Delhi High Court - Orders
Staff Selection Commission & Anr vs Gajendra Singh Dangi on 14 February, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1932/2025
STAFF SELECTION COMMISSION & ANR. .....Petitioners
Through: Ms. Saumya Tandon, CGSC.
versus
GAJENDRA SINGH DANGI .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 14.02.2025 CM APPL. 9052/2025 (Exemption)
1. Exemption allowed subject to all just exceptions.
2. Application stands disposed of.
W.P.(C) 1932/2025 & CM APPL. 9051/2025 (Stay)
3. This is a case in which the Detailed Medical Examination 1 and the Review Medical Examination 2 both found the respondent suffering from hypertension.
4. We also note that there was a period of seven days between holding of the DME and the RME.
5. The RME also notes that the finding has been returned after a proper evaluation and examination of the candidate.
1"DME", hereinafter 2 "RME", hereinafter W.P.(C) 1932/2025 Page 1 of 2 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 19/02/2025 at 21:44:36
6. Despite this, the Central Administrative Tribunal 3 has directed a fresh medical examination.
7. The sustainability of this direction may be questionable by the law laid down by us in Staff Selection Commission v Aman Singh4.
8. Accordingly, issue notice to show cause as to why rule nisi be note issued.
9. Notice be served on the respondent by all modes as well as through Counsel who appeared on his behalf before the Tribunal.
10. Counter affidavit, if any, be filed within three weeks with advance copy to learned Counsel for the petitioners, who may file rejoinder thereto, if any, within one week thereof.
11. Re-notify on 19 March 2025.
12. In the meanwhile, there shall be a stay of operation of the judgment passed by the Tribunal.
C. HARI SHANKAR, J.
AJAY DIGPAUL, J.
FEBRUARY 14, 2025/AS Click here to check corrigendum, if any 3 "the Tribunal", hereinafter 4 2024 SCC OnLine Del 7600 W.P.(C) 1932/2025 Page 2 of 2 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 19/02/2025 at 21:44:36