  of  prescribing  minimum  cut-off  marks,  either  in  written 

examinations or in interview, to qualify the subject/paper exists in the 

Service Rules.  However, through the impugned recruitment notice, such 

an  arbitrary  condition  was  inserted.  Further,  incorporation  of  the 

condition in question is in contravention of, not only the Service Rules, 

but also the law settled by the Hon’ble Supreme Court in a catena of 

judgments.      

3.  The  next  issue  in  line,  is  that  Practical  Test  (Oral),  Oral 

Examination Shikasta  reading,  and  Viva-voce,  were  not  conducted  in 

sync  with  the  Service  Rules  and  the  recruitment  notice.  Further,  the 

Selection Committee did not stick to the syllabus and criteria prescribed 

for the said examinations. 

4.    Learned  counsel  for  the  petitioners,  while  relying upon  a 

decision of the Hon’ble Supreme Court in Durgacharan Misra Vs. State 

of  Orissa  and  others,  1987  (4)  SCC  646,  submits  that  minimum 

qualifying  marks  cannot  be  prescribed  by  the  selecting  body,  in  the 

absence of any such provision in the Statutory Rules. So much so, no 

such rule is prescribed under the Services Rules, thereby authorizing the 

High Court to incorporate the impugned condition.  He further submits 

that  the  selected  candidates  (private  respondents) were  awarded  more 

marks in interview, despite being lower in merit in written examination, 

whereas,  the  toppers  and  exceptionally  brilliant  ones  were  granted 

disproportionately  less  marks  in  the  interview.  Hence,  they  could  not 

succeed.  By referring to some of the questions alleged to be asked during 

the Viva-voce, an attempt is made to set up a plea that the questions were 

either irrelevant, or not from the prescribed syllabus.  He concludes by 

CWP-28536-2025 (O&M)  -3-

submitting  that  the  petitioners  performed  exceptionally  well,  still  they 

were  awarded  disproportionately  low  marks.  Accordingly,  the  present 

writ petition deserves to the allowed. 

5.    On  the  other  hand,  Mr.  Kunal  Dawar,  learned  counsel 

appearing  for  respondent  No.1,  submits  that  by  virtue  of  relevant 

Services Rules, the High Court is empowered to evolve any procedure for 

conducting a competitive examination. Therefore, the plea, as raised in 

this  regard,  is  totally  misconceived,  and  is  liable  to  the  rejected  out-

rightly.   He further submits that the petitioner, after participating in the 

recruitment  process,  cannot  lay  challenge  to  the  selection  criteria, 

particularly when the process is over. He asserts that even earlier, the 

petitioners  had  participated  in  the  selection  process  for  the  post  in 

question, with the same conditions, therefore, they cannot raise a plea of 

ignorance of the conditions impugned herein.  Further, for the petitioners 

failed  to  secure  minimum  marks  in  the  Practical  Test  (Oral),  Oral 

Examination Shikasta  reading,  and  Viva-voce,  they  were  declared 

ineligible.  In such circumstances, the petitioners even lack locus to put 

the selection process to challenge.  To lend credence to his submissions, 

he refers to a decision dated 18.03.2025, rendered by a Division Bench of 

this Court in CWP-17640-2021 (Rajesh Gupta Vs. Punjab and Haryana 

High Court and others). 

6.    Taking  his  arguments  further,  he  refers  to  the minutes  of 

meeting,  held  in  context  of  the  selection  process  under  scrutiny,  and 

submits that even post publication of roll numbers of 69 candidates (in 

ascending order) on the website of the High Court, who had qualified the 

written  examination,  the  result  of  written  examinations  of  all  the  174 

candidates,  was  lying  in  a  sealed  cover.    Therefore,  it  can  be  easily 

CWP-28536-2025 (O&M)  -4-

gathered  that  the  Selection/Interview  Committee  was  not  privy  to  the 

marks  obtained  by  the  candidates.  In  fact,  marks  of  the  written 

examination were disclosed, only once the Selection Committee awarded 

the marks of Practical Test (Oral), Oral Examination Shikasta reading, 

and Viva-voce, which too were lying in a separate sealed envelope. In 

this  view  of  the  matter,  the  allegations  leveled  against  the  Selection 

Committee, without knowing the rational of the recruitment process, are 

unfortunate. 

7)    Before embarking upon the rival submissions advanced on 

behalf of the petitioners as well as respondent No.1, a brief narration of 

facts, qua which there is no wrangle, shall be imperative.  

8)    A recruitment notice dated 04.12.2024 (Annexure P-2), was 

issued by this Court, inviting applications from the eligible candidates 

with respect to 15 posts of Reader, in terms of Rule 9 (i) of the High 

Court  Establishment  (Appointment  and  Conditions  of Services)  Rules, 

1973  (for  short,  ‘the  Rules  of  1973’).  In  response,  174  candidates, 

including  the  petitioners  and  private  respondents, had  applied.  The 

written examination was slated for 09.03.2025. Eventually, 69 candidates 

were  declared  successful  in  the  written  examinations,  inclusive  of  the 

parties herein.  Thereafter, the abovesaid selected candidates were called 

for Practical Test (Oral), Oral Examination Shikasta reading, and Viva-

voce,  w.e.f.  25.08.025  to  28.08.2025.  However,  since  the  petitioners 

could  not  reach the  benchmark  of  minimum  cut-off  marks  in  the  said 

examinations [except petitioner No.1, as he secured 04 marks against 3.5 

cut-off marks in Practical Test (Oral)], they were declared unsuccessful.  

In  this  backdrop,  the  petitioners,  through  the  instant  writ  petition,  are 

beseeching indulgence of this Court. 

CWP-28536-2025 (O&M)  -5-

9)    Since the entire controversy revolves around Rule 9 of the 

Rules of 1973, it is inevitable to have a glance on the relevant Rules. 

10)    To begin with, Rule 9 (i), deals with the appointment to the 

post of Reader to a Judge. The consequential Sub-Rule (ii), postulates 

that a list of approved candidates, for the post of Reader, will be prepared 

as  a  result  of  Competitive  Examination  confined  to the  sources 

mentioned in Sub-Rule (i), and the appointment shall be made, in order 

of merit therefrom. Similarly, Sub-Rule (iii), empowers the Chief Justice, 

from time to time, to decide the number of candidates to be brought on 

the list as result of a single Competitive Examination, syllabus of which, 

is also prescribed. Albiet, the provisions (supra) are unambiguous and, as 

such, this Court may proceed further with the matter, but for the sake of 

clarity, the same are extracted hereinbelow:- 

    “ 9. Reader to Judge:-  

“(i)   Appointment to the post of Reader to a Judge shall be 

made from the following sources:-  

1

9.  (i)(a) From amongst the Law Graduates members of the 

High  Court  Establishment  serving  in  the  grade  not  lower 

than  the  grade  of  Senior  Assistant  or  its  equivalent  for  a 

minimum period of 5 years.  

2

9 (i)(b) From amongst the Law Graduates working in the 

Courts of the District Judge in Punjab & Haryana and in 

Subordinate Courts having five years experience in a grade 

not  lower  than  of  'B'  Grade  Assistant,  Judgment  Writer 

(Senior  Grade)  and  Judgment  Writer  (Junior 

Grade)/Stenographer  to  the  District  Judge  in  the  State  of 

Punjab and Haryana; 

2

9  (i)(c)  Superintendents  Grade-II,  Senior  Assistants, 

Revisors,  Translators  and  Senior  Scale  Stenographers 

serving  in  the  High  Court  and  the  employees  of  Lower 

Courts  in  the  States  of  Punjab,  Haryana  and  Chandigarh 

(U.T.), working in the grade of Assistant, Judgment Writer 

(Senior  Grade)  and  Judgment  Writer  (Junior  Grade)/ 

Stenographer to the District Judge, who are graduate and 

have put in more than 20 years of service. 

CWP-28536-2025 (O&M)  -6-

9 (ii)  A list of approved candidates for the post of Reader 

will  be  prepared  as  a  result  of  Competitive  Examination 

confined  to  the  sources  mentioned  in  Sub-Rule  (i)  of  this 

Rule  and  appointments  shall  be  made  in  order  of  merit 

therefrom;  

5

9 (iii) The Chief Justice shall from time to time decide the 

number of candidates to be brought on the list as result of a 

single  Competitive  Examination.  The  syllabus  for  the 

examination shall be as follows:- 

No.  Subject  Max 

Marks 

3

1.  Written paper relating to knowledge of law and procedure as 

laid  down  in  Civil  Procedure  Code,  Criminal  Procedure 

Code, Limitation Act, Court Fees and Suits, Valuation Act 

and Stamp Act together with the rules made by Government 

and High Court under these Acts and High Court Rules and 

Orders,  Volume  I,  Volume  III  and  Volume  V  relating to 

procedure of Courts 

100 

2.  Practical Test (Oral) regarding familiarity with records of the 

High  Court  and  lower  Courts  and  Registers  maintained  in 

the Judicial Department and by Readers. 

10 

4

3.  Oral examination Shikasta reading in languages of the lower 

Courts  viz.  Hindi  and  Punjabi,  Special  importance  being 

attached to the ability of candidates to read shikasta. 

10 

4.  Viva Voce, including familiarity with law reports and other 

law books. 

5 

  Total 124 

11)    The term, ‘Competitive Examination’, as finds mention in 

the above extracted Rules, assumes significances, which is elaborated in 

Rule 2 of the Rules of 1973:- 

"Competitive  Examination" means  the  examination  in 

such papers, such other practical tests  like  typing stenography 

etc. and such viva voca

 test or other tests as may be prescribed 

by the Chief Justice from time to time for different posts.” 

12)    The term ‘Competitive Examination’ enshrines that under 

the authority of the Chief Justice, for the purpose of selection to various 

posts on the establishment of this High Court, a written examination is 

conducted  in  accordance  with  the  prescribed  procedure,  or  as  may  be 

prescribed by the Chief Justice, from time to time. Meaning thereby, the 

CWP-28536-2025 (O&M)  -7-

Chief Justice of the High Court is empowered to carve out a selection 

process  for  recruiting  meritorious  candidates,  for the  post  in  question. 

Further,  a  conjoint  reading  of  the  Rules (ibid),  articulates  that 

prescription of minimum cut-off marks cannot be considered beyond the 

scope of the Service Rules. Instead, it is within the realm of the Chief 

Justice  to  adopt  the  procedures,  which  are  rationale,  to  achieve  the 

desired object, i.e. to select suitable and meritorious candidates.  

13)    The issue, which is being deliberated upon, is no more res-

integra, as the law, in this regard, has already been settled by the Hon’ble 

Supreme Court in Dr. Kavita Kamboj Vs. High Court of Punjab and 

Haryana  and  others  (2024)  7  SCC  103,  wherein,  the  stipulation 

requiring minimum qualifying marks has been held to be consistent with 

the mandate of Service Rules:- 

    “65.  In numerous decisions, this Court has emphasized 

the importance of the control which is wielded by the High Court 

over  the  District  Judiciary.    Undoubtedly,  it  is  equally  well-

settled that when the Rules under Article 309 hold the field, these 

Rules  have  to  be  implemented.    Where  specific  provisions  are 

made in the Rules framed under Article 309, it would not be open 

to the High Court to issue administrative directions either in the 

form  of  the  Full  Court  Resolution  or  otherwise,  that  are  at 

inconsistent with the mandate of the Rules.  On the other hand, in 

cases such as the one at hand, where the Rules were silent, it is 

open to the High Court to issue a Full Court Resolution.” 

14)    Similarly,  in K.H.  Siraj  Vs.  High  Court  of  Kerala  and 

others,  (2006)  6  SCC  395,  the  Hon’ble  Supreme  Court  has  held  that 

merit  of  a  candidate  and  his  suitability  is  always assessed  with  his 

performance at the examination. Further, prescription of minimum pass 

marks  for  the  written  or  oral  examinations,  in  any manner,  cannot  be 

considered as irrational or not having any nexus to the object sought to be 

CWP-28536-2025 (O&M)  -8-

achieved. While scrutinizing the scope of Rule 7 of the Kerala Judicial 

Service Rules, 1991, the Hon’ble Supreme Court has held that when a 

high  powered  constitutional  authority  is  bestowed  with  the  power  to 

evolve a procedure for conducting a competitive examination, which is 

germane  and  best  suited  to  achieve  the  object,  and it  has  evolved  the 

same, it is not feasible to scuttle the said procedure, declaring the same as 

beyond its powers.  The relevant observations appertaining to the context 

in issue, read as thus:- 

“49. So far as the first submission is concerned, we have 

already extracted Rule 7 in paragraph supra. Rule 7 has to be 

read  in  this  background  and  High  Court’s  power  conferred 

under  Rule  7  has  to  be  adjudged  on  this  basis.  The said  Rule 

requires the High Court firstly to hold examinations written and 

oral.  Secondly  the  mandate  is  to  prepare  a  select  list  of 

candidates suitable for appointment as Munsif Magistrates. The 

very use of the word ’suitable’ gives the nature and extent of the 

power conferred upon the High Court and the duty that it has to 

perform in the matter of selection of candidates. The High Court 

alone  knows  what  are  the  requirements  of  the  subordinate 

judiciary, what qualities the Judicial Officer should possess both 

on  the  judicial  side  and  on  the  administrative  side  since  the 

performance of duties as a Munsif or in the higher categories of 

subordinate Judge, Chief Judicial Magistrate or District Judge to 

which  the  candidates  may  get  promoted  require  administrative 

abilities as well. Since the High Court is the best Judge of what 

should be the proper mode of selection, Rule 7 has left it to the 

High Court to follow such procedure as it deems fit. The High 

Court has to exercise its powers in the light of the constitutional 

scheme so that the best available talent, suitable for manning the 

judiciary may get selected.

  50.  What  the  High  Court  has  done  by  the  Notification 

dated  26.3.2001  is  to  evolve  a  procedure  to  choose the  best 

available  talent.  It  cannot  for  a  moment  be  stated that 

prescription of minimum pass marks for the written examination 

or for the oral examination is in any manner irrelevant or not 

CWP-28536-2025 (O&M)  -9-

having any nexus to the object sought to be achieved. The merit 

of  a  candidate  and  his  suitability  are  always  assessed  with 

reference to his performance at the examination and it is a well 

accepted  norm  to  adjudge  the  merit  and  suitability of  any 

candidate  for  any  service,  whether  it  be  the  Public  Service 

Commission  (I.A.S.,  I.A.F.  etc.)  or  any  other.  Therefore,  the 

powers conferred by Rule 7 fully justified the prescription of the 

minimum eligibility condition in Rule 10 of the Notification dated 

26.3.2001. The very concept of examination envisaged by Rule 7 

is a concept justifying prescription of a minimum as bench mark 

for  passing  the  same.  In  addition,  further  requirements  are 

necessary for assessment of suitability of the candidate and that 

is why power is vested in a high powered body like High Court to 

evolve its own procedure as it is the best Judge in the matter. It 

will  not  be  proper  in  any  other  authority  to  confine  the  High 

Court within any limits and it is, therefore, that the evolution of 

the procedure has been left to the High Court itself. When a high 

powered constitutional authority is left  with  such power and it 

has evolved the procedure which is germane and best suited to 

achieve the object, it is not proper to scuttle the same as beyond 

its  powers.  Reference  in  this  connection  may  be  made  to  the 

decision of this Court in 2006(1) SCC 779 wherein an action of 

the Chief Justice of India was sought to be questioned before the 

High Court and it was held to be improper. 

xxx     xxx       xxx 

  57. The qualities which a Judicial Officer would possess 

are delineated by this Court in Delhi Bar Association vs. Union 

of India & Ors., (2002) 10 SCC 159. A Judicial Officer must, 

apart  from  academic  knowledge,  have  the  capacity  to 

communicate  his  thoughts,  he  must  be  tactful,  he  must  be 

diplomatic, he must have a sense of humour, he must have the 

ability  to  defuse  situations,  to  control  the  examination  of 

witnesses  and  also  lengthy  irrelevant  arguments  and  the  like. 

Existence of such capacities can be brought out only in an oral 

interview. It is imperative that only persons with a minimum of 

such capacities should be selected for the judiciary as otherwise 

the  standards  would  get  diluted  and  substandard  stuff  may  be 

getting  into  the  judiciary.  Acceptance  of  the  contention  of  the 

CWP-28536-2025 (O&M)  -10-

appellants/petitioners  can  even  lead  to  a  postulate  that  a 

candidate  who  scores  high  in  the  written  examination  but  is 

totally inadequate for the job as evident from the oral interview 

and gets 0 marks may still find it a place in the judiciary. It will 

spell  disaster  to  the  standards  to  be  maintained  by  the 

subordinate judiciary. It is, therefore, the High Court has set a 

bench  mark  for  the  oral  interview,  a  bench  mark  which  is 

actually low as it requires 30% for a pass. The total marks for 

the interview are only 50 out of a total of 450. The prescription 

is, therefore, kept to the bare minimum and if a candidate fails to 

secure even this bare minimum, it cannot be postulated that he is 

suitable  for  the  job  of  Munsif  Magistrate,  as  assessed  by  five 

experienced Judges of the High Court.” 

15)    A  Division  Bench  of  this  Court,  in Rushil  Jindal  Vs. 

Punjab  and  Haryana  High  Court  and  others,  (CWP-18757-2025, 

decided  on  22.09.2025),  while  following  the  ratio decidendi,  as  laid 

down in Dr. Kavita Kamjob and K.H. Siraj (supra), has validated the 

minimum marks qualification, as the same are incorporated in exercise of 

the powers vested with High Court, envisaged under the Rules applicable 

thereto.  The relevant observations are extracted hereinunder:-     

  17.  Thus,  in  the  light  of  the  above  discussion,  it is 

observed that no illegality or arbitrariness could be observed in 

the  High  Court  incorporating  Clause  8.4  in  the  impugned 

notifications.  There  is  consistent  view  taken  by  Hon’ble  Apex 

Court to the fact that when the Rules are silent with regard to the 

manner in which the merit and suitability would be determined, 

then the administrative instructions can supplement the Rules in 

this regard, in order to fill up the gaps. Such instructions have a 

binding  force  providing  their  subservient  to  the  statutory 

provisions. As has been held by Hon’ble the Apex Court in the 

judgments referred to above, applying the same to the facts of the 

present  petition,  undisputedly  the  basic  procedure for  direct 

recruitment has been envisaged in the Superior Judicial Services 

Rules of the respective States (Annexure P-3 and P-4), the High 

CWP-28536-2025 (O&M)  -11-

Court  while  issuing  the  main  notifications,  by  incorporating 

Clause 8.4 therein, has prescribed the syllabus and format of the 

examination wherein it has been specified that candidates merely 

securing 40% or more marks will be called for the viva-voce with 

the  rider  that  merely  securing  40%  or  more  marks  would  not 

confer any right for being called for viva-voce and the discretion 

has  been  given  to  the  High  Court  to  short  list  the candidates 

equal  to  three  times  of  the  number  of  vacancies  for  viva-voce. 

Another  condition  imposed  therein  that  any  candidate  shall  be 

considered to have successfully qualified the examination unless 

he shall obtain 50% marks in aggregate out of total marks fixed 

for  the  written  test  and  viva-voce  (45%  marks  for  the  SC/BC-

A/BC-B/PwD/ESM  category  candidates).  It  is  also  stipulated 

therein that candidates will be appointed strictly in the order of 

merit (category wise) in which they are placed after the result of 

written test and viva-voce. 

  18. It is evident that the High Court by laying down the 

syllabus and format of examination, specified the scheme thereof 

by inserting the impugned Clauses in the notifications, has not 

done anything violative of the basic Rules but the same has been 

done in exercise of its powers in the light of the Constitutional 

Scheme  so  that  the  best  available  talent  can  be  selected  for 

performance  of  the  duties  as  a  Member  of  Superior  Judicial 

Services  and  for  that  purpose  imposition  of  “minimum  marks 

qualification”  in  said  written  examination  and  viva-voce  does 

not in any manner became irrelevant to adjudged the merit and 

suitability  of  any  candidate  for  such  post  nor  the same  is  in 

contravention  of  the  basic  Rules  in  any  manner  as  has  been 

envisaged  under  the  Superior  Judicial  Services  Rules  of  the 

respective  States.  Hon’ble  Apex  Court  had  categorically  laid 

down in K.H. Siraj’s case (supra) that it is clearly open for the 

High Court to prescribe bench marks for the written test and oral 

test in order to achieve the purpose of getting the best available 

talent and there is nothing in the Rules barring such a procedure 

from being adopted. It is further been observed therein that the 

executive  instructions  can  always  supplement  the  Rules  which 

may not deal with every aspect of a matter and for this purpose, 

it was always upon to the High Court to supplement Rules with a 

CWP-28536-2025 (O&M)  -12-

view  to  effectively  implement  the  same  by  prescribing  relevant 

standards  in  the  advertisement  for  selection.  Similar  view  has 

been  endorsed  by  the  Hon’ble  Apex  Court  in Dr.  Kavita 

Kamboj’s case (supra).” 

16)    A  similar  has  been  expressed  in Rajesh  Gupta  (supra),

wherein the issue for consideration was substantially alike:-  

  “The ratio decidendi of the above case-law unequivocally 

reflects  that  where  the  Rules  framed  under  Article 309  of  the 

Constitution are silent, as regards the manner in which the merit 

and suitability would be determined, administrative instructions 

can well supplement the Rules in that regard. Such an eventuality 

should  not  be  one  where  the  Rules  have  made  a  specific 

provision in which event the administrative instructions cannot 

transgress  a  Rule  which  has  been  made  in  pursuance of  the 

power conferred under Article 309 of the Constitution of India.  

In  other  words,  the  appropriate  concerned  authority  cannot 

amend or supersede a statutory Rule by administrative actions.  

However, it is open to it, to issue required instructions, to fill up 

the gaps and supplement the Rules, where they are silent on any 

particular point. Such instructions have a binding force provided 

they  are  subservient  to  the  statutory  provision  and  are  not  in 

violation  thereof.  It  is,  therefore,  a  jurisprudential  canon  that 

where  the  principal  statutory  provision(s)  and  the extant 

regulatory framework governing the selection process are silent 

on a particular aspect thereof, the High Court, in the exercise of 

its  administrative  authority  as  the  appointing  body,  is  imbued 

with the inherent power to supplement such deficiencies.  In the 

absence of express legislative prescription, it is within the High 

Court’s  prerogative  to  fill  the  interstices  of  the law,  by 

formulating  necessary  rules  and  modalities  governing  the 

conduct of examinations, the methodology for adjudging merit, 

and  the  criteria  for  assessing  suitability,  thereby  ensuring 

integrity, fairness, and efficacy of the selection process. It thus 

cannot be said that in the absence of any explicit provision in the 

extant  legal  framework  necessitating  a  minimum  qualifying 

threshold,  the  introduction  of  such  a  criterion  by an 

CWP-28536-2025 (O&M)  -13-

administrative  fiat  amounts  to  a  transgression  of  fundamental 

tenet(s)  of  jurisprudence,  namely,  that  the  selection  bodies 

cannot  engraft  additional  conditions  that  are  neither 

contemplated nor envisaged by the extant rules. 

    Reverting to the factual matrix of the lis in hand; 

2007 Rules, when scrutinized in the backdrop of Article 309 of 

the  Constitution,  manifest  that  current  situation  is  not  the  one 

wherein  the  principal  statutory  provision(s)  or  extant 

regulation(s) has expressly stipulated a specific mandate thereby 

rendering  Clause  15  repugnant  to  or  in  derogation  thereof  or 

any  other  overarching  Constitutional  or  statutory  framework.  

On  the  contrary,  no  explicit  proscription  emanates from  these 

foundational  provisions  that  would  render  the  requirement 

prescribed  therein  ultra  vires  or  in  transgression of  the 

governing  legal  regime.  The  expression  “may  further  hold 

written  examination  and  viva  voce  test  for  recruitment”  as 

employed  in  Rule  7  of  the  2007  Rules,  confers  upon the  High 

Court an implied and inherent authority to regulate & prescribe 

the  modalities  governing  the  selection  process.  This  plenary 

discretion  encompasses  the  power  to  determine  the  mode  and 

manner of conducting examinations, including the prerogative to 

stipulate  minimum  qualifying  marks,  should  it  deem such  a 

prescription  necessary  to  uphold  the  standards  of  merit  and 

suitability.  The phrase, by its very tenor, signifies a broad and 

enabling  mandate,  vesting  the  High  Court,  with  the latitude  to 

devise  and  implement  measures  that  ensure  integrity,  fairness, 

and efficacy of the recruitment process, in consonance with the 

overarching constitutional and statutory framework.  

  It  is  thus  indubitable  that  the  criteria  for  securing 

minimum marks in the aggregate, out of the total marks fixed for 

the written test and the viva-voce, do not proscribe any lawful 

mandate.  Ergo,  the  challenge  made  by  the  petitioner  on  this 

account deserves to meet failure.

      xx    xx    xx    xx 

The ratio decidendi of this judgment reflects that, in case 

of appointment to judiciary, the prescription of minimum marks 

CWP-28536-2025 (O&M)  -14-

in viva voce is in tandem with the tenets of law.  The dicta would 

apply  mutatis  mutandis  to  a  condition  prescribing  minimum 

qualifying marks in the written exam as also to aggregate of the 

written exam and the viva voce. There is no gainsaying that it 

may be necessary in view of the fact that it is imperative that only 

persons with a prescribed minimum of said qualities/capacities 

should be selected, as otherwise the standard of judiciary would 

get diluted and sub-standard candidates may get selected.  It falls 

squarely  within  the  prerogative  of  the  selecting  authority  to 

stipulate criteria that ensures the recruitment of candidates of the 

highest  caliber,  particularly  for  a  post  of  significant  judicial 

responsibility  since  the  power  to  determine  the  essential 

qualifications for a given position is an intrinsic attribute of the 

selecting  authority.  Interview  may  also  be  the  best  mode  and 

most efficacious way for assessing the suitability of a candidate 

for  a  particular  position,  as  it  brings  out  overall  intellectual 

qualities  of  the  candidates  and  judicial  temperament  that  they 

possess.  While  the  written  test  will  testify  the  candidate’s 

academic  knowledge,  the  oral  test  can  bring  out  or disclose 

overall  intellectual  and  personal  qualities  like  alertness, 

resourcefulness, dependability, capacity for discussion, ability to 

take  decisions,  qualities  of  leadership  etc.  which are  also 

essential  for  a  Judicial  officer.  It  is  thus  ineluctable  that  a 

condition,  as  is  contained  in  Clause  15,  is  permissible  for 

adjudging the qualities and capacities of the candidate seeking 

an  appointment  to  judiciary.  Thus,  the  challenge  made  by  the 

petitioner in instant writ petition on this account, deserves to be 

rejected.”

17)    As  this  Court,  while  referring  to  the  definition  of  term, 

‘Competitive  Examinations’  has  already  contemplated  that  it  is  well 

within  the  domain  of  the  Chief  Justice  to  inculcate  the  criteria  of 

minimum cut-off marks, for conducting examinations, in order to select 

suitable  and  meritorious  candidates  for  the  institutions.  Hence,  the 

argument advanced on this issue carries no weight, and is dispelled.  At 

CWP-28536-2025 (O&M)  -15-

this  juncture,  it  is  pertinent  to  look  at  the  marks  secured  by  the 

petitioners,  as  supplied  by  learned  counsel  for  respondent  No.1  in  a 

tabulated form, during the course of hearing:- 

S.

no.

Roll

No.

Name of

candidate

Written

examination

(maximum

marks=100)

Practical

test (oral)

(maximum

marks=10)

Oral

shikasta

reading

(maximum

marks=10)

Viva voce

maximum

marks =5

Grand

total

1. 373 Petitioner

no.1

Vinod

Kumar

56 4 2 1 63

2. 250 Petitioner

no.2

Gautam

Makkar

53 3 2 1 59

3. 228 Petitioner

no.3

Balkar

Singh

51 3 2 1 57

4. 275 Petitioner

no.4

Krishan

Kumar

48 2 2 1 53

18)    This  gives  rise  to  a  crucial  issue,  ‘as  to  whether,  the 

candidates  (petitioners),  having  remained  unsuccessful  in  the  selection 

process, possess the right to assail the condition/qualifications thereof. 

19)    Indisputably,  the  petitioners  participated  in the  selection 

process till its conclusion. Since inception, they were aware of the criteria 

of  minimum  cut-off  marks.  They  qualified  the  written  examinations, 

accepting the condition  in question, but when  they were declared  fail, 

being not able to secure the minimum cut-off marks, they felt aggrieved.  

At this juncture, this Court is reminded to point out, as argued by learned 

counsel  for  respondent  No.1,  that  earlier  also,  the  petitioners  had 

participated in the selection process for the post of Reader, with similar 

conditions  embodied  in  the  recruitment  notice.  Suffice  it  to  say,  even 

being acquiesced to the terms of the advertisement, they had subjected 

themselves to the prescribed criteria, therefore, they are estopped in law 

CWP-28536-2025 (O&M)  -16-

from challenging the criteria, as referred to above. To conclude this, I 

find vigor from the ratio of judgment in Rajesh Gupta (supra)

:-   

“Re:    An  unsuccessful  candidate’s  right  to  challenge 

conditions/qualifications  of  a  selection  process  after 

having voluntarily participated therein.  

9.  The  factual  matrix  of  the  case  in  hand  reflects that  the 

advertisement in question was issued on 16.07.2015, examination 

was  conducted  thereafter  and  provisional  result  of the  written 

examination  was  declared  on  31.07.2017,  the  viva-voce  was 

conducted  on  27.09.2017,  the  final  result  was  declared  on 

16.08.2018 and the names of the selected candidate came to be 

recommended  vide  the  impugned  appointment  order  dated 

21.12.2018.This factual backdrop unequivocally reflects that the 

petitioner had chosen to voluntarily participate in the selection 

process.   

  At  this  juncture,  it  would  be  apposite  to  refer 

herein to a judgment passed by the Hon’ble Supreme Court titled 

as Tajvir Singh Sodi and others vs. The State of Jammu and 

Kashmir and others 2023(3) SCR 714, relevant whereof reads 

as under: 

  “13.1    It  is  therefore  trite  that  candidates, 

having taken part in the selection process without 

any  demur  or  protest,  cannot  challenge  the  same 

after  having  been  declared  unsuccessful.    The 

candidates cannot approbate and reprobate at the 

same  time.    In  other  words,  simply  because  the 

result of the selection process is not palatable to a 

candidate,  he  cannot  allege  that  the  process  of 

interview was unfair or that there was some lacuna 

in  the  process.    Therefore,  we  find  that  the  writ 

petitioners  in  these  cases,  could  not  have 

questioned  before  a  Court  of  law,  the  rationale 

behind  recasting  the  selection  criteria,  as  they 

willingly  took  part  in  the  selection  process  even 

after  the  criteria  had  been  so  recast.    Their 

candidature  was  not  withdrawn  in  light  of  the 

CWP-28536-2025 (O&M)  -17-

amended criteria.  A challenge was thrown against 

the  same  only  after  they  had  been  declared 

unsuccessful  in  the  selection  process,  at  which 

stage,  the  challenge  ought  not  to  have  been 

entertained in light of the principle of waiver and 

acquiescence.” 

  Indubitably, it is an ineluctable legal principle that once a 

candidate  has  voluntarily  applied  for  and  participated  in  a 

selection  process,  he  is  interdicted  from  subsequently 

challenging its legality or fairness of the process, based on the 

doctrine of estoppel. This principle operates to prevent a party 

from  approbating  and  reprobating  at  the  same  time  viz.;  one 

cannot  accept  the  benefits  of  a  process  while  simultaneously 

disputing its validity. Such conduct would be contradictory and 

inconsistent,  akin  to  blowing  hot  and  cold  simultaneously, 

undermining  the  integrity  of  the  process  and  the  principles  of 

fairness that govern administrative procedures. The doctrine of 

estoppel by election is one among the species of estoppel, which 

essentially  is  a  rule  of  equity.    By  this  law,  a  person  may  be 

precluded, by way of his actions, or conduct, or silence when it is 

his  duty  to  speak  for  asserting  a  right  which  he  would  have 

otherwise  had.  The  law  is  thus  stated  in  Halsbury’s  Laws  of 

England, Vol.XIII, p.464, para 5412, reads thus: 

  “On the principle that a person may not approbate 

and  reprobate,  a  species  of  estoppel  has  arisen 

which  seems  to  be  intermediate  between  estoppel 

by  record  and  estoppel  in  pais,  and  may 

conveniently  be  referred  to  here.    Thus  a  party 

cannot, after taking advantage under an order (e.g. 

payment of costs), be heard to say that it is invalid 

and ask to set it aside, or to set up to the prejudice 

of  persons  who  have  relied  upon  it  a  case 

inconsistent with that upon which it was founded; 

nor will he  be allowed to go behind an order made 

in  ignorance  of  the  true  facts  to  the  prejudice  of 

third parties who have acted on it.” 

    Ergo;  having  voluntarily  participated  in  the 

CWP-28536-2025 (O&M)  -18-

selection process with Clause 15 of the Advertisement in question 

being clearly in vogue and not raising any demur or protest to 

veracity  thereof;  the  petitioner  is  precluded  from disputing  its 

fairness or legality, at this stage, by way of the writ petition in 

hand  simply  because  the  result  of  the  selection  process  is  not 

palatable  to  him.    To  put  it  differently,  a  challenge  has  been 

raised  against  the  selection  criteria  only  after  the  petitioner 

found  himself  unsuccessful  in  the  selection  process.  The 

petitioner,  in  the  factual  matrix  of  the  case  in  hand,  having 

acquiesced  to  the  terms  of  the  advertisement  and  having 

subjected  himself to the prescribed criteria,  is estopped in law 

from challenging the requirement of minimum qualifying marks 

merely as an expedient recourse to secure a second opportunity 

at  appointment.    Such  a  challenge,  post  facto,  is  not  only 

untenable  but  also  reeks  of  an  afterthought,  at  the  end  of  the 

petitioner, aimed at circumventing the due process of selection. 

The writ petition in hand, thus, deserves dismissal on the score of 

the petitioner’s challenge not being entertainable in the light of 

principle of waiver and acquiescence” 

20)    Therefore, on this account also, the instant petition deserves 

to fail.     

21)    As a sequel of the position, as sketched out above, the issue 

of locus standi of the petitioners to file the instant writ petition is equally 

important to be considered.   

22)    As  already  detailed  out  above,  the  petitioners  failed  to 

secure the prescribed minimum marks, and thus, were held ineligible for 

appointment. In this way, it is emphatically observed that the candidate, 

who stood disqualified for not being able to secure the minimum cut-off 

marks, ought to be precluded from challenging the selection process. In 

Rajesh Gupta’s case (supra)

, it was held that since the petitioner therein 

failed to get minimum qualified marks, he lacked locus to challenge the 

CWP-28536-2025 (O&M)  -19-

selection process:- 

  “In  such  circumstances,  the  doctrine  of  locus  standi 

assumes paramount importance. The litigant must first establish 

his  legal  standing  to  maintain  such  a  challenge,  for  the 

invocation of certiorari and mandamus is not an exercise open to 

all  and  sundry,  but  a  privilege  contingent  upon  demonstrable 

eligibility and entitlement. Where a litigant is himself bereft of 

the  requisite  qualifications,  he  is  correspondingly  bereft  of  the 

locus necessary to call into question the selection process or the 

resultant appointments through certiorari or to seek mandamus 

in his own favour. The law does not lend itself to be wielded as 

an instrument of subterfuge by one who, by his own ineligibility, 

stands disentitled to the very relief he seeks. It is a well-settled 

tenet of our jurisprudence that one who has failed to surmount 

the  threshold  of  eligibility  cannot,  in  the  same  breath,  seek  to 

vitiate  the  appointment  of  those  who  have  lawfully succeeded, 

nor  can  he  aspire  to  don  the  mantle  of  an  office  through  the 

indirect means of judicial intervention. The courts, acting in their 

extraordinary  writ  jurisdiction,  do  not  permit  the misuse  of 

constitutional remedies as a stratagem to achieve what the law 

has expressly denied. To entertain such a claim would be to set at 

naught  the  sanctity  of  the  selection  process  and  to  extend  a 

remedy where none is warranted in law. 

    A litigant who lacks the foundational eligibility for 

appointment  stands  wholly  disqualified  from  challenging  the 

selection  and  appointment  of  others,  particularly  under  the 

pretended  invocation  of  quo  warranto.  The  attempt  to  entwine 

quo  warranto  with  certiorari  and  mandamus  in  pursuit  of 

personal  redress  is  not  merely  legally  untenable  but 

jurisprudentially perverse. The extraordinary jurisdiction of the 

court  is  a  sanctuary  for  the  enforcement  of  legal  rights,  not  a 

forum for the redress of disqualified aspirations. The law, in its 

wisdom, does not grant standing to those who seek to accomplish 

by  litigation  what  they  could  not  secure  by  merit. To  hold 

otherwise  would  be  to  subvert  the  very  principles  of  fairness, 

legality,  and  due  process  that  the  writ  jurisdiction  exists  to 

uphold.” 

23)    On the issue (supra), the view taken by the Hon’ble Supreme 

CWP-28536-2025 (O&M)  -20-

Court in K.H. Siraj,

 is as under:- 

“73.  The  appellants/petitioners  having  participated  in  the 

interview  in  this  background,  it  is  not  open  to  the 

appellants/petitioners to turn round thereafter when they failed 

at  the  interview  and  contend  that  the  provision  of a  minimum 

mark  for  the  interview  was  not  proper.  It  was  so  held  by  this 

Court in paragraph  9 of Madan Lal & Ors. Vs. State of J & K 

& Ors. , (1995) 3 SCC 486 as under: 

"9. Before dealing with this contention, we must keep in 

view  the  salient  fact  that  the  petitioners  as  well as  the 

contesting  successful  candidates  being  respondents 

concerned herein, were all found eligible  in the light of 

marks  obtained  in  the  written  test,  to  be  eligible to  be 

called  for  oral  interview.  Up  to  this  stage  there  is  no 

dispute between the parties. The Petitioners also appeared 

at  the  oral  interview  conducted  by  the  Members 

concerned  of  the  Commission  who  interviewed  the 

petitions as well as the contesting respondents concerned. 

Thus  the  petitioners  took  a  chance  to  get  themselves 

selected at the said oral interview. Only because they did 

not find themselves to have emerged successful as a result 

of  their  combined  performance  both  at  written  test and 

oral interview, they have filed this petition. It is now well 

settled that if a candidate takes a calculated chance and 

appears at the interview, then, only because the result of 

the interview is not palatable to him, he cannot turn round 

and  subsequently  contend  that  the  process  of  interview 

was unfair or the Selection Committee was not properly 

constituted. In the case of Om Prakash Shukla vs. Akhilesh 

Kumar Shukla, 1986 suppl SCC 285, it has been clearly 

laid  down  by  a  Bench  of  three  learned  Judges  of  this 

Court  that  when  the  petitioner  appeared  at  the 

examination  without  protest  and  when  he  found  that he 

would  not  succeed  in  examination  he  filed  a  petition 

challenging the said examination, the High Court should 

not have granted any relief to such a petitioner.”

CWP-28536-2025 (O&M)  -21-

24)    In conspectus of the above discussion, this Court is of the 

affirmed view that the petitioners have failed on all the aspects, and thus, 

the petition cannot succeed.   

25)    This Court also deems it apt to record that a post of Reader 

to a Judge performs a significant supporting role in judicial dispensation 

system. Some of the duties performed by the Reader, on a day to day 

basis, are: to diligently call the cases listed daily, including announcing 

name of the Advocates: to assist the Judge, whenever required. Further, a 

Reader  also  assists  the  Judge  in  locating  the  relevant  documents  and 

exhibits from the bulky files, including the lower court records. Not only 

that, he is also responsible for proper circulation of files, and to keep the 

relevant  documents,  including  relevant  judgments,  handy,  besides 

ensuring that the orders are duly signed. In nutshell, he acts like a bridge 

between the Court and other branches of High Court as regards judicial 

work. 

26)    Adverting  to  the  core  issues:  the  Selection  Committee, 

which consists of Judges, is headed by a Senior Judge of the High Court, 

is well aware of the requirements of the post. So to say, they are the best 

authorities to adjudge the suitability of the candidates, and are always 

under the scanner to select the best available talent for the welfare of the 

institution.  Therefore,  this  Court,  only  on  the  basis  of  bald  aspersions 

raised  by  the  petitioners,  who  remained  unsuccessful  in  securing  the 

appointment,  cannot  hold  the  Practical  Test  (Oral),  Oral  Examination 

Shikasta reading, and Viva-voce invalid, as the same were conducted in 

consonance with the Rules applicable thereto. 

27)    While recapitulating the position canvassed in the foregoing 

paragraphs,  it  merits  mention  that,  had  the  petitioners  been appointed,  

CWP-28536-2025 (O&M)  -22-

they would not have approached this Court. Not only that, till the time 

they  were  passing  through  the  examinations,  i.e.  written  examination, 

they were quite satisfied with the terms and conditions of the selection 

process. As demonstrated above, ever earlier, the petitioners participated 

in the selection process for the same post, with alike stipulations, but did 

not raise any question. In this view of the matter, this Court is of the 

affirmed view that the instant petition is a speculative, and therefore, is 

liable to be dismissed.  

28)    In summa, the writ petition, being devoid of any merits, is 

dismissed. 

29)    Pending application(s), if any, shall also stand disposed of.  

                       (

KULDEEP TIWARI) 

                      JUDGE      

13.10.2025 

Ak Sharma 

Whether speaking/reasoned  Yes 

Whether reportable  Yes/No