Delhi High Court - Orders
73 74 75 76 77 78 79 80 81 82 This Is A ... vs Unknown on 23 September, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~111, 73 to 110, 112 to 203 and 34, 37 to 42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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+ CONT.CAS(C) 131/2022& CM APPL. 20843/2023, CM APPL.
24042/2023, CM APPL. 31021/2023, CM APPL. 61987/2023, CM
APPL. 48215/2024, CM APPL. 3169/2025, CM APPL. 3382/2025,
CM APPL. 3385/2025, CM APPL. 39950/2025, CM APPL.
43604/2025
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+ CONT.CAS(C) 1287/2016
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+ CONT.CAS(C) 11/2017& CM APPL. 34436/2021, CM APPL.
34437/2021, CM APPL. 34438/2021, CM APPL. 9718/2022, CM
APPL. 55391/2023, CM APPL. 55897/2024
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+ CONT.CAS(C) 277/2017
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+ CONT.CAS(C) 485/2017&CM APPL. 51220/2019
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+ CONT.CAS(C) 712/2017
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+ CONT.CAS(C) 714/2019
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+ CONT.CAS(C) 112/2021
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+ CONT.CAS(C) 193/2021&CM APPL. 58285/2023
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+ CONT.CAS(C) 850/2023&CM APPL. 32821/2023
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+ CONT.CAS(C) 198/2021with CM APPL. 42830/2023, CM APPL.
22087/2024&CM APPL. 40083/2025
CONT.CAS(C) 1287/2016& connected matters Page 1 of 14
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+ CONT.CAS(C) 1201/2022& CM APPL. 55796/2022, CM APPL.
8656/2023, CM APPL. 54449/2023, CM APPL. 22088/2024
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+ CONT.CAS(C) 21/2022& CM APPL. 24572/2022, CM APPL.
24573/2022, CM APPL. 36859/2024
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+ CONT.CAS(C) 765/2022& CM APPL. 12359/2023, CM APPL.
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+ CONT.CAS(C) 1050/2023& CM APPL. 49063/2023, CM APPL.
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CM APPL. 28839/2024 & CM APPL. 34365/2024
IN
+ CONT.CAS(C) 1397/2023
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+ CONT.CAS(C) 615/2023& CM APPL. 54735/2023, CM APPL.
22089/2024
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+ CONT.CAS(C) 770/2024& CM APPL. 37916/2024
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+ CONT.CAS(C) 595/2021& CM APPL. 54726/2023
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+ CONT.CAS(C) 787/2021
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+ CONT.CAS(C) 788/2021
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+ CONT.CAS(C) 861/2021
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+ CONT.CAS(C) 951/2021& CM APPL. 9084/2022
CONT.CAS(C) 1287/2016& connected matters Page 2 of 14
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+ CONT.CAS(C) 16/2022& CM APPL. 24574/2022, CM APPL.
24575/2022, CM APPL. 24584/2022, CM APPL. 24585/2022
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+ CONT.CAS(C) 403/2022
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+ CONT.CAS(C) 18/2022& CM APPL. 24576/2022, CM APPL.
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+ CONT.CAS(C) 20/2022& CM APPL. 23784/2022, CM APPL.
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+ CONT.CAS(C) 28/2022
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+ CONT.CAS(C) 29/2022
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+ CONT.CAS(C) 40/2022& CM APPL. 24580/2022, CM APPL.
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+ CONT.CAS(C) 42/2022
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+ CONT.CAS(C) 43/2022& CM APPL. 19070/2022, CM APPL.
53812/2022
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+ CONT.CAS(C) 50/2022
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+ CONT.CAS(C) 63/2022& CM APPL. 19082/2022, CM APPL.
24568/2022, CM APPL. 43194/2024
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+ CONT.CAS(C) 1066/2022& CM APPL. 22832/2023
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+ CONT.CAS(C) 1072/2022
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+ CONT.CAS(C) 1096/2022
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+ CONT.CAS(C) 1103/2022 & CM APPL. 16927/2023
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+ CONT.CAS(C) 1120/2022
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+ CONT.CAS(C) 1147/2022
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+ CONT.CAS(C) 1163/2022
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+ CONT.CAS(C) 1188/2022& CM APPL. 56020/2022
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+ CONT.CAS(C) 1200/2022& CM APPL. 47700/2022, CM APPL.
56205/2022
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+ CONT.CAS(C) 1235/2022
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+ CONT.CAS(C) 1236/2022& CM APPL. 55799/2022, CM APPL.
8342/2023
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+ CONT.CAS(C) 1242/2022& CM APPL. 56206/2022
CONT.CAS(C) 1287/2016& connected matters Page 4 of 14
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+ CONT.CAS(C) 1255/2022& CM APPL. 55797/2022, CM APPL.
8343/2023
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+ CONT.CAS(C) 1256/2022
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+ CONT.CAS(C) 1259/2022
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+ CONT.CAS(C) 1281/2022& CM APPL. 55798/2022, CM APPL.
8605/2023
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+ CONT.CAS(C) 132/2022
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+ CONT.CAS(C) 1349/2022 & CM APPL. 53388/2022
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+ CONT.CAS(C) 1373/2022& CM APPL. 54293/2022, CM APPL.
42990/2023, CM APPL. 42991/2023, CM APPL.58161/2025
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+ CONT.CAS(C) 138/2022& CM APPL. 24570/2022, CM APPL.
22396/2025, CM APPL. 22397/2025
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+ CONT.CAS(C) 151/2022& CM APPL. 24711/2022
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CONT.CAS(C) 1287/2016& connected matters Page 5 of 14
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+ CONT.CAS(C) 222/2022
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+ CONT.CAS(C) 328/2022
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42828/2023, CM APPL. 42829/2023, CM APPL. 58735/2023, CM
APPL. 58736/2023
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+ CONT.CAS(C) 568/2022& CM APPL. 42832/2023, CM APPL.
42833/2023, CM APPL. 68608/2024
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+ CONT.CAS(C) 574/2022& CM APPL. 30882/2023, CM APPL.
26290/2025
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+ CONT.CAS(C) 587/2022
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+ CONT.CAS(C) 591/2022& CM APPL. 42826/2023, CM APPL.
42827/2023, CM APPL. 55995/2023
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+ CONT.CAS(C) 636/2022&CM APPL. 32282/2022
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+ CONT.CAS(C) 766/2022
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+ CONT.CAS(C) 774/2022
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CONT.CAS(C) 1287/2016& connected matters Page 6 of 14
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+ CONT.CAS(C) 776/2022
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+ CONT.CAS(C) 778/2022& CM APPL. 32807/2022
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+ CONT.CAS(C) 835/2022&CM APPL. 53810/2023
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+ CONT.CAS(C) 1018/2023
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+ CONT.CAS(C) 1019/2023
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+ CONT.CAS(C) 115/2023
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+ CONT.CAS(C) 1160/2023
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+ CONT.CAS(C) 1168/2023
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+ CONT.CAS(C) 1199/2023
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+ CONT.CAS(C) 1238/2023
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+ CONT.CAS(C) 156/2023
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+ CONT.CAS(C) 1719/2023
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+ CONT.CAS(C) 1720/2023
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+ CONT.CAS(C) 1839/2023
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+ CONT.CAS(C) 250/2023& CM APPL. 54849/2023
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+ CONT.CAS(C) 32/2023
CONT.CAS(C) 1287/2016& connected matters Page 7 of 14
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168
+ CONT.CAS(C) 342/2023
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+ CONT.CAS(C) 367/2023
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+ CONT.CAS(C) 580/2023
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+ CONT.CAS(C) 617/2023& CM APPL. 24004/2023
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+ CONT.CAS(C) 623/2023
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+ CONT.CAS(C) 686/2023& CM APPL. 26486/2023, CM APPL.
55558/2023
CONT.CAS(C) 1287/2016& connected matters Page 8 of 14
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+ CONT.CAS(C) 690/2023& CM APPL. 53833/2023
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+ CONT.CAS(C) 788/2023& CM APPL. 30758/2023
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+ CONT.CAS(C) 791/2023& CM APPL. 26291/2025
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+ CONT.CAS(C) 1522/2023& CM APPL. 53963/2023, CM APPL.
2828/2024
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+ CONT.CAS(C) 841/2025
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+ CONT.CAS(C) 1764/2023& CM APPL. 61798/2023
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+ CONT.CAS(C) 1777/2023& CM APPL. 62126/2023
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+ CONT.CAS(C) 1822/2023& CM APPL. 63442/2023
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CONT.CAS(C) 1287/2016& connected matters Page 9 of 14
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+ CONT.CAS(C) 20/2024
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+ CONT.CAS(C) 1503/2024
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+ CONT.CAS(C) 1676/2024
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+ CONT.CAS(C) 224/2025
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+ CONT.CAS(C) 228/2025
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+ CONT.CAS(C) 606/2025& CM APPL. 23485/2025
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+ CONT.CAS(C) 631/2025 & CM APPL. 24131/2025
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+ CONT.CAS(C) 1196/2025
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+ CONT.CAS(C) 1199/2025
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+ CONT.CAS(C) 1220/2025
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+ CONT.CAS(C) 1302/2025
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+ CONT.CAS(C) 1327/2025
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+ CONT.CAS(C) 1363/2025
Memo Of Appearance
Mr. Puneet Mittal, Senior Advocate with Mr. Abinash K. Mishra, Ms. Avneet
CONT.CAS(C) 1287/2016& connected matters Page 10 of 14
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Kaur, Mr. Gaurav Kumar Pandey and Ms. Sakshi Mendiratta for Mr. Harmeet
Singh Kalka along with President in person in item Nos.73 to 203.
Mr. Kirti Uppal, Senior Advocate with Mr. Abinash K. Mishra, Mr. Gaurav
Kumar Pandey and Ms. Avneet Kaur, Advocates for General Secretary along
with Mr. Jagdeep Singh in item Nos.73 to 203.
Mr. Inderbeer Singh Alag, Senior Advocate with Mr. Abinash K. Misra, Mr.
Gaurav Kr. Pandey and Ms. Avneet Kaur, Advocates for GHPS ND Society
in item Nos.73 to 203 and 37 to 42.
Mr. J. S. Bedi, Mr. Rajinder Pal Singh, Ms. Shruti Jain, Mr. Kuljeet Singh,
Mr. Ankur Garg, Mr. Amanpreet Singh Bhalla, Advocates for petitioners in
item Nos.77, 82, 83, 84, 85, 86, 88, 89, 90, 91, 92, 95, 96, 99, 100, 101, 102,
106, 108, 110, 112, 113, 114, 115, 116, 117, 119, 120, 121, 122, 123, 124,
125, 126, 127, 131, 139, 147, 149, 155, 156, 157, 161, 163, 164, 167, 169,
171, 172, 179, 181, 185, 187, 197, 198, 199, 200, 201 and 202, 37 to 42.
Mr. Mangesh Naik, Advocate for Item nos. 80 and 136.
Mr. Atul Kumar, Mr. Abhimanyu Sharma and Ms. Deepali Atreja, Advocates
for petitioners in item nos. 81, 97, 98, 142 and 189.
Ms. Sumeet Kaur, Advocate for petitioners in item nos. 73,76, 129 and 170.
Mr. Nikhilesh Kumar, Advocate for petitioner in item Nos.78, 82, 93.94,103
to 105, 107, 109, 118, 140, 141, 143, 144, 146, 148, 150 to 153, 160, 166, 174
to 178, 182, 184, 186, 188 194 and 195.
Mr. Gaurav Kr. Pandey, Advocate for Respondent/School/DSGMC for item
nos. 34, 73 to 203.
Mr. Yeeshu Jain, ASC with Ms. Jyoti Tyagi, Ms. Vishruti Pandey, Mr.
Bhuwan Raj Seth, advocates for DoE/respondent in item Nos. 34, 37 to 41,
,87, 73 to 203.
Mr. Naginder B., Mr. Ankit Siwach and Mr. Udit Voghela, Advocates for Mr.
Manjit Singh in item 85, 111.
Mr. Varun Agarwal, Advocate for petitioner in item 115, 116, 143 and 146
Mr. Jaspreet Singh Rai, Advocate for R-9 in item No.111.
Mr. Parminder Singh Goindi, Advocate for petitioner in item Nos.111, 128,
CONT.CAS(C) 1287/2016& connected matters Page 11 of 14
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132, 137, 138, 168, 173 and 198.
Mrs. Avnish Ahlawat, Standing Counsel for GNCTD (Services) for
respondent in item Nos. 38, 55, 85, 90, 93, 131, 136, 139, 142 to144, 148,
156,166, 169, 183, 191, 199.
Mr. S. K. Mishra and Mr. Sarthak Bansal, Advocate for DoE/respondent in
item 149.
Mr. Ankit Singh Sinsin and Mr. Ravi Kumar, Advocate for petitioner in item
154.
Mr. Milan Deep Singh, Mr. Mayank Jha, Advocates for the petitioner in item
190, 192.
Mr. Amit Sharma and Ms. Nidhi Kumari, Advocates for petitioner in item 192
and 193.
Mr. Sehaj U. and Mr. Jaiesh Singh, Advocate for petitioner in item 203 and
204.
Mr. Gaurav Dhingra and Mr. Shashank Singh, Advocates for respondent in
item 110, 111, 121, 122, 123, 191 & 192.
Mr. Gaurav Kumar, Adv. in Item 111.
Mr. Naushad Ahmed Khan, Ms. Archana Chaudhary, Mr. Nikhil Kumar,
Mr. Mohd Akmal Affan, Advocates Advocate for R-1 in item 117, 157, 163,
165 and 194.
Mr. Prasoon Kumar and Mr. Aditya Chaudhary, Advocates for R-4 in item
77.
Ms. Sonali Arora, Advocate for petitioner in item 162.
Mr. Hari Shanker, Advocate for petitioner in item 191.
Mr. Chetan Anand, Mr. Akash Kumar Srivastava and Mr. Maitray Rahi,
Advocates for petitioners in item 74, 75, 111, 158, 159 and 183.
CONT.CAS(C) 1287/2016& connected matters Page 12 of 14
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Mr. Sujeet Kumar Mishra and Mr. Harsh Kumar Pandey, Advs. for DOE. in
item 149.
Ms. Sahej Singh Uban, Mr. Jaiesh Singh, Advs. in item 203.
Mr. Sachin, Adv. for the petitioner nos. 33,37,44 in item no. 115, petitioner
no. 10 in item 116, petitioner no. 3 in item 120, petitioner no. 11, 18, 15 in
item 129, petitioner no. 8 in item 146.
Mr. M.K. Gaur, Assistant to Pairavi Officer for DOE in item 111.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 23.09.2025
1. This hearing has been done through hybrid mode.
2. An adjournment slip has been moved on behalf of the respondent in CONT.CAS(C) 1196/2025, CONT.CAS(C) 1199/2025, CONT.CAS(C) 1220/2025, CONT.CAS(C) 1302/2025 & CONT.CAS(C) 1327/2025 on the ground of medical exigency.
3. Learned counsel appearing on behalf of the petitioners in CONT.CAS(C) 1196/2025, CONT.CAS(C) 1199/2025, CONT.CAS(C) 1220/2025, CONT.CAS(C) 1302/2025 & CONT.CAS(C) 1327/2025 has no objection for the same.
4. Affidavit on behalf of the DSGMC/R-1, in terms of order dated 22.07.2025 has not been placed on record. Let the same be placed on record before the next date of hearing.
5. Learned counsel appearing on behalf of the petitioners (Mr. Akash Kumar Srivastava) submits that the salary of the petitioners for the month of August 2025 was received belatedly and, thus, requests that the salaries for CONT.CAS(C) 1287/2016& connected matters Page 13 of 14 This is a digitally signed order.
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6. Needless to state that the respondents shall disburse the salary in accordance with rules.
7. List on 17.11.2025 at 03:00 P.M. C.M.Appln. 55162/2025 in CONT.CAS(C) 574/2022 C.M.Appln. 55148/2025, C.M.Appln. 55154/2025, C.M.Appln. 55221/2025, C.M.Appln. 55226/2025 in CONT.CAS(C) 1349/2022 C.M.Appln. 55220/2025 in CONT.CAS(C) 1200/2022 C.M.Appln. 55159/2025 in CONT.CAS(C) 1120/2022 C.M.Appln. 55147/2025, C.M.Appln. 56412/2025, C.M.Appln. 56413/2025 in CONT.CAS(C) 1103/2022
8. The present applications have been filed under Section 151 of the CPC seeking direction to the Respondents to release the outstanding dues towards gratuity, leave encashment, travelling allowance along with interest @ 18 % per annum as an interim measure till final adjudication of the present petitions.
9. Issue notice to the respondents, on petitioners taking necessary steps through all permissible modes, returnable on 17.11.2025.
10. Let a reply be filed on behalf of the respondents to the applications before the next date of hearing.
AMIT SHARMA, J SEPTEMBER 23, 2025/kr/sg CONT.CAS(C) 1287/2016& connected matters Page 14 of 14 This is a digitally signed order.
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