Delhi High Court - Orders
Sandeep Sirohi vs Rajeev Verma, Ias on 2 April, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~92
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1793/2025
SANDEEP SIROHI .....Petitioner
Through: Mr. Aman Mudgal, Adv.
versus
RAJEEV VERMA, IAS .....Respondent
Through: Ms. Avnish Ahlawat, SC, Ms. Tania
Ahlawat, Mr. Nitesh Kumar Singh,
Ms. Aliza Alam and Mr. Mohnish
Sehrawat, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 02.04.2026 CM APPL.20914/2026 (early hearing)
1. This is an application filed by the petitioner seeking early hearing.
2. Considering the averments made in the application, the same is allowed and CONT.CAS(C) 1793/2025 is taken up for hearing today itself.
3. The application stands disposed of.
CONT.CAS(C) 1793/2025
4. The present petition alleges wilful disobedience of the directions contained in the judgment/ order dated 20.01.2025 passed by this Court in W.P.(C) 1417/2020. The operative directions therein are as under:
"18. The petitioner would be entitled to be treated as an OBC (insider) candidate with respect to his candidature under Advertisement No. 01/14 issued by the DSSSB for the post of TGT (Computer Science) bearing post code 19212014.
19. Accordingly, if the petitioner satisfies all other requirements, prayer (b) in the OA filed by the petitioner, whereunder the petitioner 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 08/04/2026 at 20:38:15 has sought appointment as TGT (Computer Science), consequent to his participation in the selection, would stand allowed."
5. Learned counsel for the respondents submits that in terms of the aforesaid judgment, the petitioner was duly treated as an OBC (insider) candidate with respect to his candidature and results were also published accordingly on 11.02.2026.
6. It is further submitted, on instructions that the respondents are in the process of issuing an offer of appointment to the petitioner.
7. It is assured and undertaken that the same shall be done latest within a period of eight weeks from today, subject to verification of documents and antecedents.
8. Needless to say, all documents that may be required by the respondents for completing the necessary formalities, shall be timely sought from the petitioner to ensure compliance within the aforesaid period.
9. Taking the above assurance and undertaking on record, the present petition stands disposed of.
10. List for reporting compliance on 09.07.2026.
11. The date already fixed i.e., 18.08.2026 stands cancelled.
SACHIN DATTA, J APRIL 2, 2026/cl 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 08/04/2026 at 20:38:15