Delhi High Court - Orders
Coal India Sc St Employee Association , vs Union Of India And Ors on 20 February, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6031/2024
COAL INDIA SC ST EMPLOYEE ASSOCIATION ,.....Petitioner
Through: Appearance not given.
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Arnav Mittal and Mr. Akash Mishra,
Advocates for R-1/UOI.
Mr. Sandesh Kumar, Ms. Richa Kapoor
and Mr. Kunal Anand, Advocates for
R-2 and 3.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 20.02.2026 CM APPL. 48103/2024 (Seeking Clarification of Typographical Error in Para 5,10,11 of the Judgment Dt. 16.05.2024)
1. At the request of proxy counsel for Ms. Deepti Chauhan, learned counsel for the non-applicant/petitioner, a short accommodation is granted.
2. Accordingly, list on 27.02.2026.
TUSHAR RAO GEDELA, J FEBRUARY 20, 2026 yrj 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 20:46:57