Delhi High Court - Orders
Govt Of Nct Of Delhi And Anr vs Gurvinder Singh on 24 November, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17826/2025
GOVT OF NCT OF DELHI AND ANR
.....Petitioners
Through: Mrs.Avnish Ahlawat, SC for
GNCTD (Services) with
Ms.Aliza Alam and
Mr.Mohnish Sehrawat, Advs.
versus
GURVINDER SINGH
.....Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE MADHU JAIN
ORDER
% 24.11.2025 CM APPL. 73597/2025 (Exemption)
1. Allowed, subject to all just exceptions. W.P.(C) 17826/2025 & CM APPL. 73596/2025
2. This petition has been filed by the petitioners, challenging the Order dated 04.02.2025 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as, 'Tribunal') in O.A. No. 703/2024, titled Gurvinder Singh v. Govt. of NCT of Delhi & Anr., disposing of the O.A. filed by the respondent herein, with the following directions:
"9. We accordingly quash and set aside the impugned cancellation Order No. DE.
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 01/12/2025 at 20:44:07 4(44)/DRC(E-IV)/Pt.File/TGT(CS)/(91/20)/ 2022/166-170 dated 06.02.2024 as well as the Deficiency Memo No. F.DE.4(33)/DRC/E-
IV/TGT(CS)/(91/20)/2022/3562 dated 24.06.2022 and direct the respondents to consider appointment of the applicant as he is meritorious having scored 80.18 marks and has been shortlisted already; and if otherwise found fit to offer him the post of TGT (Computer Science) Post Code No. 91/20 within a period of two months from the date of receipt of a certified copy of this order. It is needless to mention that the applicant would be entitled for all the notional benefits like fixation of pay and allowances and seniority. However, there will be no payment of any arrears of pay and allowances on the principle of „No work no pay‟."
3. The learned Tribunal, in its Impugned Order, has held that the respondent meets the essential educational qualification criteria mentioned in Advertisement No.04/20 issued by the petitioners for the post of TGT (Computer Science) (Post Code No. 91/20) inasmuch as he has, in all six semesters, studied courses related to computer science.
4. The learned counsel for the petitioners, placing reliance on the judgments of this Court in Govt of NCT Delhi & Ors. v. Arun Singh Bhatti, 2024:DHC:9104-DB and Government of NCT Delhi & Ors. v. Priya Kaim, 2025:DHC:3432-DB, submits that the finding of the learned Tribunal is totally contrary to the above two judgments.
5. Issue notice to the respondent, to be served through all permissible modes, returnable on 25th March, 2026.
6. Let a counter affidavit be filed within a period of four weeks. Rejoinder thereto, if any, be filed within a period of four weeks 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 01/12/2025 at 20:44:07 thereafter.
7. In the meantime, there shall be a stay on the enforcement of the Impugned Order.
NAVIN CHAWLA, J MADHU JAIN, J NOVEMBER 24, 2025/sg/SJ 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 01/12/2025 at 20:44:07