Delhi High Court - Orders
Amit Kumar And Anr vs Dedicated Freight Corridor ... on 1 April, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2149/2026
AMIT KUMAR AND ANR. .....Petitioners
Through: Ms. Komal Mundhra, Mr. Saurabh
Agrawal and Ms. Laxita Upadhyay,
Advocates.
versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED AND ORS. .....Respondents
Through: Mr. V.S.R. Krishna and Mr. Shashank
Kumar, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 01.04.2026 CM APPL. 20560/2026 (seeking directions)
1. During the pendency of the present proceedings, the Petitioner submits that a vacancy has arisen and Circular No. 14/2026 dated 20th February, 2026 has been issued in this regard. In these circumstances, the limited prayer of the Petitioner, at this stage, is that the Respondent organisation be directed to consider the Petitioner's candidature against the aforesaid vacancy circular.
2. Issue notice. Mr. V.S.R. Krishna, counsel for Respondent No. 1, accepts notice.
3. Reply, if any, be filed within a period of one week from today. Rejoinder thereto, if any, be filed before the next date of hearing.
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 01/04/2026 at 21:48:15
4. Issue notice to Respondents No. 2 to 15, by all permissible modes, upon filing of process fee, returnable on the next date of hearing.
5. Re-notify on 15th April, 2026.
SANJEEV NARULA, J APRIL 1, 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 01/04/2026 at 21:48:15