Delhi High Court - Orders
Kore Nihal Pramod vs Union Of India Through The Secretary & ... on 13 March, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3270/2026
KORE NIHAL PRAMOD .....Petitioner
Through: Mr. Raja Choudhary, Ms. Anushika
Mishra, Mr. Dhruv Tiwari,
Advocates.
versus
UNION OF INDIA THROUGH THE SECRETARY & ORS.
.....Respondents
Through: Mr. Shakun Sudha Shukla, SPC with
Ms. Aashna Mehra, Advocate for R-1
& 2.
Mr. Ravinder Agarwal, Mr. Manish
Kumar Singh, Mr. Vasu Agarwal,
Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.03.2026
1. This writ petition seeks the following payers:
"1. Issue a writ of mandamus or any other appropriate writ, order or direction directing Respondent Nos. | and 2 to forthwith clarify, affirm, and recognize the Petitioner's legal status as a person with benchmark disability or not, based on valid statutory certification and authoritative medical assessments, and to ensure the protection and enforcement of his fundamental rights guaranteed under Articles 14, 15, 16, and 21 of the Constitution of India, including his right to life with dignity, equal opportunity, reasonable accommodation and protection from discrimination.
2. Pass such other and further orders as may be deemed just and proper in the interests of justice, equity, and good conscience in the facts and circumstances of the present case."
2. On a pointed query from the Court as to whether the petition pertains 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 13/03/2026 at 23:26:01 to any service-related matter, counsel for the Petitioner submits that the issues raised in the petition pertain to benchmark disabilities and that the relief sought is confined to a writ of mandamus regarding the Petitioner's legal status as a person with benchmark disabilities. He further submits that similar issues are being considered by this Court in W.P.(C) 9074/2025 and W.P.(C) 10105/2025 by the Bench of Hon'ble Mr. Justice Purushaindra Kumar Kaurav.
3. In the absence of any service-related issue, subject to the orders of Hon'ble the Chief Justice, list the matter before the Bench of Hon'ble Mr. Justice Purushaindra Kumar Kaurav on 20th March, 2026.
SANJEEV NARULA, J MARCH 13, 2026/ab 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 13/03/2026 at 23:26:01