Union Of India & Ors. vs Ravi Prakash
2025 Latest Caselaw 1461 Del

Delhi High Court

Union Of India & Ors. vs Ravi Prakash on 17 January, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~22
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 572/2025, CM APPLs. 2722/2025 & 2723/2025

                            UNION OF INDIA & ORS.                   .....Petitioner
                                          Through: Mr. Ishkaran Singh Bhandari,
                                          CGSC with Mr. Rajat Mohan Dwivedi,
                                          Advocate.

                                                 versus

                            RAVI PRAKASH                                  .....Respondent
                                                 Through:   Ms. Esha Mazumdar, Advocate.

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL
                                                 JUDGMENT (ORAL)

                  %                                  17.01.2025

                  C. HARI SHANKAR, J.

1. The impugned order is an order passed in one of a batch of Original Applications which were disposed of by the Central Administrative Tribunal1 without discussing the individual features of any of the case.

2. We have already laid down the principles which apply in such cases in our decisions in Staff Selection Commission v Aman Singh2 and Staff Selection Commission v Amit Goswami3. Similar matters have been quashed and remanded for de novo decision on the merits of the matter.

1 "the Tribunal" hereinafter 2 2024 SCC Online Del 7600 3 2024 SCC Online Del 7985

3. Following the said decisions, the impugned order is quashed and set aside.

4. O.A. 1101/2024 stands remanded to the Tribunal for de novo decision in light of the principles laid down by us in the aforenoted judgments.

5. Let the parties appear before the Tribunal on 29 January 2025.

6. We request the Tribunal to decide the matter as expeditiously as possible.

7. The petition is accordingly allowed.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

JANUARY 17, 2025/yg

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