Delhi High Court - Orders
Vineeth Pareek vs Directorate General Of Civil Aviation on 17 September, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8087/2019
VINEETH PAREEK .....Petitioner
Through: Mr. Siddharth Jainh, Mr. Anurag
Atulya, Mr. Gaganpreet Singh, Advs.
versus
DIRECTORATE GENERAL OF CIVIL AVIATION
.....Respondent
Through: Mrs. Anjana Gosain, Adv. through
Vc.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 17.09.2025
1. This hearing has been done through hybrid mode.
2. Vide order dated 21.05.2025, the following directions were passed:
"4. Considering that the medical opinion relied on by both the parties was given about 6 years back, it would be appropriate to direct the petitioner to undergo fresh examination by DGMS, AHQ/competent authority within a period of eight weeks from today and the report be placed on record."
3. Learned counsel appearing on behalf of the petitioner submits that the latter could not appear for the said examination on account of the fact that he is in Bangalore.
4. Learned counsel appearing on behalf of the respondent submits that the petitioner will have to approach the office of DGMS for the fresh examination Let the petitioner do the needful within 6 weeks.
5. As and when the petitioner approaches DGMS, the respondent shall 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 22/09/2025 at 22:29:01 comply with the directions in order dated 21.05.2025 in accordance with law.
6. List on 27.01.2026.
AMIT SHARMA, J SEPTEMBER 17, 2025/kr/yg 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 22/09/2025 at 22:29:01