Delhi High Court - Orders
Smt. Anus Iqrar vs Govt. Of Nct Of Delhi & Ors on 29 January, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14517/2023 and CM APPL. 57564/2023
SMT. ANUS IQRAR .....Petitioner
Through: Ms. Avshreya Pratab 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, Adv with
Mr. Amritesh Mohanty, Adv and Mr.
Ayan Rai, Adv. for R-1.
Ms. Aastha Gupta , Advocate for R-4.
Mr. Counsel for R-5 (appearance not
given)
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 29.01.2026
1. An objection has been raised by respondent no.5, who contends that the petitioner sought the benefit of the category of Other Backward Class (OBC) within the State of Uttar Pradesh. The petitioner, however, was granted the certificate of OBC by the Government of NCT of Delhi.
2. The Court, therefore, calls upon the petitioner to justify as to why the certificate for OBC granted in Delhi should be applicable in the State of Uttar Pradesh.
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 30/01/2026 at 20:47:29
1. Learned counsel for the parties are directed to place on record the written submissions [with reference to the PDF page number of the digital record of the Court], along with a convenience compilation of the relevant documents, and compilation on the judgments [with an index of the relevant paragraph(s) of the said decision(s), along with reference to the corresponding proposition of law].
2. They are further directed to keep ready a hard copy of the aforesaid, to be presented at the time of the hearing.
3. List on 12.03.2026.
4. Interim order to continue.
5. In the meantime, if any of the parties has not filed reply, it shall be at liberty to file the same before the next date of hearing.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 29, 2026 aks/mj 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 30/01/2026 at 20:47:29