Delhi Higher Judicial Service Rules, 1970 - r. 10 - C Fixation of minimum Bench Marks for interview by High Court - Permissibility of - Appointment on the post of District Judges - Three vacancies reserved for Scheduled castes candidates - Three such candidates went through selection process - Two petitioners found unsuitable on failure to secure required minimum marks in interview - Writ petition seeking directions to High Court to appoint them on the said posts - Held: r. 10 does not provide for any particular procedure/criteria for holding the tests rather it enables High Court to prescribe the criteria - In absence of any statutory requirement of securing minimum marks in interview, High Court ought to have followed the principle to offer appointment to candidates who had secured the requisite marks in aggregate in written examination as well as interview, ignoring the requirement of securing minimum marks in interview in view of the directions issued by this court earlier in respect of the same issue- Out of the two petitioners' one of them having secured more than the required marks in aggregate, to be appointed - Judiciary - Service Law.