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Delhi High Court - Orders

Drdo Aided Schools Staff Association vs Union Of India & Ors on 21 May, 2026

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~59
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 16930/2025, CM APPL. 69595/2025, CM APPL.
                                    32364/2026
                                    DRDO AIDED SCHOOLS STAFF ASSOCIATION .....Petitioner
                                                                  Through:            Appearance not given.

                                                                  versus

                                    UNION OF INDIA & ORS.                                               .....Respondents
                                                  Through:                            Ms. Tanvi Nigam, SPC with Mr.
                                                                                      Divyansh Nigam, Advocate with
                                                                                      Mr. Rishabh Duggal, GP for UOI.

                                    CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV NARULA
                                               ORDER

% 21.05.2026 CM APPL. 34971/2026 (for impleadment)

1. Counsel appearing for Respondent No. 4 submits that the management and operation of the school, which was hitherto being administered by Respondent No. 4 through the Defence Research Educational Society, has been transferred to the proposed Respondent No. 11, namely, Dayanand Anglo Vedic College Trust & Management Society.

2. It is for this reason that the Petitioner seeks impleadment of the said entity as Respondent No. 11. In view of the statement made by counsel for Respondent No. 4, no response to the application is considered necessary. Accordingly, the proposed Respondent No. 11 is impleaded as a party respondent.

3. The application stands disposed of.

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 22/05/2026 at 22:24:52 W.P.(C) 16930/2025

4. Since the management of the school has been transferred to Respondent No. 11 with effect from 20th April, 2026, the obligation to pay the salaries of the teachers and other staff shall henceforth devolve upon Respondent No. 11. Consequently, the directions issued by this Court vide order dated 14th May, 2026 shall hereafter be complied with by Respondent No. 11.

5. List on 10th September, 2026.

SANJEEV NARULA, J MAY 21, 2026 nk 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 22/05/2026 at 22:24:52