Delhi High Court - Orders
Shimbhu Jakhar And Ors vs Union Of India & Ors on 19 February, 2026
$~78 & 79
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4033/2025 & CM APPL. 18723/2025, CM APPL.
18725/2025
SHIMBHU JAKHAR AND ORS .....Petitioners
Through: Mr. Sachin Chauhan, Adv.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms. Avshreya Pratap Singh
Rudy, CGSC with Mr. Ankit
Khatri, Ms. Usha Jamnal and
Ms. Nyasa Sharma, Advs. with
Mr. Rudra Paliwal, GP for UOI.
+ W.P.(C) 5296/2025 & CM APPL. 24169/2025
JUNAID KHAN AND ORS .....Petitioners
Through: Mr. Sachin Chauhan, Adv.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Neeraj, SPC with Mr.
Soumyadip Chakraborty, Adv.
for UOI.
CORAM:
HON'BLE MR. JUSTICE ANIL KSHETARPAL
HON'BLE MS. JUSTICE SHAIL JAIN
ORDER
% 19.02.2026
1. The present two connected Writ Petitions have been filed assailing the correctness of the judgment dated 27.11.2024 passed by the learned Central Administrative Tribunal („CAT‟), while dismissing two Original Applications („OAs‟) filed by the Petitioners.
This is a digitally signed order.
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2. Pursuant to Detailed Advertisement No. 15/2022, the Petitioners applied for the post of Junior Secretariat Assistant in Kendriya Vidyalaya Sangathan („KVS‟). As per Clause (c) of General Instructions (viii), the Computer Based Test Paper was to be conducted bilingually (Hindi & English). The selection process comprised a written examination, skill test, and interview.
3. The Computer Based Test Paper was conducted in a bilingual manner and the Petitioners qualified the same. However, at the stage of the Computer Proficiency test, the Petitioners raised an objection that it was not conducted bilingually. They filed OAs before the learned CAT. The Respondent(s) contested the claim of the Petitioners, contending that the Computer Proficiency test cannot be held in Hindi as it involves MS Word, MS Excel, MS Access & MS PowerPoint and the internet, etc., and contains technical words and functions.
4. Based upon the aforesaid defence, the OAs filed by the Petitioners were dismissed, against which the present Writ Petitions have been filed.
5. Learned counsel representing the Petitioners, while referring to Annexure P/12 - Mock Question Paper, submits that bilingual Computer Proficiency Test is in fact available.
6. It is not disputed by learned counsel representing the Petitioner that selection pursuant to Recruitment Notice issued in the year 2022, has already been finalized.
7. The selected candidates have not been impleaded as parties in the present Writ Petitions.
8. Learned counsel representing the Petitioners submits that 88 posts are still available and lying vacant.
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 23/02/2026 at 20:38:35
9. Learned counsel representing the Respondent(s) prays for an adjournment to assist the Court.
10. List on 03.03.2026 in the „Supplementary List‟ for final disposal.
11. No further request for an adjournment shall be entertained.
12. A photocopy of the Order passed today be kept in the connected matter(s).
ANIL KSHETARPAL, J.
SHAIL JAIN, J.
FEBRUARY 19, 2026 „KDK‟ 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 23/02/2026 at 20:38:35