Delhi High Court - Orders
Bal Ram vs Union Of India & Ors on 3 February, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9217/2016
BAL RAM .....Petitioner
Through: Mr. Hitain Bajaj, Adv.
versus
UNION OF INDIA & ORS .....Respondents
Through: Ms. Shiva Lakshmi, Mr.
Madhav Bajaj, Advs.
CORAM:
HON'BLE MR. JUSTICE ANIL KSHETARPAL
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 03.02.2026
1. Learned counsel representing the Petitioner submits that the Petitioner was re-deployed to the post of Offset Machine Assistant in the Government of India Press, Minto Road, New Delhi, pursuant to Office Order dated 13.06.2013. It is further submitted that the Petitioner has since superannuated on 30.09.2019.
2. Learned counsel further submits that the Petitioner had approached the Central Administrative Tribunal, Principal Bench, New Delhi ['Tribunal'], by filing an Original Application, wherein the Petitioner, inter alia, sought quashing of the Office Order dated 13.06.2013 and also prayed for a direction to the Respondents to consider his re-deployment to the post of DTP Operator, in accordance with the applicable rules and policies.
3. It is not in dispute that the aforesaid Original Application was dismissed by the Tribunal, and that the said dismissal was subsequently affirmed in Review Application, thereby upholding the Impugned Orders passed by the Tribunal.
4. The present Writ Petition, challenging the orders passed by the Tribunal, has been pending before this Court for approximately ten 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 06/02/2026 at 20:39:53 years.
5. At this stage, learned counsel representing the Petitioner seeks an adjournment.
6. Having regard to the long pendency of the matter and the fact that the Petitioner has already retired from service, this Court is of the view that the matter ought to be taken up for final disposal.
7. Accordingly, list the matter for final disposal on 11.02.2026, in the Supplementary List.
ANIL KSHETARPAL, J.
AMIT MAHAJAN, J.
FEBRUARY 03, 2026/jai/pal 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 06/02/2026 at 20:39:53