Delhi High Court - Orders
Staff Selection Commission & Anr vs Lekhpal Singh Rajpoot on 25 August, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~5 to 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 661/2025 & CM APPL. 3280/2025, CM APPL.
3281/2025
STAFF SELECTION COMMISSION & ANR.
.....Petitioners
Through: Dr. B. Ramaswamy, CGSC for
UOI.
versus
LEKHPAL SINGH RAJPOOT
.....Respondent
Through:
6
+ W.P.(C) 662/2025 & CM APPL. 3282/2025, CM APPL.
3283/2025
STAFF SELECTION COMMISSION & ANR.
.....Petitioners
Through: Dr. B. Ramaswamy, CGSC for
UOI.
versus
ATENDRA RAWAT
.....Respondent
Through:
7
+ W.P.(C) 696/2025 & CM APPL. 3337/2025, CM APPL.
3338/2025
GOVT OF NCT OF DELHI & ANR.
.....Petitioners
Through: Dr. B. Ramaswamy, CGSC for
UOI.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/08/2025 at 21:41:29
versus
PAWAN KUMAR
.....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE MADHU JAIN
ORDER
% 25.08.2025
1. We find that the notice on these petitions has not been issued to the respective respondents.
2. The impugned orders are dated 27.08.2024, wherein directions have been passed that the respondent's be subjected to re-medical examination within a period of 12 weeks from the date of receipt of certified copy of order.
3. The learned counsel for the petitioner shall, therefore, apprise this Court, whether the said Orders have been complied with and, if not, whether any application seeking enforcement of the same have been filed by the respective respondent. In case, any such applications have been filed the result thereof should also be communicated to this Court by way of affidavit, to be filed at least one week in advance before the next date of hearing.
4. List on 14th October, 2025 in the 'Supplementary List'.
NAVIN CHAWLA, J MADHU JAIN, J AUGUST 25, 2025/ssc/P/ik This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/08/2025 at 21:41:29