Delhi High Court - Orders
Drdo Aided Schools Staff Association vs Union Of India & Ors on 14 May, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16930/2025
DRDO AIDED SCHOOLS STAFF ASSOCIATION .....Petitioner
Through: Mr. D.N. Goverdhan, Senior
Advocate with Ms. Shruti Bist,
Advocate.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms. Tanvi Nigam, Sr. Panel Counsel
with Mr. Rishabh Duggal, G.P. with
Mr. Ram Kuber Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.05.2026 CM APPL. 2002/2026 (seeking condonation of delay of 31 days in filing the short affidavit)
1. For the grounds and reasons stated in the application, the delay of 31 days in filing the short affidavit is condoned and the same is permitted to be taken on record.
2. Rejoinder thereto, if any, be filed before the next date of hearing.
3. The application stands disposed of.
CM APPL. 32364/2026 (seeking interim relief)
4. The grievance of the Petitioner is that the institution is facing a financial crunch, and the salaries of the teachers have been withheld by the 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 14/05/2026 at 22:03:36
5. In response, counsel for the Respondents submits that, for the purposes of computation and disbursement of salaries, certain requisite details are awaited from different societies. She points out that salaries in respect of all schools have been released, except in relation to the Educational Society at Dehradun. She further submits that upon receipt of the requisite information, the salaries shall be released within a period of ten days thereafter.
6. In view of the above, Respondent No. 4 is directed to furnish the necessary information to Respondent No. 2 forthwith, so that the process may be expedited.
7. A copy of this order shall be communicated by the Petitioner, as well as counsel for Respondent No. 2, to Respondent No. 4. The Registry shall also transmit a copy of this order to Respondent No. 4.
8. List on the date already fixed i.e., 21st May, 2026.
SANJEEV NARULA, J MAY 14, 2026 as 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 14/05/2026 at 22:03:36