Delhi High Court - Orders
Anil Kumar vs Union Of India, Through Secretary on 15 September, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13733/2025 & CM APPL. 56379/2025
ANIL KUMAR .....Petitioner
Through: Mr. T.N. Tripathi, Advocate
versus
UNION OF INDIA, THROUGH SECRETARY .....Respondent
Through: Ms. Arunima Dwivedi, CGSC with
Mr. Amit Dutta and Ms. Himanshi
Singh, Advs. for UOI
Mr. Naresh Kaushik, Sr. Adv. with
Mr. Shantanu Shukla, Mr. Anand
Singh and Mr. Archit Gautam,
Advs. for R-2 and R-3.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 15.09.2025
1. The petitioner seeks regularisation in the services of respondent Nos. 2 and 3 - EDCIL India Ltd. ["EDCIL"]. He claims to have been serving as Junior Project Assistant (Messenger) in EDCIL for more than 10 years
2. Although the petitioner's service is admittedly contractual, Mr. T.N. Tripathi, learned counsel for the petitioner, relies upon several judgments of the Supreme Court, including Vinod Kumar & Ors. v. Union of India & Ors. [(2024) 9 SCC 327]; Jaggo v. Union of India [2024 SCC OnLine SC 3826]; Shripal & Anr. v. Nagar Nigam, W.P.(C) 13733/2025 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 16/09/2025 at 22:41:42 Ghaziabad [2025 SCC OnLine SC 221], and Dharam Singh & Ors. v. State of U.P. & Anr. [Civil Appeal 8558/2018, decided on 19.08.2025], to submit that the petitioner is entitled to regularisation.
3. Mr. Naresh Kaushik, learned Senior Counsel, appears on behalf of respondent Nos. 2 and 3, and submits that in a similar case [W.P.(C) 12898/2025], the Court by order dated 25.08.2025 directed the respondents to treat the writ petition as a representation. He, therefore, urges the Court to pass a similar order in the present case.
4. Mr. Kaushik further submits that the petitioner's contractual services are due to expire on 30.09.2025. He states, however, that until a decision is taken, the services of the petitioner will not be terminated.
5. In view of the aforesaid statements, the writ petition is disposed of with a direction that the question of regularisation will be considered by respondent Nos. 2 and 3, and a decision be taken within a period of 8 weeks from today. Until a reasoned decision is communicated to the petitioner, Mr. Kaushik's submission is taken on record that the petitioner will not be terminated.
6. The pending application also stands disposed of.
PRATEEK JALAN, J SEPTEMBER 15, 2025 'pv/JM'/ W.P.(C) 13733/2025 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 16/09/2025 at 22:41:42