Delhi High Court - Orders
Virender Singh vs Union Of India & Ors on 2 February, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~93
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1449/2026, CM APPL. 7051/2026
VIRENDER SINGH .....Petitioner
Through: Mr. Birendra Kumar Pandey, Mr.
U.M Tripathi, Mr. Vikash Kumar
Singh, Ms. Supriya Sharma,
Advocates with Petitioner in person.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms. Avshreya Pratap Singh Rudy,
CGSC with Mr. Ankit Khatri, Ms.
Usha Jamnal, Ms. Nyasa Sharma,
Advocates for R-1 & 3.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 02.02.2026
1. The Petitioner seeks a writ of mandamus directing the Respondent to include hearing impairment as a specified disability in the Recruitment for Head Constable (Ministerial) in Delhi Police Examination, 2025, and to grant such other consequential reliefs in relation to reservation for Persons with Benchmark Disabilities, in accordance with Section 34 of the Rights of Persons with Disabilities Act, 2016.
2. At the outset, the Respondents have raised an objection to the maintainability of the present petition, contending that the grievances raised by the Petitioner can be effectively addressed before the Central 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 04/02/2026 at 20:33:46 Administrative Tribunal.1
3. Counsel for the Petitioner does not dispute that such disputes are amenable to the jurisdiction of the CAT; however, it is urged that this Court ought to entertain the present petition, as it raises pertinent and important questions of law in relation to reservation for persons with benchmark disabilities.
4. The Court, however, is not inclined to entertain the present petition in view of the availability of an alternate efficacious remedy of approaching the Central Administrative Tribunal, in light of the law laid down by the Constitution Bench of the Supreme Court in L. Chandra Kumar v. Union of India.2
5. In view of the above, the petition is dismissed with liberty to the Petitioner to take recourse to appropriate remedies in accordance with law before the Central Administrative Tribunal. The pending application(s), if any, also stand disposed of.
SANJEEV NARULA, J FEBRUARY 2, 2026 nk 1 "CAT"
2AIR 1997 SC 1125 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 04/02/2026 at 20:33:46