Vivek Ranjan And Ors vs Union Of India & Ors on 1 July, 2024

[Cites 2, Cited by 0]

Delhi High Court - Orders

Vivek Ranjan And Ors vs Union Of India & Ors on 1 July, 2024

Bench: Jyoti Singh

                                    $~14
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 8658/2024
                                                VIVEK RANJAN AND ORS.                    ..... Petitioners
                                                             Through: Mr. Arvind Kumar Shukla, Mr. Nihal
                                                             Ahmad and Ms. Surbhi Khanna, Advocates.

                                                                                      versus

                                                UNION OF INDIA & ORS.                ..... Respondents
                                                              Through: Mr. Farman Ali and Ms. Usha
                                                              Jamnal, Advocates.

                                                CORAM:
                                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                        ORDER

% 01.07.2024 CM APPL. 35425/2024 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

W.P.(C) 8658/2024 and CM APPL. 35424/2024 (stay)

3. This writ petition has been filed on behalf of the Petitioners under Article 226 of the Constitution of India challenging Letter No. 1-1/2018- NVS (EDU.)/255 dated 27.03.2024 issued by Navodaya Vidyalaya Samiti (Samiti)/Respondent No. 5 as well as Minutes of 43 rd Meeting of the Executive Committee of the Samiti held on 10.04.2023 to the extent of Faculty-cum-System Administrators (FCSAs) being replaced by TGT (Computer Science) allegedly changing the essential qualifications, amongst other reliefs.

W.P.(C) 8658/2024 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 01/07/2024 at 21:08:31

4. Learned counsel for the Petitioners, at the outset, on instructions, seeks to withdraw the present petition with liberty to approach the Central Administrative Tribunal in view of the judgment of the Constitution Bench of the Supreme Court in L. Chandra Kumar v. Union of India and Others, (1997) 3 SCC 261.

5. Writ petition is accordingly disposed of, with liberty as prayed for, in accordance with law. Pending application also stands disposed of.

JYOTI SINGH, J JULY 01, 2024/shivam W.P.(C) 8658/2024 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 01/07/2024 at 21:08:31

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders