[Cites 2, Cited by 0]
Delhi High Court
Central Secretariat Club vs Union Of India & Ors on 10 February, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17478/2024 and CM APPL. 74387/2024, CM APPL.
8153/2025
Date of Decision: 10.02.2026
IN THE MATTER OF:
CENTRAL SECRETARIAT CLUB .....Petitioner
Through: Ms. Divya Kapur, Sr. adv along with
Mr. Nakul Gandhi, Mr. Mujeeb,
Ms.Mridul Crystelle Singh,
Ms.Siddhi Sahoo, Mr. Aditya Ladha,
Mr. Raghav Kumar and Ms. Naibedya
Amrit Dash, Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms Radhika Bishwajit Dubey, CGSC
woth Ms Gurleen Kaur Waraich and
Kritarth Upadhyay, Advs for UOI.
Mr. Aditya Bharat Manubarwala, Ms.
Tanishka Grover, Ms. Shuchi Sood,
Ms. Charvi Vermani, Mr. Harsh
Tyagi, Advs for R-3.
Ms Mallika Agarwal, Mr Siddharth
Mullick and Mr Karan Khetani,
Advocate for impleadment applicant.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
Signature Not Verified Signature Not Verified
Signed By:AMIT KUMAR Signed
SHARMA
Signing Date:18.02.2026 By:PURUSHAINDRA
20:33:25 W.P.(C) 17478/2024 KUMAR KAURAV Page 1 of 4
J UDGEME NT
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
1. The present petition is for following reliefs:
(A)Issue a Writ, Order or direction in the nature of
Certiorari and after examining the legality and validity of the
same quash the impugned notification dated 10.09.2024
issued by the Respondent No. 1 and 2.
(B) Issue a Writ, Order or direction in the nature of
Certiorari and after examining the legality and validity of the
same quash the impugned office memorandum dated
18.11.2024 by the Respondent No. 1 and 2.
(C) Issue a Writ, Order or direction in the nature of
Certiorari and after examining the legality and validity of the
same quash the impugned letter dated 22.11.2024 issued by
the former president of the Petitioner i.e. Mr. N.S. Gakhar.
(D) Pass such other or further order(s) that this Hon'ble
Court deems fit and proper in the facts and circumstances of
the instant case and in the interest of justice and equity.
2. The Petitioner, Central Secretariat Club, is a society registered under
the Societies Registration Act, 1860. It was established in the year 1919 and
was granted recognition by the respondent no.1, Department of Personnel
and Training in the year 1964. The affairs of the petitioner are governed by
its Constitution, which vests with the management and decision-making
powers in the duly elected Executive Committee.
3. In 2013, Elections of the Executive Committee were conducted.
Subsquently, respondent No.1 constituted an ad-hoc Administrative
Committee on 20.03.2023 to conduct elections and manage the affairs of the
Club. The conduct of the said ad-hoc Committee, was challenged before this
Signed By:AMIT KUMAR Signed
Signing Date:18.02.2026 By:PURUSHAINDRA
Court in W.P.(C) No. 4600/2024 titled Rajinder Singh Bawa vs. Union of
India & Anr. and vide order dated 09.07.2024, this Court recorded the
statement that elections would be conducted in accordance with the
unamended Constitution and disposed of the petition as not pressed.
4. Pursuant thereto, elections were conducted on 14.07.2024 and a new
Managing Committee assumed charge. However, disputes arose regarding
handover of charge and functioning of the Executive Committee.
5. The petitioner submits that respondent no.2, issued an impugned
notification dated 10.09.2024, whereby, the election to the post of
Entertainment Secretary, as declared in election results dated 14.07.2024,
was cancelled and Mr. P.S. Chauhan was substituted with another person.
6. Thereafter, an Office Memorandum dated 18.11.2024 was issued
alleging certain irregularities in the functioning of the petitioner, purportedly
without granting any opportunity of hearing.
7. Learned counsel for petitioner further submits that the elections which
were conducted on 14.07.2024 has completed its term on 14.07.2025 and
for the same reasons the petition has become infructuous. However, she
raises grievance with respect to an office memorandum dated 18.11.2024.
8. In view thereof, it appears that notification dated 10.09.2024 has lost
its significance after 14.07.2025 as till that time Mr. P.S. Chauhan was
elected. The petitioner, therefore, will have to conduct the fresh election in
accordance with applicable rules and regulations.
9. With respect to certain difficulties being pointed out by the petitioner
qua the Office Memorandum dated 18.11.2024, it is directed that the
petitioner shall be at liberty to file appropriate representation to the
concerned Ministry and if such a representation is filed, the same shall be
Signed By:AMIT KUMAR Signed
Signing Date:18.02.2026 By:PURUSHAINDRA
considered appropriately with due expedition.
10. With these observations, nothing more is required to be adjudicated,
and, accordingly, the petition, along with pending applications, stands
disposed of.
PURUSHAINDRA KUMAR KAURAV, J
FEBRUARY 10, 2026
aks/ap.
Signed By:AMIT KUMAR Signed
Signing Date:18.02.2026 By:PURUSHAINDRA
