Delhi Higher Judicial Services Archives

Pursuing Master of Law Program not to be considered as a break in practice of an advocate: Delhi High Court

The Delhi High Court holds that pursuing Master of Law Program would not be considered as a break in practice of an advocate as per Resolution No. 160/2009 passed by Bar Council of India. Further, the advocate is not required to suspend his enrolment to pursue the said program.

Case Briefs High Courts

Delhi High Court set aside rejection of candidature for appointment to Delhi Higher Judicial Services, 2022

Delhi High Court observed that the petitioner was enrolled as an advocate in 2010 and he fulfils the requirement of “continuously practicing as an advocate for not less than 7 years on the last date of receipt of applications”.

Case Briefs

Requirement of ‘A’ Grade in past 5 years for appointment to post of District Judge not arbitrary: Delhi HC

“High Court is the body which is intimately familiar with efficiency and quality of officers, fit to be promoted as District Judges.”