Delhi High Court - Orders
Sachdeva Colleges Ltd vs Government Of Nct Of Delhi on 14 October, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~88 to 90 & 92 to 104
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 580/2025
SACHDEVA COLLEGES LTD. .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan
Sharma, Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
89
+ CONT.CAS(C) 1054/2025
RAVINDRA INSTITUTE OF INDIAN CIVIL SERVICES (OPC)
PVT LTD .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan
Sharma, Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
90
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 17/10/2025 at 22:58:41
+ CONT.CAS(C) 1057/2025
TAKSHILA ACADEMY PVT LTD .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan
Sharma, Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
92
+ CONT.CAS(C) 1152/2025
VAJIRAO IAS ACADEMY PVT. LTD .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan
Sharma, Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
93
+ CONT.CAS(C) 622/2025
SAGAR .....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 17/10/2025 at 22:58:41
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
94
+ CONT.CAS(C) 627/2025
ST JOANS EDUCATION SOCIETY .....Petitioner
Through: Ms. Roma Bhagat, Mr. Rohan
Sharma, Ms. Ruchika Sharma, Advs.
versus
GOVERNMENT OF NCT OF DELHI .....Respondent
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
95
+ CONT.CAS(C) 635/2025
AJAB S ACADEMY PVT LTD .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
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 17/10/2025 at 22:58:41
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
96
+ CONT.CAS(C) 636/2025
BRIGHT BRAIN ACADEMY .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
97
+ CONT.CAS(C) 644/2025
THE SUCCESS IAS .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
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 17/10/2025 at 22:58:41
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
98
+ CONT.CAS(C) 646/2025
ELITE ACADEMY FOR EDUCATION AND TRAINING PVT.
LTD. .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
99
+ CONT.CAS(C) 655/2025
DHYEYA EDUCATIONAL SERVICES PVT. LTD. (DHYEYA IAS
.....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
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 17/10/2025 at 22:58:41
100
+ CONT.CAS(C) 656/2025
KD CAMPUS PVT. LTD. .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
101
+ CONT.CAS(C) 787/2025
PAHUJA LAW ACADEMY PVT. LTD. .....Petitioner
Through: Mr. Piyush Pahuja, Mr. Tushar Yadav,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
102
+ CONT.CAS(C) 792/2025
NIRMAN IAS .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
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 17/10/2025 at 22:58:41
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
103
+ CONT.CAS(C) 807/2025
JAI SHRI RAM EDUCATION SOCIETY .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
SHRI DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
104
+ CONT.CAS(C) 990/2025
MY MISSION .....Petitioner
Through: Mr. Varun Thakur, Mr. Ramkaran,
Advs.
versus
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 17/10/2025 at 22:58:41
DHARMENDRA & ORS. .....Respondents
Through: Mr. Sameer Vashisht, SC for GNCTD
with Mr. Dhruv Rohatgi, Panel
Counsel, Ms. Harshita Nathrani, Ms.
Chandrika Sachdev, Mr. Dhruv
Kumar, Advs. Mr. Praveen Chaurasia,
DD with Mr. Dinesh Kumar, Field
Officer for SCST Dept.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 14.10.2025
1. This hearing has been done through hybrid mode.
2. In terms of the affidavit filed on behalf of the respondents in pursuance of order dated 21.07.2025 passed by this Court, it has been placed on record that during verification exercises, certain applications on behalf of the institutes were found to be in order. The tabulations are given in the following manner: -
"Furtherout of total 35 institutes, claim in respect of 30 coaching institutes (including 12 institutes which filed contempt petitions in the Hon'ble High Court of Delhi) is as under:
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 17/10/2025 at 22:58:41 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 17/10/2025 at 22:58:41 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 17/10/2025 at 22:58:41 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 17/10/2025 at 22:58:41 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 17/10/2025 at 22:58:41 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 17/10/2025 at 22:58:41 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 17/10/2025 at 22:58:41 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 17/10/2025 at 22:58:41
31. On perusal of the summary sheets of the verification conducted by the scrutiny committee for 46 coaching institutes, following illustrations maybe noted (which are not exhaustive):
a. There are 7 institutes where the No. of Application forms are more than the No. Of claims, i.e., these are the cases where the total claims preferred by the coaching institutes are less than the total applications received and checked by the scrutiny committee. For instances, in the case of institute named, Aastha IAS, total number of claims preferred by the coaching institute is 102, however, the total number of application forms received and check by the scrutiny committee 103. That even out of these 102 claims, only 13 forms are found to be proper, which number further decreased to 10 after online verification of certificates from E-District Portal (remaining 03 certificates are to be verified from concerned District). Therefore, 88% of the form submitted by this institute was found to be not proper.
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 17/10/2025 at 22:58:41 b. In the case of AJAB's Academy, total number of claims preferred by the coaching institute is 315, however, the total number of application forms received and check by the scrutiny committee 436. That even out of these 436 claims, only 148 forms are found to be proper, which number further decreased to 105 after online verification of certificates from E-District Portal (remaining 43 certificates are to be verified from concerned District). Therefore, 91% of the form submitted by this institute was found to be not proper. c. In almost 20 cases, the no of Application forms are less than the No. of Claims. d. In case of some coaching institutes such as Alternative Learning Systems Ltd., no application form has been submitted by the institutes.
e. In certain cases, institutes have neither submitted application forms, nor have the performs been forwarded on the email.
32. That apart from the above stated, it has also been observed that various institutes could not provide the requisite documents during the verification process and the discrepancies noted therein are indicative of their intent of corruption by putting forth false claims for seeking money under the guise of being the beneficiary under the Scheme.
33. In this regard, it is submitted that the Respondent department has registered a complaint at Anti-Corruption Branch, GNCTD on 06.08.2025 vide reference no F.NO.13(1)/ Jai Bhim/Coaching/DSCST/Imp./2023-2024/Vol.III/6165.
34. Therefore, it would be proper to await for the Anti-Corruption Branch J to complete its investigation regarding the genuineness of the claims put forth by the institutes, especially in light of the fact that the [ money involved is the public money and therefore, must be used for the benefit of the public at large."
3. As per the aforesaid affidavit, there are certain cases where the scrutiny Committee has found the same to be 'proper'. Even as per the order dated 14.07.2025 passed by the predecessor Bench, it was recorded as under: -
"11. Issues of budgetary allocations cannot be tendered as an excuse considering that MOUs were signed by the Government which ought to be honoured. Even if there are some discrepancies, 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 17/10/2025 at 22:58:41 at best, the GNCTD can at Stage I, at least pay the parties of whom none or only partial discrepancies have been found, instead of collapsing the whole payment process despite the MOU, the claims pending since 2020-21, verification having been done previously, meetings having been held and the matter as told to the Court was at its tail end and final stages."
4. Learned counsel appearing on behalf of the petitioner draws the attention of this Court to the FIR No. 38/2025 under Section 7A of the POC Act read with Section 61(2) and Section 62 of the BNS, registered at PS Anti Corruption Branch, wherein it has been recorded that the aforesaid FIR has been registered with respect to the investigation and action in cases where serious discrepancies or irregularities have been found during scrutiny of claims in respect of certain coaching institutes for the coaching session commenced in 2021-22 under Jai Bhim Mukhyamantri Pratibha Vikas Yojna.
5. In view of the above, let the Special Secretary, DSCST file an affidavit with respect to the disbursal of the amount with respect to the applications which have been found to be 'proper' by the Scrutiny Committee. Let the same be filed before the next date of hearing.
6. List on 25.11.2025 at 04:30 P.M.
7. In the meantime, the petitioner will be at a liberty to file a response to the affidavit filed on behalf of the respondent in CONT.CAS(C) 635/2025 before the next date of hearing.
AMIT SHARMA, J OCTOBER 14, 2025/kr/db 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 17/10/2025 at 22:58:41