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Delhi High Court
Gajender vs Ryan International School & Anr on 2 April, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~123 to 128
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision : 02.04.2026
+ W.P.(C) 4343/2026, CM APPL.21142/2026
GAJENDER .....Petitioner
Through:
versus
RYAN INTERNATIONAL SCHOOL & ANR. .....Respondents
Through:
124
+ W.P.(C) 4344/2026, CM APPL. 21143/2026
NARESH KUMAR .....Petitioner
Through:
versus
RYAN INTERNATIONAL SCHOOL & ANR. .....Respondents
Through:
125
+ W.P.(C) 4345/2026, CM APPL.21144/2026
SATPAL SINGH .....Petitioner
Through:
versus
RYAN INTERNATIONAL SCHOOL & ANR. .....Respondents
Through:
126
+ W.P.(C) 4346/2026, CM APPL.21145/2026
SATYA PRAKASH .....Petitioner
Through:
versus
RYAN INTERNATIONAL SCHOOL & ANR. .....Respondents
Through:
127
+ W.P.(C) 4347/2026, CM APPL.21146/2026
MUKESH KUMAR .....Petitioner
Through:
versus
Signature Not Verified
Digitally Signed By:ROHIT W.P.(C) 4343/2026 & Connected Matters Page 1 of 3
KUMAR PATEL
Signing Date:06.04.2026
13:27:41
RYAN INTERNATIONAL SCHOOL & ANR. .....Respondents
Through:
128
+ W.P.(C) 4348/2026, CM APPL.21147/2026
MUKESH KUMAR .....Petitioner
Through:
versus
RYAN INTERNATIONAL SCHOOL & ANR. .....Respondents
Through:
Presence: Mr. Anuj Aggarwal, Mr. Anikt Mutreja, Ms. Shivani, Ms.
Kritika Matta, Ms. Tanya Rose and Mr. Pradeep Kumar,
Advocates for petitioners.
Ms. Saumya Bajaj, Advocate for respondent no.1.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
SACHIN DATTA, J. (Oral)
1. The present petitions have been filed by the petitioners/workman
assailing the orders dated 11.03.2026 and 27.03.2026 passed by the POLC-
III/Rouse Avenue Courts, New Delhi.
2. Vide order dated 27.03.2026 inter-alia the right of the
petitioners/workmen to cross-examine witness of respondent no.2 [i.e.,
M2(W1) before the Labour Court] was closed by the Labour Court. The
same was done on the basis that the necessary cost as previously imposed
vide order dated 11.03.2026, was not paid.
3. Learned counsel for the petitioners submits that since the services of
the petitioners were terminated from their services as far back as in 2018 and
that for the last many years the petitioners have been out of job, the cost
imposed by the Court resulted in financial hardship which the petitioners
were not in a position to bear immediately. However, it is submitted that the
petitioners are now agreeable to abide by the directions for payment of cost
imposed.
4. It is further submitted that the impugned order dated 27.03.2026 shall
cause grave prejudice to the rights of the petitioners to obtain due redressal
in the proceedings before the Labour Court.
5. Considering that the cause of substantive justice should not be
allowed to be defeated, also taking note of the fact that the petitioners are
now agreeable to pay the cost imposed vide order dated 11.03.2026, the
order dated 27.03.2026 to the extent it takes to close the right of the
petitioners/workmen to cross-examine M2(W1), is set aside.
6. Accordingly, the petitioners' right to cross-examine M2(W1) is
restored. The matter shall accordingly be taken up by the concerned Court
on an appropriate date.
7. List for directions before the concerned Labour Court on 06.04.2026.
On the said date, the concerned Court shall fix a date for cross-examination
by the petitioner of the witness of the respondent/Management.
8. The present petitions stand disposed of in the above terms.
APRIL 2, 2026/at SACHIN DATTA, J
