Delhi High Court - Orders
Bal Ram vs Union Of India & Ors on 11 February, 2026
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9217/2016
BAL RAM .....Petitioner
Through: Counsel (Appearance not
given)
versus
UNION OF INDIA & ORS .....Respondents
Through: Ms. Shiva Lakshmi, SPC with
Mr. Madhav Bajaj, Adv. for
UOI.
CORAM:
HON'BLE MR. JUSTICE ANIL KSHETARPAL
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 11.02.2026
1. Through the present Writ Petition, the Petitioner prays as under:
"(i) issue of certiorari or any other appropriate writ, order or direction quashing the impugned office order 13.06.2013 (Annexure-P-1), order dated 04.03.2015 (Annexure-P-2) in OA No.2576/2013 and order dated 15.5.2015 in RA No.110/2015 in OA No.2576/2013 (Annexure-P-3);
(ii). to pass such other and further orders by this Hon'ble Court as deemed fit and proper."
2. The Petitioner was working as Lino Operator, which post became surplus on account of modernization. He was redeployed as Offset Machine Assistant.
3. It is pointed out that the Petitioner worked on the aforesaid post and he has already demitted office on attaining the age of superannuation.
4. The Petitioner claims that he should have been adjusted as DTP 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 12/02/2026 at 21:54:39 Operator or Offset Machine Man.
5. Be that as it may, once the Petitioner has demitted office, no further order can be passed at this stage.
6. Hence, the present Writ Petition is disposed of.
ANIL KSHETARPAL, J AMIT MAHAJAN, J FEBRUARY 11, 2026 'KDK' 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 12/02/2026 at 21:54:39