Delhi High Court - Orders
Dr Chinmayee Satpathy vs Union Of India And Ors on 10 October, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15523/2025
DR CHINMAYEE SATPATHY .....Petitioner
Through: Dr. Anindita Pujari, Sr. Advocate
with Mr. Mahesh Kumar,
Advocate.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Neeraj, SPC, with Mr. Ravi
Mittal, GP and Mr. Soumyadip
Chakraborty, Advocate for R-1 and
2.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 10.10.2025
1. Issue notice. Mr. Neeraj, learned counsel, accepts notice on behalf of respondent Nos. 1 and 2. Notice be served upon respondent Nos. 3 and 4-Indira Gandhi National Centre for the Arts ["IGNCA"] by all permissible modes, and through Nominated/Standing counsel, if any.
2. The petitioner assails the recruitment to the post of Professor in IGNCA, pursuant to an advertisement issued in the year 2021. The petitioner was also a candidate for the said appointment.
3. The petitioner seeks quashing of appointments which seem to have been made almost three years ago. Curiously, the appointed persons have not been made parties to the petition at all. A writ of quo-warranto is sought without impleading the individual(s) who are alleged to have W.P.(C) 15523/2025 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 13/10/2025 at 22:42:38 usurped public office.
4. On the oral request of Dr. Anindita Pujari, learned Senior Counsel for the petitioner, the petitioner is permitted to implead the affected appointees. Amended memo of parties be filed by 13.10.2025. Upon filing of the amended memo of parties, notice will be issued to the respondents.
5. In the writ petition, the petitioner has also sought a direction for consideration of her candidature for the post of Professor. Dr. Pujari clarifies that the intention is only to seek consideration of her candidature in the event of a fresh recruitment process, subject to her eligibility.
6. Mr. Neeraj takes a preliminary objection with regard to delay in filing of the present petition. Further orders on this question may be passed after filing of affidavits.
7. Counter affidavits be filed within four weeks from today. Rejoinders thereto, if any, may be filed within two weeks thereafter.
8. Dr. Pujari submits that a writ petition on the same issue, is already pending before this Court being W.P.(C) 12594/2023.
9. List before the learned Registrar on 17.12.2025, for completion of service and pleadings.
10. List before the Court, alongwith W.P.(C) 12594/2023, on 20.01.2026.
PRATEEK JALAN, J OCTOBER 10, 2025 SS/AD/ W.P.(C) 15523/2025 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 13/10/2025 at 22:42:38