Delhi High Court - Orders
Staff Selection Commission & Anr vs Lekhpal Singh Rajpoot on 14 October, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 661/2025 & CM APPL. 3281/2025
STAFF SELECTION COMMISSION & ANR.
.....Petitioners
Through: Dr.B Ramaswamy, CGSC.
versus
LEKHPAL SINGH RAJPOOT
.....Respondent
Through: Mr.Rajesh Chauhan, Adv
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE MADHU JAIN
ORDER
% 14.10.2025
1. The learned counsel for the petitioners submits that the learned Tribunal has erred in allowing the O.A. filed by the respondent herein by simply placing reliance on its earlier Order dated 10.05.2024 passed in O.A. No. 519/2024 titled Teekaram Singh Meena vs. Staff Selection Commission & Ors. and without appreciating that, in the present case, there was a detailed medical examination of the respondent, including the HRCT chest, which showed fibrocalcific changes with traction bronchiectasis.
2. Issue notice.
3. Notice is accepted by Mr. Rajesh Chauhan, the learned counsel on behalf of the respondent.
4. Let a counter affidavit be filed within a period of three weeks. Rejoinder thereto, if any, be filed within a period of two weeks 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 16/10/2025 at 22:03:41 thereafter.
5. List on 27th January, 2026.
6. In the meantime, there shall be a stay on the enforcement of the Impugned Order.
NAVIN CHAWLA, J MADHU JAIN, J OCTOBER 14, 2025/rv/ik 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 16/10/2025 at 22:03:41