Pardeep Kumar vs Union Of India And Anr
2025 Latest Caselaw 4939 Del

Delhi High Court

Pardeep Kumar vs Union Of India And Anr on 23 September, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~65
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +       W.P.(C) 13867/2021
                            PARDEEP KUMAR                         .....Petitioner
                                        Through: Mr. Somvir Singh Deswal, Mr.
                                        Arun Kumar Singh, Mr. Ayush Singh
                                        Deswal, Advs.

                                                versus

                            UNION OF INDIA AND ANR.              .....Respondents
                                          Through: Mr. Farman Ali, SPC with
                                          Ms. Usha Jamnal, Adv.
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                               ORDER (ORAL)

                    %                            23.09.2025

                    C. HARI SHANKAR, J.

1. At the outset, we notice that the cause of action in this case relates to recruitment of civilian personnel in the Indian Navy.

2. As service matters relating to civilians in defence forces come within the jurisdiction of the Central Administrative Tribunal, in view of the judgment of the seven Judge Bench of the Supreme Court in L Chandra Kumar v Union of India1, we cannot exercise jurisdiction in this case as a court of first instance.

3. This petition would, therefore, have to be decided by the

1 (1997) 3 SCC 261

W.P.(C) 13867/2021

Central Administrative Tribunal.

4. However, in order to do substantial justice, the petitioner is at liberty to obtain an electronic copy of the record of this case from the Registry of this Court within three days and file it with the Central Administrative Tribunal, Principal Bench, which would then register it as an Original Application and proceed with the matter in accordance with law.

5. The pleadings in the matter, and orders passed thus far, would be treated as a part of the record of the Tribunal.

6. To expedite matters, we direct the parties to appear before the Central Administrative Tribunal, Principal Bench, on 10 October 2025.

7. We clarify that we have not expressed any opinion on the merits of the dispute.

8. The writ petition is disposed of in the aforesaid terms.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

SEPTEMBER 23, 2025 dsn

W.P.(C) 13867/2021