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Delhi High Court - Orders

Sahil Dhall & Ors vs Sashastra Seema Bal & Anr on 11 July, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~29
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 9596/2025
                            SAHIL DHALL & ORS.                                                         .....Petitioners
                                                          Through: Mr. Joby P Varghese, Mr.
                                                          Navneet Soni and Mr. Aby P Varghese,
                                                          Advocates

                                                          versus

                            SASHASTRA SEEMA BAL & ANR.           .....Respondents
                                         Through: Mr. Jaswinder Singh, CGSC
                                         Mr. Shriram Tiwary, Government Pleader

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL
                                                          ORDER

% 11.07.2025 CM APPL. 40348/2025 (Exemption)

1. Exemption allowed subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 9596/2025

3. The petitioner challenges Sashastra Seema Bal, Combatised Para-Medical Cadre (Group 'B' Posts) Recruitment Rules, 2024 as not provided for sufficient promotional opportunities from the post of ASI (Pharmacists).

W.P.(C) 9596/2025 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 14/07/2025 at 22:33:01

4. Issue notice to show cause as to why rule nisi be not issued.

5. Mr. Jaswinder Singh, learned CGSC accepts notice on behalf of the respondents.

6. Counter affidavit be filed within four weeks with an advance copy to learned counsel for the petitioners who may file rejoinder thereto, if any, within four weeks thereof.

7. Renotify on 3 November 2025.

C. HARI SHANKAR, J AJAY DIGPAUL, J JULY 11, 2025/yg W.P.(C) 9596/2025 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 14/07/2025 at 22:33:01