Delhi High Court - Orders
Smt. Anus Iqrar vs Govt. Of Nct Of Delhi & Ors on 12 March, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14517/2023 & CM APPL. 57564/2023
SMT. ANUS IQRAR .....Petitioner
Through: Mr. Sandeep Sharma, Sr. Advocate
with Ms. Avshreya Pratap Singh
Rudy, Mr. Shakir Shabir, Mr. Saquib
Mukhtar, Mr. Yawar Mukhtar, Mr.
Sazid S R Shah & Mr. Vikrant Singh,
Advocates.
versus
GOVT. OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Dhananjaya Mishra with Mr.
Amritesh Mohanty and Mr. Ayan Rai,
Advocates for R1 to R3.
Ms. Aastha Gupta, Advocate for R4.
Counsel for R5 (appearance not
given).
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 12.03.2026
1. Mr. Sandeep Sharma, learned senior counsel, prays for time to file the rejoinder to the reply filed by respondent no.4. Let the same be done within a period of two weeks.
2. The Court however makes it clear that the certificate granted by the Govt. of NCT of Delhi will have application only within the territory of the State of Delhi. On the basis of the certificate obtained from the Govt. of NCT of Delhi the petitioner is not legally entitled to take any benefit 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 13/03/2026 at 23:03:07 claiming herself to be OBC in any other State unless the concerned State also recognises the petitioner's caste to be falling within the category of OBCs and the certificate to that effect is granted by the competent authority. If the same is not complied with the necessary consequence must follow.
3. Let the parties to also place on record the written submissions along with relevant decisions.
4. List on 06.08.2026.
5. In the meantime, the interim order shall remain in force subject to the above clarification.
PURUSHAINDRA KUMAR KAURAV, J MARCH 12, 2026 tr 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 13/03/2026 at 23:03:07