PRADEEP NANDRAJOG, J. - (1.)IN exercise of the power conferred under Article 226 of the Constitution of India the 'Delhi High Court Establishment (Appointment & Conditions of Service) Rules 1972' have been framed. As per Rule 4 thereof the Establishment of the Delhi High Court consists of posts listed in Schedule I to the Rules, as amended from time to time. As per the Schedule, inter-alia, 79 posts of Private Secretaries have been sanctioned.
(2.)BEING a Group ,,A post, the post of a Private Secretary is a ,,Selection' post, requiring 25% of the vacant posts to be filled by promotion on the basis of seniority-cum-merit and 75% of the vacant posts to be filled by selection on merit on the basis of a written examination comprising of one paper in English language (Essay, Grammar and Translation); one paper of shorthand dictation, to be transcribed on a computer; and a viva-voce test. The Rule stipulates a minimum transcribing speed in English shorthand of 120 words per minute and a minimum typing speed of 45 words per minute.
Eligibility is 5 years service as a Stenographer in the senior scale and 7 years service as a Stenographer in the junior scale.

(3.)ON August 21, 2012, 31 vacant posts of Private Secretaries in the 75% test quota were notified to be filled by inviting applications from eligible candidates. The cut off date for eligibility prescribed was September 10, 2012.