Delhi High Court - Orders
Sandeep Sirohi vs Rajeev Verma, Ias on 27 November, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~90
* IN THEHIGH COURTOF DELHIAT NEW DELHI
+ CONT.CAS(C) 1793/2025
SANDEEP SIROHI .....Petitioner
Through: Mr. S.N.Sharma and Mr. Rakesh K.,
Advocates.
versus
RAJEEV VERMA, IAS .....Respondent
Through: Ms. Avnish Ahlawat, SC for GNCTD
Services, Mr. Nitesh Kumar Singh,
Ms. Aliza Alam and Mr. Mohnish
Sehrawat, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 27.11.2025
1. This hearing has been done through hybrid mode. CM APPL. 74267/2025 (exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. CONT.CAS(C) 1793/2025
3. The present petition under Article 215 of the Constitution of India read with Sections 11 and 12 of the Contempt of Courts Act, 1971 seeks following prayer:-
"Initiate contempt proceedings against the alleged contemnor for willfully and deliberately disobeying the judgment/order dated 20.01.2025 and 29.05.25 of this Hon'ble Court passed in the Writ Petition (Civil) 1417 of 2020."
4. Vide judgment dated 20.01.2025 in W.P.(C) 1417/2020, the learned Division Bench of this Court passed the following directions:-
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 02/12/2025 at 20:58:23 "17. Resultantly, the impugned orders dated 28 August 2019 and 22 October 2019 passed by the Tribunal are quashed and set aside.
18. The petitioner would be entitled to be treated as an OBC (insider) candidate with respect to his candidature under Advertisement No. 01/14 issued by the DSSSB for the post of TGT (Computer Science) bearing post code 192/2014."
5. Issue notice.
6. Learned counsel appearing on behalf of the respondent accepts notice.
7. Let a compliance affidavit be placed on record before the next date of hearing.
8. List on 16.02.2026.
9. In case of non-compliance, the concerned officer shall remain present in the Court on the next date of hearing.
AMIT SHARMA, J NOVEMBER 27, 2025/sn/sg 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 02/12/2025 at 20:58:23