Delhi High Court - Orders
Govt. Of Nct Of Delhi & Anr vs Vandana Gupta & Ors on 25 March, 2026
$~79 to 81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
79
+ W.P.(C) 11249/2019, CM APPL. 46320/2019 & CM APPL.
28328/2021
GOVT. OF NCT OF DELHI & ANR .....Petitioners
Through: Mrs. Avnish Ahlawat SC
GNCTD Services with Mr.
Nitesh Kumar Singh, Ms. Aliza
Alam & Mr. Mohnish
Sehrawat, Advs.
versus
VANDANA GUPTA & ORS .....Respondents
Through: Mr. Amit Anand Tiwari, Senior
Advocate with Ms. Mary Mitzy
and Ms. Vatsala Chandra
Chaturvedi, Advocates
Mr. Puneet Rathi, Adv. for R-
16, 28 & 45
Mr. Ashok Agarwal, Mr.
Kumar Utkarsh & Mr. Manoj
Kumar, Advocates in CM
No.53867/2019
Mr. Naresh Kaushik, Sr. Adv.
with Mr. Bhoop Singh, Ms.
Saumya Johari & Mr. Anand
Singh, Advs.
80
+ W.P.(C) 4178/2022 & CM APPL. 12523/2022
GOVT OF NCT OF DELHI & ANR. .....Petitioners
Through: Mrs. Avnish Ahlawat SC
GNCTD Services with Mr.
Nitesh Kumar Singh, Ms. Aliza
Alam & Mr. Mohnish
Sehrawat, Advs.
versus
W.P.(C) 11249/2019 & connected matters Page 1 of 4
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 27/03/2026 at 22:03:43
PREETI & ORS. .....Respondents
Through:
81
+ W.P.(C) 4533/2022
GOVT OF NCT OF DELHI & ANR. .....Petitioners
Through: Mrs. Avnish Ahlawat SC
GNCTD Services with Mr.
Nitesh Kumar Singh, Ms. Aliza
Alam & Mr. Mohnish
Sehrawat, Advs.
versus
ASHISH KANCHAP .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE ANIL KSHETARPAL
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 25.03.2026
1. Pursuant to the recruitment notice issued by Delhi Subordinate Services Selection Board, a significantly large number of candidates applied. Hence, written test was held on four different dates, being, 30.09.2018, 13.10.2018, 14.10.2018 and 28.10.2018 as all the candidates were divided and requested to appear on these four dates.
2. After the exam was over, the result was to be compiled.
3. At this stage, it was noticed that there were certain questions which had either been repeated or similarly worded in the subsequent examinations held on 13.10.2018, 14.10.2018 and 28.10.2018. The Selection Board thereafter took a decision to omit the questions which had been repeated. For the purpose of normalisation, from the first exam which was held on 30.09.2018, nine questions were deleted; whereas in the second exam held on 13.10.2018, five questions were W.P.(C) 11249/2019 & connected matters Page 2 of 4 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 27/03/2026 at 22:03:43 deleted. Further, from the exam held on 14.10.2018, one question was deleted and 15 questions were deleted from the exam held on 28.10.2018. In the exam held on 13.10.2018, another question, that is, Question No. 73 was also deleted.
4. Thereafter, a process of normalisation of the marks was undertaken by giving pro-rata marks to all the candidates. The result was declared and thereafter more than 3700 candidates were appointed in the year 2019 itself.
5. Various OAs were filed before the Central Administrative Tribunal challenging the decision of the Board to delete the questions and normalisation of the marks.
6. These OAs were allowed by the learned Tribunal.
7. By order dated 16.01.2020, this Court directed the Selection Board to examine the effect of decision of the learned Tribunal with respect to 170 candidates who filed the various OAs before the learned Tribunal.
8. In compliance with the aforesaid, affidavit dated 07.02.2020 has been filed by Deputy Secretary of the Board. Paragraph 14 of the affidavit reads as under:
"That from the above data as enclosed in Annexure P-3, it can be seen that out of a total of 170 candidates, only two candidates are making to the selection list as mentioned in para 10. These candidates are at serial number 09 in the list-l and at serial number 33 in the list-III ANNEXURE-P-4. However, these two candidates have already been selected in the main result notice itself which was which was issued on 28/03/2019 which was declared before final outcome of OAs pending before Principal Bench, CAT. Copy of the result notice is attached as Annexure P-
5."
9. Various applications have been filed in this Court for impleadment, few by the selected candidates who have already been appointed and few by candidates who have not filed any OA before W.P.(C) 11249/2019 & connected matters Page 3 of 4 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 27/03/2026 at 22:03:43 the learned Tribunal. There could be some candidates who have filed an OA subsequent to the decision of the learned Tribunal.
10. The learned counsel representing the Selection Board is therefore requested to provide a chart showing the details of unsuccessful candidates who have either filed OA after the first decision of the learned Tribunal on 14.10.2019 or have never filed any OA before the learned Tribunal but filed applications for impleadment in this Court for the first time.
11. List on 07.04.2026 in the "supplementary list".
12. A photocopy of the Order passed today be kept in the connected matter(s).
ANIL KSHETARPAL, J AMIT MAHAJAN, J MARCH 25, 2026 "SS"
W.P.(C) 11249/2019 & connected matters Page 4 of 4This 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 27/03/2026 at 22:03:43