Delhi High Court - Orders
Lakshya Arya vs Council Of Scientific And Industrial ... on 27 February, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 146/2025, CM APPL. 11728/2025, CM APPL.
11729/2025, CM APPL. 11730/2025 & CM APPL. 11731/2025
LAKSHYA ARYA .....Appellant
Through: Mr. Manish Gupta, Ms. Deepti
Verma, Ms. Payal Singh and Mr. Ravi,
Advs.
versus
COUNCIL OF SCIENTIFIC AND
INDUSTRIAL RESEARCH & ORS. .....Respondents
Through: Mr. Udit Seth, Adv. for R-2&3.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 27.02.2025 CM APPL. 11730/2025 (Exemption) & CM APPL. 11731/2025 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The applications stand disposed of.
LPA 146/20253. This appeal assails judgment dated 31 January 2025 passed by a learned Single Judge in WP(C) 13467/2024.
LPA 146/2025 Page 1 of 3This 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 14/03/2025 at 23:45:12
4. Having heard Ms. Payal Singh, learned Counsel for the appellant, issue notice.
5. Notice is accepted on behalf of Respondents 2 and 3 by Mr. Udit Seth.
6. Let notice be issued to Respondent 1 by all modes including dasti. Additionally, notice be served on Respondent 1 through learned Counsel who appeared on its behalf before the learned Single Judge.
7. Re-notify on 21 July 2025.
8. As this is a Letters Patent Appeal, the Court is dispensing with the requirement of exchange of pleadings.
9. The Court will rely on the record of the learned Single Judge.
10. Both the sides are at liberty to place on record short notes of their respective submissions not exceeding four pages each after exchanging copies with each other at least a week in advance of the next date of hearing.
CM APPL. 11728/2025 (Stay)
11. This application seeks stay of operation of the impugned judgment of the learned Single Judge.
12. As the learned Single Judge has dismissed the writ petition, the LPA 146/2025 Page 2 of 3 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 14/03/2025 at 23:45:12 prayer in this application is meaningless.
13. The application is accordingly dismissed.
CM APPL. 11729/2025 (seeking Interim Directions)
14. This application seeks interim directions for keeping the post of Executive in the C-DOT vacant pending disposal of the appeal.
15. It is not possible to grant such an order. However, any appointment to the post of Executive in C-DOT shall remain subject to the outcome of the appeal and the incumbent would be informed accordingly.
16. This application stands disposed of in the said terms.
C. HARI SHANKAR, J.
AJAY DIGPAUL, J.
FEBRUARY 27, 2025 ssc Click here to check corrigendum, if any LPA 146/2025 Page 3 of 3 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 14/03/2025 at 23:45:13