Delhi High Court - Orders
Vajirao Ias Academy Pvt. Ltd vs Government Of Nct Of Delhi on 27 August, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~101 to 117
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1152/2025
VAJIRAO IAS ACADEMY PVT. LTD .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan Sharma
& Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
102
+ CONT.CAS(C) 580/2025
SACHDEVA COLLEGES LTD. .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan Sharma
& Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
103
+ CONT.CAS(C) 622/2025
SAGAR .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
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 29/08/2025 at 23:08:10
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
104
+ CONT.CAS(C) 627/2025
ST JOANS EDUCATION SOCIETY .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan Sharma
& Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
105
+ CONT.CAS(C) 635/2025
AJAB S ACADEMY PVT LTD .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
106
+ CONT.CAS(C) 636/2025
BRIGHT BRAIN ACADEMY .....Petitioner
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 29/08/2025 at 23:08:10
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through:
107
+ CONT.CAS(C) 644/2025
THE SUCCESS IAS .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
108
+ CONT.CAS(C) 646/2025
ELITE ACADEMY FOR EDUCATION AND TRAINING PVT.
LTD. .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
109
+ CONT.CAS(C) 655/2025
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 29/08/2025 at 23:08:10
DHYEYA EDUCATIONAL SERVICES PVT. LTD. (DHYEYA IAS
.....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
110
+ CONT.CAS(C) 656/2025
KD CAMPUS PVT. LTD. .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
111
+ CONT.CAS(C) 787/2025
PAHUJA LAW ACADEMY PVT. LTD. .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
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 29/08/2025 at 23:08:10
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
112
+ CONT.CAS(C) 792/2025
NIRMAN IAS .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
113
+ CONT.CAS(C) 807/2025
JAI SHRI RAM EDUCATION SOCIETY .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
114
+ CONT.CAS(C) 990/2025
MY MISSION .....Petitioner
Through: Mr. Varun Thakur & Mr. Ramkaran,
Advs.
versus
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 29/08/2025 at 23:08:10
DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
115
+ CONT.CAS(C) 1054/2025
RAVINDRA INSTITUTE OF INDIAN CIVIL SERVICES (OPC)
PVT LTD .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan Sharma
& Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
116
+ CONT.CAS(C) 1057/2025
TAKSHILA ACADEMY PVT LTD .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan Sharma
& Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
117
+ CONT.CAS(C) 1058/2025
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 29/08/2025 at 23:08:10
PARINAM COACHING CENTRE PVT LTD .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan Sharma
& Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, Standing
Counsel with Mr. Dhruv Rohtagi,
Panel Counsel alongwith Mr. Praveen
C., D.Dy. DSCST & Mr. Dinesh
Tyagi, Field Officer.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 27.08.2025
1. This hearing has been done through hybrid mode.
2. Respondents are directed to inform the respective petitioners with respect to the discrepancies as pointed out in the affidavit alongwith details of the same within a period of three weeks from today.
3. In the status report dated 11.07.2025 filed in CONT. CAS (C) 580/2025, it has been stated by the respondent in para 6 which is reproduced as under:-
"6.That in view of above stated facts and circumstances, mainly on account of prolonged disruptions, need was felt to review the existing arrangement in the existing scheme with regard to verification of the details of coaching programme, eligibility of students, method for release of payment to the students (directly through DBT instead by the institute) and same arc proposed to be changed/amended which needs approval of Council of Ministers as this scheme was formulated by a Cabinet Decision. Therefore, for the said purpose, a Draft of the Cabinet Note proposing the requisite modifications in the present scheme was finalized with the prior approval of competent authority and was circulated to the Department of Finance, Planning and Revenue 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 29/08/2025 at 23:08:10 for their comments/inputs on the proposal of Cabinet Note."
4. Learned Standing Counsel shall place on record an additional affidavit explaining the aforesaid stand taken by the respondents in the said paragraph including the details as to when the changes/amendments were made with respect to the existing arrangement in the scheme.
5. List on 24.09.2025 at 2:30 P.M.
6. In the meantime, the petitioners are at liberty to place on record additional documents.
AMIT SHARMA, J AUGUST 27, 2025/nk/yg 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 29/08/2025 at 23:08:10