Delhi High Court
Sanjeev Kumar Vishwakarma vs Union Of India & Ors. on 15 March, 2021
$~77, 2, 4 to 56, 76, 78 to 230 & 246 to 248
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9647/2020, CM No. 30902/2020
SANJEEV KUMAR VISHWAKARMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2093/2021&CM APPLs. 6128/2021, 6129/2021
DR. SAJAD AHMAD BHAT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2126/2021&CM APPLs. 6216/2021, 6217/2021
PRETTY NEELAM TOPNO ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2139/2021&CM APPLs. 6231-6232/2021
NEERAJ GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2141/2021&CM APPLs. 6247/2021, 6248/2021
NAJIM ALI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2142/2021&CM APPLs. 6249/2021, 6250/2021
DR. SHEIKH MOHAMMED FAISAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2143/2021&CM APPLs. 6251/2021, 6252/2021
UMAR RASHID DASS ..... Petitioner
versus
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2144/2021&CM APPLs. 6253/2021, 6254/2021
SHAILENDRA KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2145/2021&CM APPLs. 6255/2021, 6256/2021
KAILASH CHANDRA DAS ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2149/2021&CM APPLs. 6263/2021, 6264/2021
SHEMILAH FAYAZ ..... Petitioner
Through:
versus
UNION OF INDIA & ORS. ..... Respondents
Through:
AND
+ W.P.(C) 2150/2021&CM APPLs. 6265-6266/2021
KAMALJEET KAUR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2151/2021&CM APPLs. 6267/2021, 6268/2021
ALEX JOSEPH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2153/2021&CM APPLs. 6271-6272/2021
TAWSEEF RASHID ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2154/2021&CM APPLs. 6273/2021, 6274/2021
DR. VINEETA GAUTAM ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2155/2021&CM APPLs. 6277/2021, 6278/2021
ADNAN RASHID KHAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2156/2021&CM APPLs. 6275-6276/2021
JAYAKRISHNA KHATEI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2157/2021&CM APPLs. 6279/2021, 6280/2021
SUHAIL AHMAD AHANGER ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2166/2021&CM APPLs. 6290/2021, 6291/2021
FARAH NAQASH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2167/2021&CM APPLs. 6292/2021, 6293/2021
SHWETA KUMARI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2168/2021&CM APPLs. 6294/2021, 6295/2021
APRAJITA KUMARI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2170/2021&CM APPLs. 6297/2021, 6298/2021
RAMESH SAHA ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2172/2021&CM APPLs. 6301/2021, 6302/2021
RAHIM UDDIN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2173/2021&CM APPLs. 6303/2021, 6304/2021
SREENU BANOTH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2174/2021&CM APPLs. 6305/2021, 6306/2021
YASIR REYAZ ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2185/2021&CM APPLs. 6364/2021, 6365/2021
KAMINI KUMARI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2199/2021&CM APPLs. 6390/2021, 6391/2021
YOGESHWAR SINGH DADWHAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2200/2021&CM APPLs. 6394/2021, 6395/2021
NIWEDITA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2220/2021&CM APPLs. 6455-6456/2021
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
PRIYANKA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2221/2021&CM APPLs. 6457-6458/2021
NEERAJ ARYA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2222/2021&CM APPLs. 6459-6460/2021
DR. RAM SINGAR YADAV ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2224/2021&CM APPLs. 6463-6464/2021
VEERENDRA SHRIVASTAVA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2225/2021&CM APPLs. 6465-6466/2021
SAURABH CHANDRA MAURY ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2232/2021&CM APPLs. 6470-6471/2021
KRISHNANAND MISHRA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2235/2021, CM APPLs. 6477-6478/2021
DR. BALMUKUND DHAKAR
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2253/2021&CM APPLs. 6563-6564/2021
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
RIJU DAS ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2254/2021&CM APPLs. 6566-6567/2021
HARSH VARDHAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2265/2021&CM APPLs. 6587-6588/2021
ANIL SHARMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2266/2021&CM APPLs. 6589-6590/2021
KANHAIYA KUMAR YADAV ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2267/2021&CM APPLs. 6591-6592/2021
ROHIT KUMAR TIWARI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2308/2021, CM APPLs. 6708-09/2021
YUSUF SULTAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2312/2021, CM APPLs.6712-13/2021
DR. ABHISHEKH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
AND
+ W.P.(C) 2400/2021, CM APPLs. 6982-6983/2021
DINESH DE ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2401/2021, CM APPLs. 6987-6988/2021
AMARESH KUMAR SAHU ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2423/2021, CM APPL. 7060-7061/2021
KISHOR KUMAR
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2424/2021, CM APPL. 7062-7063/2021
MANOJ KUMAR ..... Petitioners
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2464/2021, CM Nos. 7218-7219/2021
RAJDEEP GHOSH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2645/2021, CM Nos. 7847/2021 & 7848/2021
ANKUR TIWARI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2655/2021, CM Nos. 7860/2021 & 7861/2021
VAIBHAV KOUTU ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
AND
+ W.P.(C) 2658/2021, CM Nos. 7866/2021 & 7867/2021
SWARNIM SONI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2659/2021, CM APPL. 7868/2021 & 7869/2021
YOGESH KUMAR SARIYA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2660/2021, CM Nos. 7870/2021 & 7871/2021
DR. PURUSHOTTAM GANGSAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2661/2021, CM APPL. 7872/2021 & 7873/2021
PERLA HARISH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2662/2021, CM APPL. 7874/2021 & 7875/2021
NILESH SARKAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2738/2021, CM APPL. 8157/2021&8158/2021
VAIBHAV KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2765/2021, CM APPL. 8317/2021&8318/2021
ANISH KUMAR SHUKLA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
+ W.P.(C) 9646/2020, CM No. 30900/2020
PRINCE KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9648/2020, CM No. 30905/2020
SHIB SANKAR NATH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9649/2020, CM No. 30907/2020
TAMAR DAS ..... Petitioner
versus
UNION OF INDIA & ORS. .... Respondents
AND
+ W.P.(C) 9650/2020, CM No. 30910/2020
SUSOBHAN DAS ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9651/2020, CM No. 30911/2020
JOYDEB SARKAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9662/2020, CM No. 30937/2020
GOLAM IMRAN HUSSAIN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9664/2020, CM No. 30941/2020
DR. SUPANTHA PAUL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9665/2020, CM No. 30945/2020
PRASENJIT SARKHEL ..... Petitioner
versus
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9668/2020, CM No. 30949/2020
DR. ABHISHEK BHATTACHERJEE ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9675/2020, CM No. 30962/2020
DR. DWIPJOY SARKAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9677/2020, CM No. 30968/2020
ABHISHEK KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9678/2020, CM No. 30970/2020
DR. SUMAN SUTRADHAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9699/2020, CM No. 31015/2020
MADHVI SAXENA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9700/2020, CM No. 31020/2020
KOUSHIK KALITA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9701/2020, CM No. 31023/2020
PRANJAL KUMAR SHARMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
+ W.P.(C) 9702/2020, CM No. 31027/2020
PARAG KAMAL TALUKDAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9703/2020, CM No. 31030/2020
NABASMITA PHUKAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9717/2020, CM No. 31052/2020
RABEL GUHAROY ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9871/2020, CM No. 31498/2020
DR. PEEYUSH KALA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9872/2020, CM No. 31500/2020
DR. ASHISH KUMAR GULERIA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9873/2020, CM No. 31502/2020
ATMA PRASAD RAI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9937/2020, CM No. 31630/2020
MOHIT JAIN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9938/2020, CM No. 31632/2020
LAV UPADHYAY ..... Petitioner
versus
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 9945/2020, CM No. 31642/2020
SNEHA GARG ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10037/2020, CM No. 31959/2020
ASHOK MANORI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10038/2020, CM No. 31961/2020
DEEPAK JANGID ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10039/2020, CM No. 31963/2020
ASHUTOSH BHATT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10042/2020, CM No. 31974/2020
SHIVAM GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10043/2020, CM No. 31976/2020
UTKARSH SRIVASTAVA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10044/2020, CM No. 31978/2020
DR. RIAZ ALI KHAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
+ W.P.(C) 10045/2020, CM No. 31980/2020
DR. NEETA BACHHETI THAPLIYAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10047/2020, CM No. 31984/2020
DR. NAVEEN CHANDRA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10049/2020, CM No. 31988/2020
AMIT KUMAR GORIYAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10050/2020, CM No. 31990/2020
LOHIT JAIN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10051/2020, CM No. 31992/2020
DR. NAV RATTAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10095/2020, CM No. 32137/2020
POOJA AGRAWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10096/2020, CM No. 32139/2020
SHEO KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10097/2020, CM No. 32141/2020
DR. GARIMA SINGH BAGHEL ..... Petitioner
versus
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10098/2020, CM No. 32143/2020
DHRUV MAGGU ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10099/2020, CM No. 32145/2020
NAMRATA AGRAWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10100/2020, CM No. 32147/2020
JASHEER SHIHAB TV ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10101/2020, CM No.32149/2020
DR. RANJAN KISHORE MALLICK ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10102/2020, CM No. 32151/2020
DR. JAFAR SADIQ E ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10119/2020, CM No. 32186/2020
PRAVEEN KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10171/2020, CM No. 32370/2020
KANDIBOINA RAGHUPATHI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
+ W.P.(C) 10206/2020, CM No. 32395/2020
NIPUN GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10219/2020, CM No. 32424/2020
DR. GAURAV UPADHYAY ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10221/2020, CM No. 32429/2020
SHASHANK SHARMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10272/2020, CM No. 32521/2020
AISHWARYA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10378/2020, CM No. 32835/2020
MOHIT AGGARWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10379/2020, CM No. 32843/2020
RAHUL SAGWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10380/2020, CM No. 32845/2020
SHAILENDRA PRATAP SINGH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10392/2020, CM No. 32898/2020
IDRIS AFZAL SHAH ..... Petitioner
versus
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10393/2020, CM No. 32900/2020
AJAY SINGH RAJPUT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10435/2020, CM No. 33029/2020
SUPRATIM DAS ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10436/2020, CM No. 33031/2020
SUNDARAM ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10437/2020, CM No. 33033/2020
SUBHRANSHU SEKHAR MALLICK ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10440/2020, CM No. 33038/2020
DR. SANDEEP THAKUR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10441/2020, CM No. 33040/2020
BIBHUTI BHUSHAN BHARDWAJ ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10482/2020, CM Nos. 33169/2020&33170/2020
JYOTHIS A ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
+ W.P.(C) 10493/2020, CM No. 33196/2020
ANURAG SHARMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10495/2020, CM No. 33199/2020
KUMARI NUTAN SINGH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10497/2020, CM No.33203/2020
DR. RAVI KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10499/2020, CM No. 33205/2020
DHARMENDRA KUMAR SINGH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10501/2020, CM No. 33209/2020
MANOJIT SEAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10612/2020, CM No. 33440/2020
SIRAJUDHEEN CH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10693/2020, CM No. 33570/2020
FAISAL RASHEED LONE ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10695/2020, CM No. 33582/2020
ADITYA GUPTA ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10697/2020, CM No. 33586/2020
ASUTYA KUMAR BISWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10699/2020, CM No. 33593/2020
LAL SINGH KALUNDIA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10701/2020, CM No. 33600/2020
BADRI NARAYAN PANIGRAHI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10703/2020, CM No. 33602/2020
DURIYA MURALI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10707/2020, CM No. 33607/2020
SUBRAT KUMAR BISWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10715/2020, CM No. 33621/2020
DR. DEBAKANTA TRIPATHY ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10718/2020, CM No. 33625/2020
SASWAT BISWAPRIYA DASH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
AND
+ W.P.(C) 10719/2020
SUCHIT KUMAR GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10720/2020, CM No. 33627/2020
HEMANT MODI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10721/2020, CM No. 33629/2020
NILADRI MAITY ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10722/2020, CM No. 33631/2020
PUNEET KUMAR NEMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10726/2020, CM No. 33637/2020
JAGABANDHU MAJHI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10728/2020, CM No. 33641/2020
PARTHA SARATHI MISHRA ..... Petitioner
Versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10730/2020, CM No. 33646/2020
MANI THAKUR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10731/2020, CM No. 33648/2020
SWAGAT DWIBEDI ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10732/2020, CM No. 33650/2020
HAMID RAZA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10733/2020, CM No. 33652/2020
ASIM KUMAR MISRA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10734/2020, CM No. 33654/2020
IMTIYAZ KHAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10745/2020, CM No. 33671/2020
DR. ABHILASH PUROHIT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10746/2020, CM No. 33673/2020
ABHIJEET SWAIN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10781/2020, CM No. 33826/2020
ANUKUL PRASAD PARHI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10788/2020, CM No. 33835/2020
KRISHAN KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
AND
+ W.P.(C) 10789/2020, CM No. 33837/2020
SANTOSH SAHU ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10801/2020, CM No.33861/2020
DR. DEEPTI GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10804/2020, CM No. 33893/2020
DR. SUHAIB AHMED BATT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10933/2020, CM No. 34256/2020
DR. SPARSH SHARMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10940/2020, CM No. 34277/2020
SURAJ SINGH CHAND ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10941/2020, CM No. 34279/2020
POTHURAJU PRABHU KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10947/2020, CM No. 34290/2020
SUMIT KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10948/2020, CM No. 34292/2020
JOBIN MATHEW ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10951/2020, CM No. 34297/2020
ASHUTOSH PIPRAIYA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10952/2020, CM No. 34299/2020
RAHUL KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10978/2020, CM No. 34341/2020
BAHARUL HUSSAIN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10980/2020, CM No. 34346/2020
MUKESH KUMAR SINGH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 10981/2020, CM No. 34348/2020
RHITTWIKRAJ MOUDGOLLYA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11005/2020, CM No. 34387/2020
RATNAM DODDA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11006/2020, CM No. 34391/2020
NILABH KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
+ W.P.(C) 11031/2020, CM No. 34466/2020
HIMADRI VAIDYA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11036/2020, CM No. 34476/2020
TAWSEEF AYOUB SHAIKH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11046/2020, CM No. 34501/2020
ASHUTOSH BISWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11070/2020, CM No. 34569/2020
CHANDAN KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11075/2020, CM No. 34579/2020
DR. RAMANDEEP KAUR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11076/2020, CM No. 34581/2020
GAURAV MAITHANI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11115/2020, CM No. 34707/2020
ARINDAM SARKAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11121/2020, CM No. 34719/2020
BHAVNA RATHORE ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11126/2020, CM No. 34732/2020
AMIT KUMAR SRIVASTAVA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11129/2020, CM No. 34742/2020
VIJAY KUMAR TIWARI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11130/2020, CM No. 34744/2020
DR. ADITI CHATTERJEE ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11196/2020, CM No. 34911/2020
MONIA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 11202/2020, CM No. 34931/2020
SUBHASH CHAND PAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 112/2021, CM No. 334/2021
BILAL AHMAD CHAT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 117/2021, CM Nos. 366/2021 & 367/2021
GOURAV KUMAR SHARMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
AND
+ W.P.(C) 127/2021, CM Nos. 393/2021 & 394/2021
DR. TANMOY MAJUMDER ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 136/2021, CM Nos. 412/2021 & 413/2021
VINAY SINGH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 137/2021, CM Nos. 414/2021 & 415/2021
KHEMRAJ SAHU ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 143/2021, CM Nos. 429/2021 & 430/2021
SNOWBER MUSHTAQ ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 150/2021, CM Nos. 445/2021 & 446/2021
SATYA PRAKASH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 227/2021, CM No. 593/2021 &594/2021
SHAFAT AHMAD KHAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 228/2021, CM No. 597/2021
PANKAJ SINGH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 243/2021, CM No. 633/2021
LALIT MOHAN GOSWAMI ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 246/2021, CM No. 635/2021
SAYED SADULLA AHMED ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 247/2021, CM No. 637/2021
MANOJ KUMAR TRIVENI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 687/2021, CM Nos. 1683/2021&1684/2021
ARABINDA PANDA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 688/2021, CM Nos. 1685/2021&1686/2021
BISWAJIT SAHOO ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 689/2021, CM Nos. 1687/2021&1688/2021
LALIT KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 693/2021, CM Nos. 1700/2021&1701/2021
PRATEEK MISHRA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 694/2021, CM Nos. 1702/2021&1703/2021
MOHIT KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
AND
+ W.P.(C) 695/2021, CM Nos. 1704/2021&1705/2021
RAMESH CHOTIYA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 696/2021, CM Nos. 1706/2021&1707/2021
AMIT PANWAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 699/2021, CM Nos. 1719/2021&1720/2021
ASHOK VERMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 700/2021, CM Nos. 1736/2021&1737/2021
KAPIL MOHAN ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 701/2021, CM Nos. 1738/2021&1739/2021
CHANDNI BANSAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 702/2021, CM Nos. 1740/2021&1741/2021
PRANKIT GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 703/2021, CM Nos. 1742/2021&1743/2021
SAUMY AGARWAL ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 704/2021, CM Nos. 1744/2021&1745/2021
KUNDAN KUMAR ..... Petitioner
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 705/2021, CM Nos. 1746/2021&1747/2021
DEV PRAKASH SATSANGI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 706/2021, CM Nos. 1748/2021&1749/2021
VAIBHAV GUPTA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 707/2021, CM Nos. 1750/2021&1751/2021
VIVEK RASTOGI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 708/2021, CM Nos. 1752/2021&1753/2021
SIDHARTH KUMAR ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 709/2021, CM Nos. 1754/2021&1755/2021
ALTAF AHMAD BHAT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 745/2021, CM Nos. 1862/2021&1863/2021
DR. TANMOY RATH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 746/2021, CM Nos. 1864/2021&1865/2021
RAM BABU NIMMA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
AND
+ W.P.(C) 2010/2021, CM Nos. 5882/2021 & 5883/2021
MOHD RAFI LONE ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2011/2021, CM Nos. 5884/2021 & 5885/2021
VAQAS HUSSIAN SHEIKH ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2015/2021, CM Nos. 5892/2021 & 5893/2021
MAHENDRA KUMAR SONI ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 2039/2021, CM Nos. 5983/2021 & 5984/2021
SAJJAD AHMED ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 3300/2021, CM Nos. 10080/2021&10081/2021
MOHAMMAD KHALID PANDIT ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 3302/2021, CM Nos. 10084/2021&10085/2021
DR. ASHISH KUMAR ROY ..... Petitioner
Versus
UNION OF INDIA & ORS. ..... Respondents
AND
+ W.P.(C) 3314/2021, CM Nos. 10105/2021&10106/2021
DR. GAGAN BIHARI PRADHAN ..... Petitioner
versus
UNION OF INDIA & ORS. .... Respondents
Through: Mr.Jayant Mehta, Mr. Abhijit Sengupta,
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
Mr. Dibadyuti Banerjee and Mr. Srideep
Chatterjee, Advs. for petitioners in item nos.
2, 4 to 56, 76 to 230 and 246-248.
Mr. L.M. Acharya, Special Counsel with
Mr.Raj Kumar Yadav, Sr. Panel Counsel
with Mr.Amit Acharya, Adv. for respondent
UOI in item nos. 107 & 125.
Mr. L.M. Acharya, Special Counsel with
Mr. L.M. Acharya, Special Counsel with
Ms. Arti Bansal, Adv. for respondent UOI in
item no. 130.
Mr. L.M. Acharya, Special Counsel with
Mr. Harish Kumar Agrawal, Sr. Panel
Counsel with Mr. Mudit Grover, Adv. for
UOI in item no.93.
Mr. L.M. Acharya, Special Counsel with
Mr. Gigi C. George, Sr. Panel Counsel for
respondent UOI in item no. 122.
Mr. L.M. Acharya, Special Counsel with
Ms. Mrinalini Sen and Ms. Niharika Jauhari,
Advs. for UOI in item no. 116.
Mr. L.M. Acharya, Special Counsel with
Mr.Dev. P. Bhardwaj, CGSC for UOI in
item nos. 79 and 103.
Mr. L.M. Acharya, Special Counsel
Mr.Sushil Kumar Pandey, Sr. Panel Counsel
with Mr. Rahul Mourya and Ms. Dakshita,
Advs. and Ms. Dacchita Shani, Govt.
Pleader for UOI in item no. 96.
Mr. L.M. Acharya, Special Counsel with
Mr. D.S. Mahendru, Sr. Panel Counsel for
UOI in item nos. 81 and 211.
Mr. L.M. Acharya, Special Counsel with
Mr. Rahul Sharma, Adv. for UOI in item no.
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
Mr. L.M. Acharya, Special Counsel with
Mr. Vijay Joshi, Adv. and Mr. Akshat,
Govt. Pleader for UOI in item no. 97.
Mr. L.M. Acharya, Special Counsel with
Mr. Anil Dabas and Mr. Satender Mann,
Adv. for UOI in item no. 95.
Mr. L.M. Acharya, Special Counsel with
Mr. Ajay Dipaul CGSC with Mr. Kamal R.
Digpaul, Adv. for UOI in item no. 121.
Mr. L.M. Acharya, Special Counsel with
Mr. Bhagvan Swarup Shukla, CGSC for
UOI in item no. 90.
Mr. L.M. Acharya, Special Counsel with
Mr. Jaswinder Singh, Adv. for UOI in item
no. 92.
Mr. L.M. Acharya, Special Counsel with
Mr. Tanveer Ahmed Ansari, Sr. Panel
Counsel for respondent UOI in item no. 84.
Mr. L.M. Acharya, Special Counsel with
Mr. Nirvikar Verma, Adv.for UOI in item
no. 78 and 124.
Mr. L.M. Acharya, Special Counsel with
Mr. Rajesh Kumar Gogna, CGSC with
Mr.K.L. Acharya, Adv. for UOI in item no.
Mr. L.M. Acharya, Special Counsel with
Mr. Jivesh Tiwari, Sr. Panel Counsel for
UOI in item nos. 127 and 119.
Mr. L.M. Acharya, Special Counsel with
Mr. Arun Bhardwaj, CGSC for UOI item
no. 85.
Mr. L.M. Acharya, Special Counsel with
Ms. Aakanksha Kaul and Mr. Manek Singh,
Advs. for UOI in item no. 173.
Mr. L.M. Acharya, Special Counsel with
Mr. Kirtiman Singh, CGSC with Mr. Waize
Ali Noor and Ms. Taha Yasin, Advs. for
UOI in item no. 111.
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
Mr. L.M. Acharya, Special Counsel with
Mr. Vikrant N. Goyal, Adv. for UOI in item
nos. 91.
Mr. L.M. Acharya, Special Counsel with
Mr. Jaswant Rai Aggarwal and Mr. Suraj
Kumar, Advs. for UOI in item no. 114.
Mr. L.M. Acharya, Special Counsel with
Ms. Saroj Bidawat, Adv. for UOI in item no.
Mr. L.M. Acharya, Special Counsel with
Ms. Prema Priyadarshini, Adv. for UOI in
item no. 104.
Mr. L.M. Acharya, Special Counsel with
Mr. Sanjeev Sabharwal, Sr. Panel Counsel
for UOI in item no. 128.
Mr. L.M. Acharya, Special Counsel with
Mr. Naginder Benipal, Sr. Panel Counsel
with Ms. Harithi Kambiri and Mr. Sonu
Chaudhary, Advs. for UOI in item no. 112.
Mr. L.M. Acharya, Special Counsel with
Mr. R.V. Sinha, Mr. Amit Sinha and Mr.
A.S.Singh, Advs. for UOI in item no. 182.
Mr. L.M. Acharya, Special Counsel with
Mr. Ruchir Mishra, Sr. Panel Counsel with
Mr. Ramneek Mishra, Adv. for UOI in item
no. 108.
Mr. L.M. Acharya, Special Counsel with
Mr. Jayant Bhatt, Sr. Panel Counsel with
Ms. Nayantara Sharma and Ms. Deepali
Suri, Advs. for R3 in item no. 106.
Mr. L.M. Acharya, Special Counsel with
Mr. Anil Kaushik, CGSC for UOI in item
no. 109.
Mr. L.M. Acharya, Special Counsel with
Mrs. Bharathi Raju, CGSC for UOI in item
no. 102.
Mr. L.M. Acharya, Special Counsel with
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
Mr. Pratyush Miglani and Mr. Shubham
Nanda, Advs. for UOI in item no. 113.
Mr. L.M. Acharya, Special Counsel with
Mr. Rajesh Kumar and Mr. Puneet Yadav,
Advs. for UOI in item no. 88.
Mr. L.M. Acharya, Special Counsel with
Mr. Jitesh V. Srivastava and Mr. Rajesh V.
Srivastava, Advs. for UOI in item no. 117
and 120.
Mr. L.M. Acharya, Special Counsel with
with Mr. Vinod Diwakar, CGSC with Mr.
Vishal Singh and Ms. Riya Dhingra, Adv.
for UOI in item no. 115.
Mr. L.M. Acharya, Special Counsel with
Mr. Kavindra Gill, Adv. for UOI in item no.
Mr. L.M. Acharya, Special Counsel with
Mr. Abhay Prakash Sahay, CGSC for UOI
in item no. 125.
Mr. L. M. Acharya, Special Counsel for
respondent UOI in item nos. 246 to 248.
Mr. Anil Soni, Standing Counsel for
R2/AICTE in item nos. 2, 4 to 56, 76 to 230
and 246 to 248.
Mr. Neeraj Verma, Adv. for respondent /
NIT Delhi in item nos. 2, 4 to 56, 76 to 230
and 246 to 248.
Mr. Apoorv Kurup and Ms. Vartika Mishra,
Advs. for UGC in item nos. 101 and 230.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 15.03.2021
Exemptions, if any, in these petitions are allowed subject to all just
exceptions. Application (s) stand disposed of.
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
W.P.(C) 3300/2021
W.P.(C) 3302/2021
W.P.(C) 3314/2021
1. These are fresh petitions, filed by the petitioners. Notice, Mr. L.M.
Acharya, Special Counsel accepts notice for respondent / UOI. Mr. Anil
Soni, Standing Counsel accepts notice for respondent/AICTE and
Mr. Neeraj Verma, Adv. accepts notice for respondent / NIT.
2. As the issue in these three writ petitions is similar to the issue which
falls for consideration in connected batch of writ petitions, they are also
heard and decided together, vide this common judgment.
3. In terms of order dated February 16, 2021, it was directed that
W.P.(C) 9647/2021 shall be the lead writ petition. So, the facts / pleadings in
the said writ petition are being narrated for deciding these petitions.
W.P.(C) 9647/2020
4. The prayer as made in petition are the following:
"For the facts and circumstances stated in the accompanying writ
petition, it is most, therefore, most respectfully prayed that this Hon'ble
Court may be graciously pleased to: -
a. Direct the respondent to allow the petitioner to continue in
service on the post of "Assistant Professor" and also pay him
regular salary / remuneration, during the pendency of instant writ
petition, in the interest of justice;
b. To issue a writ, order or direction in the nature of mandamus
commanding the Respondent Nos. 1 and 2 to allow the petitioner to
continue on the post of "Associate Professor" till regular selection
is held and finalized for the said post;
c. To issue a writ, order or direction in the nature of mandamus
commanding the Respondents to allow the petitioner to perform the
duties attached to the post of "Assistant Professor" and further pay
him regular salary / remuneration, as and when the same becomes
dues as per AICTE Rules and Regulations;
Signature Not Verified
Digitally Signed By:ASHEESH
Signing Date:22.03.2021
14:10:11
d. Pass such other / further order / orders or direction / directions
as this Hon'ble Court may deem fit and appropriate on the facts and
circumstances of the case."
5. Suffice to state the aforesaid are the prayers in all the writ petitions.
6. The facts as noted from the record are, that during 1980s, the
Government of India and the State Governments had felt the need for
revamping the Technician Education System in the country to make it
demand-driven with relevant courses in new and emerging technologies,
with adequate infrastructure resources, competent faculty and effective
teaching-learning processes. The Government of India supported 25 State
Governments and Union Territories of Andaman & Nicobar Islands and
Puducherry through three Technician Education Projects during 1991-2007,
financed by the World Bank, which helped to strengthen and upgrade the
system and benefitted 552 polytechnics.
7. It is the case of the petitioner and so contended by Mr. Jayant Mehta,
that the success of these projects encouraged the Government of India and
the State Governments to seek more funding from the World Bank for
systemic transformation of the Technical Education system with focus on
Degree level Engineering Education. In 2002-03, the Government of India
with financial assistance from the World Bank launched a "Technical
Education Quality Improvement Programme (TEQIP)" as a long-term
programme, to be implemented in three phases for systemic transformation
of the Technical Education System.
8. He submits that the first phase of TEQIP commenced in March 2003
and ended in March, 2009, benefitting 127 institutions in 13 States. This
project covered less than 10% of the institutions that existed then. The
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second phase of Technical Education Quality Improvement Programme
(TEQIP-II) commenced in 2009 and lasted till March 2017. The programme
was designed to meet the following objectives:
1. Strengthening Institutions to produce high quality Engineers for
better Employability.
2. Scaling-up Postgraduate Education and demand-driven Research
& Development and Innovation.
3. Establishing Centers of Excellence for focussed thematic research
4. Training of Faculty for effective Teaching.
5. Enhancing Institutional and System Management effectiveness
6. Capacity Building to Strengthen Management.
9. Thereafter, the Government of India took up the challenge of next
phase, which was third phase of Technical Education Quality Improvement
programme (referred to as TEQIP-III) which is fully integrated with the
Twelfth Five-year plan objectives for Technical Education as a key
component for improving the quality of Engineering Education in existing
institutions with a special consideration for Low Income States and Special
Category States and support to strengthen few affiliated technical
universities to improve their policy, academic and management practices.
This is where the induction of these petitioner(s) take place.
10. Mr. Mehta states, according to the Government of India, the Project is
to focus on Improving quality and equity in engineering institutions in focus
states viz. Low Income States (LIS), eight states in the North-East of India,
three Hill states viz. Himachal Pradesh, Jammu & Kashmir, Uttarakhand and
Andaman and Nicobar Islands (a union territory (UT)).
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11. It is the case of the petitioner that only the Government and
Government aided AICTE approved Engineering institutions / Engineering
faculty / Engineering Teaching Department / Constituent Institutions of
Universities / deemed to be Universities and new centrally funded
institutions in special category states, are part of the project. An estimated
200 Government and Government funded Engineering institutions including
Affiliating Technical Universities (ATUs) are selected under different sub-
components in one or two cycles. The project is implemented through the
Ministry of Human Resources Development (MHRD) of the Government of
India as a Central Sector Scheme (CSS), wherein 100% funds were provided
as grants to the States and Union Territories. The LIS States are Bihar,
Chattisgarh, Jharkhand, Madhya Pradesh, Odisha, Rajasthan and Uttar
Pradesh. The TEQIP III Programme is envisaged to enhance the quality and
equity in participating engineering education institutions and improve the
efficiency of the engineering education system in focus states. The project
support two components:
Component 1: Improving quality and equity in engineering
institutions in focus states.
Sub-component 1.1: Institutional Development for Participating
Institutions.
12. The project has a focus in improvement of Teaching, Learning and
Research competence. Improve student learning, Student employability,
Increasing faculty productivity and motivation, Establishing a twinning
system.
13. The success of TEQIP I and II has established the World Bank‟s role
in supporting ambitious reform-driven projects in engineering education in
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India. The Bank‟s engagement in TEQIP I and TEQIP II has also helped it
build key networks, within project institutes as well as top-ranking Indian
engineering and management institutes, which have been leveraged to
initiate a range of quality and governance improved efforts within project
institutes. These networks plays an important role in both helping TEQIP III
achieve its objectives, and sustaining the reforms undertaken in the TEQIP
series. The Bank continues to incorporate lessons from projects in other
parts of the world. As per the programming design, improving teacher
effectiveness will require several measures including the following:
a. Updating Domain Knowledge to enable faculty members keep
abreast of latest developments in domain knowledge.
b. Training in Pedagogy will support teachers in select undergraduate
institutions to undertake refresher training in pedagogy to enhance
their effectiveness.
c. Fostering Positive Teacher Behaviour will involve behavioural
training to the teachers to enhance their self-understanding,
improve their sensitivity, leadership and management skills. A
third important area for improvement of teacher performance is
their behaviour toward students (especially weak ones). An
important „first resort‟ is to counsel teachers who show bad
behaviours, help and guide them. Besides having a formal
Counsellor, Faculty Mentoring programme could be introduced to
help faculty members that are younger and may seek help.
14. Mr. Mehta submits that the faculty training Institutions are expected
to encourage faculty to upgrade their qualification from Bachelors to
Masters and from Masters to Doctoral degree. If the facilities are available
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within the institution, the same need to be maximally utilized. Alternatively,
the faculty could be deputed to other institutions (within India) for
enhancement of qualification. Part-time or sandwich programmes are used
wherever feasible and necessary. Subject upgradation and research
competence is to make the faculty aware of the advances in knowledge,
technologies, and research methodologies for improving his / her own
performance and for the benefit of student.
15. He submits, the teachers selected were granted approximately 396
CRS projects by NPIU out of their own mettle and intellect. They put all
hard work to make a research product at the working institute. While many
other research projects take 2-3 years they are given 1 year 3 months to
complete it due to the closure of the Project.
16. He submits, the GATE, measuring the quality of graduating engineers
has seen a passing rate of 31% from the sampled TEQIP institutes providing
training, learning material and support to students under TEQIP. Under
TEQIP-III, 80.21% of participating institutes in focus states train final year
engineering students to take GATE. That faculty recruitment through
TEQIP-III has been a boon for the institutes, which initially had a very low
student - faculty ratio. This was helpful in preparing the institutes for NBA
accreditation and ensuring better academic support for students. That all
the significant changes implemented through TEQIP-III require a plan for
sustenance, which was missing in most of the institutes. A sudden
withdrawal of support would adversely impact the reforms undertaken by
the institutes, which would eventually defeat the purpose of the project.
That in order to implement the Project under TEQIP a memorandum of
understanding was executed between All India Council for Technical
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Education (herein after referred to as "AICTE") and National Project
Implementation Unit (NPIU) New Delhi with an objective that the said
memorandum of understanding (MoU) is to implement various activities for
the benefit of project institutes, which fall under TEQIP.
17. In the above background, he contends an advertisement was issued by
the National Project Implementation Unit calling for applications for
appointment to the post of Assistant Professor on contract basis for
Engineering Colleges under the TEQIP Project. The advertisement stated
that the appointment is up to 3 years with emoluments of Rs.70,000/- per
month and number of posts available being 1221 in 53 Colleges and the
interviews to be held in 20 NITs as per the choice of the candidates.
Pursuant to the advertisement all the petitioners herein have applied for
appointment as Assistant Professors. Being successful in the selection
process, the engagement offer was issued to each of the petitioners. The
engagement offer as issued to the petitioner in this petition by the Jorhat
Engineering College in Assam, contemplates that the appointment is as
Assistant Professor on temporary basis for TEQIP (III), the World Bank
assisted project.
18. It is the submission of Mr. Mehta, that the intention of the project is to
improve the technical education in the Country which is a long drawn
process and as the objective has not been achieved, it is in the larger public
interest that the project must be continued. He also states that the petitioners
having brilliant academic record and it is in the interest of the institute
concerned that the expertise of the petitioners are used for enhancement of
the technical education in the country. He would rely upon the Judgments
as reported in the case of Karnataka State Private College Stop-Gap
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Lecturers Association v. State of Karnataka (connected with) B.R.
Parineeth and Ors. v. State of Karnataka, 1992 4 SCC 29 & State of
Karnataka v. Uma Devi , 2006 (4) SCC.
19. On the other hand, Mr. L.M. Acharya, learned Special Counsel
appearing for the respondent No.1 at the outset raised an issue of
maintainability of these petitions in this Court inasmuch as all the petitioners
in these batch of petitions have been engaged outside Delhi and any prayer
seeking continuation / regularization must be against the institutes in which
they are working, as no cause of action has arisen within the territorial
jurisdiction of this Court, and the petition is liable to be dismissed on this
ground only. That apart, he submits that the entire process of centralized
engagement of, project based temporary faculty as Assistant Professor was
initiated by the Ministry of Education through NPIU on behalf and after
consent of the respective institutes / State Governments. The engagement
of project based temporary faculty is to fulfil the faculty requirement of the
participating institute for seeking accreditation from the National Board of
Accreditation. Such institutes / States expressed their inability to recruit
faculty on regular basis. This in turn would enable the participating
institute to seek aid under the aforementioned TCQIP-III Project initiated
jointly by the Government of India and World Bank. Thus the engagement
of project based temporary faculty through the above centralized
engagement process does not seek to create any new teaching posts in the
institute but is merely a project related and as such engagement would come
to an end automatically upon completion of the project. According to him,
MHRD / NPIU merely acted as facilitator for identification of these faculties
on behalf of the State / Institute and the faculties are engaged by the
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respective Institutes only. The engagement offers are also issued by the
respective institutes only. The project only supports the monthly
remuneration of these project faculties till the closure of the project, i.e.,
March 31, 2021. Moreover, the Govt. of India will no longer be able to fund
the Institute for remuneration of the project based temporary faculties as
soon as the externally aided project comes to an end because the World
Bank will not fund the project beyond the project period. Therefore, the
decision on sustainability of these faculties beyond the project period has to
be taken by their authority, i.e., the respective institutes, where the faculties
are working or the State Governments on behalf of the institute. He also on
instructions from Ms. Renuka Mishra, Director (Education), Department of
Higher Education, Ministry of Education (Govt. of India) states, it has been
decided by the World Bank that the World Bank is not funding the Project
after March 31, 2021 and the project unit shall be disbanded after the
settlement of accounts. That apart, he states, this project was started in
2002-2003 and the same has been implemented in phased manner. Phase-I
and Phase-II were with regard to identified states. Similarly, Phase-III is
with regard to certain identified states and petitioners have been appointed in
Govt. / Govt. aided institutes in the identified states. The terms of
appointment issued to the petitioners in this batch of writ petitions are very
clear that the faculty, i.e., petitioners shall serve the Colleges on temporary
basis for TEQIP-III, the World Bank assisted project, between the period
April 1, 2017 to March 31, 2020, but because of the COVID, now the date
has been extended till March 31, 2021. It is also clearly stated that the
petitioners shall be the project related staff and in view of the terms of the
appointment given to the petitioners they have no right to seek regularization
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and continue to work in the College as regular employee. In other words, it
is his submission that the petitioners got the employment in the Institute
only because of the Project and their continuance as a faculty in the College
is till the lifetime of the Project, which is going to expire on March 31, 2021
and cannot be continued. He submits, some of the petitioners have given
undertaking that they shall not claim regularization or permanency against
the respondents. They now cannot turn back and demand continuance /
regularization, as sought in these petitions. That apart, he has also drawn
my attention to the letter dated September 17, 2019 of the NPIU written to
one of the faculties, wherein it has been decided to advice CFTIs to consider
the work experience of the Assistant Professors and also treat the monthly
remuneration of TEQIP faculties equivalent to relevant AICTE pay scale
during the faculty selections. He has relied upon the Judgment in the case of
Mohd. Abdul Qadir and Ors. v. Director General of Police, Assam and
Ors. 2009 6 SCC 611 to contend that if the temporary or ad-hoc engagement
or appointment is in connection with a particular project or a specific
scheme, the ad hoc or temporary service of the persons employed under the
Project or Scheme would come to an end, on completion/closure/cessation
of the Project or the Scheme. In the case in hand, the project for TEQIP
being only for a period of three years during which period the petitioners
have been appointed and the Project is coming to an end on March 31, 2021,
the petitioners who were engaged with reference to or in connection with
such Project cannot claim any right in service or seek regularization. He
seeks the dismissal of these writ petitions. Mr. Neeraj Verma, learned
counsel appearing for NIT, Delhi submits that no appointment has been
made in NIT, Delhi. The other counsels appearing in the writ petitions for
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the petitioners and also for respondents adopt the submissions made by Mr.
Mehta and Mr. Acharya.
20. Having heard the learned counsel for the parties, the only issue which
arises for consideration is whether the petitioners are entitled to the reliefs as
prayed for.
21. There is no dispute that the petitioners‟ appointment was with regard
to a project (TEQIP-III) started on the basis of the funding made by the
World Bank. The purpose of the Project is very clear to improve the
technical education in the country and the same is to be achieved by
appointing faculties in different Govt. / Govt. funded institutes. The terms
of appointment of the petitioners are very clear that the same is temporary
for a period of three years. It is the case of the respondent No.1 that the
World Bank has decided not to fund the Project beyond March 31, 2021 and
pursuant thereto the Project Unit shall be disbanded. In other words, the
Project for which the petitioners are working would no more exist. The very
basis of employment of the petitioners shall cease to exist. If that be so, the
appointment of the petitioners shall also be discontinued. The petitioners
being Project employees, cannot continue beyond the project life, i.e., March
31, 2021. The plea of Mr. Mehta is that the posts being in existence, the
petitioners need to be continued. I am not in agreement with the said
submission for the reason, the posts on which the petitioners are working
were created for the purpose of the project namely TEQIP-III and are called
the project posts and shall with the disbanding of the project, ceases to exist.
The plea of Mr. Mehta, that the objective of the Project being perennial in
nature, the same need to be continued is also not appealing as (1) the project
is funded by the World Bank, who has decided to stop the funding and in the
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absence of the same, project has to be discontinued (2) it is for the
authorities and not for the Court to decide, whether the project has to be
continued or not.
22. Insofar as the reliance placed by Mr. Mehta on the judgments in the
case of Karnataka State Private College Stop Gap Lecturers Association
(supra), State of Karnataka v. Uma Devi (supra) are concerned, the same
have no applicability in the facts of this case, inasmuch as (i) the employees
in the aforesaid judgments were engaged in the regular establishment but on
ad hoc / temporary / contractual basis and not in a project that too funded by
an outstanding agency for limited duration. (ii) The employees in those
cases have worked for a longer duration unlike in the case in hand where the
petitioners have been engaged for the last three years and which
appointment is co-terminus with the project and (iii) in Uma Devi (supra),
the Supreme Court has held that appointments can be made by the
Government or authority against sanctioned posts; vacancies in sanctioned
posts; through open competition; by persons having eligibility in terms of
the recruitment rules. None of the conditions are fulfilled when engagement
is in a project, of a limited duration and funded by an outside agency.
23. The learned counsel for the respondent No.1 is justified in relying
upon the Judgment in the case of Mohd. Abdul Qadir and Ors. (supra)
wherein in Para 13 to 15, the Supreme Court has held as under:
"13. The fact that the appellants were employed under the
PIF Additional Scheme is not disputed. The duration of PIF
Additional Scheme under which they are employed was initially
two years, to be reviewed for continuation along with the
original PIF Scheme. The said scheme is being extended from
time to time and is being continued. If the temporary or ad-hoc
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engagement or appointment is in connection with a particular
project or a specific scheme, the ad hoc or temporary service of
the persons employed under the Project or Scheme would come
to an end, on completion/closure/cessation of the Project or the
Scheme.
14. The fact that the Scheme had been in operation for some
decades or that the employee concerned has continued on ad
hoc basis for one or two decades would not entitle the employee
to seek permanency or regularization. Even if any posts are
sanctioned with reference to the Scheme, such sanction is of ad
hoc or temporary posts co-terminus with the scheme and not of
permanent posts.
15. On completion of the project or discontinuance of the
scheme, those who were engaged with reference to or in
connection with such Project or Scheme cannot claim any right
to continue in service, nor seek regularization in some other
project or service. (See Bhagwan Dass v. State of Haryana -
1987 (4) SCC 634, Delhi Development Horticulture Employees
Union v. Delhi Administration - 1992 (4) SCC 99, Hindustan
Steel Works Construction Ltd., vs. Employees Union - 1995 (3)
SCC 474, UP Land Development Corporation vs. Amar Singh -
2003 (5) SCC 388, Madhyamik Shiksha Parishad UP v. Anil
Kumar Mishra - 2005 (5) SCC 122, Secretary, State of
Karnataka v. Umadevi - 2006 (4) SCC 31, Indian Council of
Medical Research vs. K. Rajyalakshmi - 2007 (2) SCC 332, and
Lal Mohammed vs. Indian Railway Construction Co. Ltd. -
2007 (2) SCC 513). In view of this settled position, the
appellants will not be entitled to regularization."
24. These petitions are squarely covered by the ratio of the Judgment in
the case of Mohd. Abdul Qadir (supra) and the petitioners are not entitled to
their continuance on the post of Assistant Professor with benefits of a
regular employee.
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25. I do not see any merit in these petitions. The same are dismissed. I
take on record the stand of respondent No.1 that it shall advice CFTIs to
consider the work experience of the petitioners as Assistant Professors
(TEQIP) Faculty and also treat the monthly remuneration of these Assistant
Professors equivalent to relevant AICTE pay scale, as stated in the letter
dated September 17, 2019. No costs.
26. Registry is directed to place photocopy of this order in all the
petitions.
27. Pending application (s), if any are dismissed as infructuous.
V. KAMESWAR RAO, J
MARCH 15, 2021/jg
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