Vice Principle and Principal Welfare Association Delhi vs RAJEEV VERMA & ORS. GNCTD

1

Item No.01 (C-1) C.P. No.902/2026 in O.A. No.2928/2026

Central Administrative Tribunal
Principal Bench: New Delhi


C.P. No.902/2026
in
O.A. No.2928/2026

th
This the 26 day of October, 2026


Hon’ble Mr. Justice Ranjit More, Chairman
Hon’ble Dr. Anand S. Khati, Member (A)

1. Vice Principal & Principal Welfare Association Delhi
Through its President
Registration No. ROS/outer north/2026/13
Address: Flat No. 4, Pocket 24,
Sector-24, Rohini, Delhi–110086
2. Pawan Kumar
Working as Vice Principal at SBV,
Chand Nagar, New Delhi–110018
Aged around 55 years
Group “A”
S/o Sh. Laxmi Chand
R/o Flat No. 20 C, Near Bhagat Hospital,
Block DIB, Janakpuri, New Delhi–110058.

…Petitioners
(By Advocate: Mr. Manish Kumar for Ms. Esha Mazumdar)

Versus

1. Mr. Rajeev Verma
Chief Secretary,
Delhi Secretariat, I.P. Estate,
New Delhi–110002
2. Ms. Ankita Anand
Director,
Directorate of Education,
g ta y s g ed by S
DN: C=IN, O=CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, OU=Central Administrative Tribunal
PRINCIPAL Bench, PostalCode=110001, L=Central Delhi, S=Delhi, STREET="61/35, COPERNICUS MARG, NEW
DELHI 110001", Phone= 83adb11718fb7b39906534c3b0931bebbe6cca1caf80f9d70
YAKSH a44adbceedf0ddf, SERIALNUMBER=
875f17e46115f4929118cd40b8a596d46b65e2cb74f3efe11 079d869ece1abc3, [email protected], CN=
YAKSH YADAV Reason: I agree to the terms defined by the placement of
my signature in this document Location:
YADAV Date: 2026.11.03 14:05:46+05'30' F i PDF R d V i 2025 2 1

2

Item No.01 (C-1) C.P. No.902/2026 in O.A. No.2928/2026

GNCT of Delhi, Old Secretariat,
Delhi–110054
3. Mr. Shashi Ranjan Kumar
Secretary,
Union Public Service Commission,
Dholpur House, Shahjahan Road,
New Delhi–110069
4. Ms. Rachna Shah
Secretary,
Department of Personnel and Training,
Ministry of Personnel, Public Grievances and
Pensions,
Kartavya Bhavan-3,
New Delhi–110001.
…Respondents
(By Advocates: Mr. R. V. Sinha, Mr. Jalaj Agarwal, and Mr.
H. A. Khan)
g ta y s g ed by S
DN: C=IN, O=CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, OU=Central Administrative Tribunal
PRINCIPAL Bench, PostalCode=110001, L=Central Delhi, S=Delhi, STREET="61/35, COPERNICUS MARG, NEW
DELHI 110001", Phone= 83adb11718fb7b39906534c3b0931bebbe6cca1caf80f9d70
YAKSH a44adbceedf0ddf, SERIALNUMBER=
875f17e46115f4929118cd40b8a596d46b65e2cb74f3efe11 079d869ece1abc3, [email protected], CN=
YAKSH YADAV Reason: I agree to the terms defined by the placement of
my signature in this document Location:
YADAV Date: 2026.11.03 14:05:46+05'30' F i PDF R d V i 2025 2 1

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Item No.01 (C-1) C.P. No.902/2026 in O.A. No.2928/2026

ORDER (ORAL)

Per: Justice Ranjit More, Chairman:

Heard the respective parties.
2. The present C.P. has been filed alleging non-
compliance of the order dated 12.08.2026 passed by this
Tribunal in O.A. No. 2928/2026, whereby the competent
authority amongst the respondents was directed to dispose
of the representations of the petitioners by passing a
reasoned and speaking order within a period of 45 days
from the date of receipt of a certified copy of the order.
3. It is submitted that the said representation has since
been considered and disposed of by the respondents by
passing a speaking order dated 16.10.2026. A copy of the
said order has been placed on record.
4. In view of the aforesaid subsequent development and
since the directions contained in the order dated
12.08.2026 have been complied with, nothing further
survives for consideration in the present C.P. The C.P. is,
accordingly, closed. Notices are discharged.
5. It is, however, made clear that, if the petitioners are
aggrieved by the speaking order dated 16.10.2026, they
g ta y s g ed by S
DN: C=IN, O=CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, OU=Central Administrative Tribunal
PRINCIPAL Bench, PostalCode=110001, L=Central Delhi, S=Delhi, STREET="61/35, COPERNICUS MARG, NEW
DELHI 110001", Phone= 83adb11718fb7b39906534c3b0931bebbe6cca1caf80f9d70
YAKSH a44adbceedf0ddf, SERIALNUMBER=
875f17e46115f4929118cd40b8a596d46b65e2cb74f3efe11 079d869ece1abc3, [email protected], CN=
YAKSH YADAV Reason: I agree to the terms defined by the placement of
my signature in this document Location:
YADAV Date: 2026.11.03 14:05:46+05'30' F i PDF R d V i 2025 2 1

4

Item No.01 (C-1) C.P. No.902/2026 in O.A. No.2928/2026

shall be at liberty to challenge the same by availing of such
appropriate remedy as may be available to them in
accordance with law before the appropriate forum.

(Dr. Anand S. Khati) (Justice Ranjit More)
Member (A) Chairman




/yy/
g ta y s g ed by S
DN: C=IN, O=CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, OU=Central Administrative Tribunal
PRINCIPAL Bench, PostalCode=110001, L=Central Delhi, S=Delhi, STREET="61/35, COPERNICUS MARG, NEW
DELHI 110001", Phone= 83adb11718fb7b39906534c3b0931bebbe6cca1caf80f9d70
YAKSH a44adbceedf0ddf, SERIALNUMBER=
875f17e46115f4929118cd40b8a596d46b65e2cb74f3efe11 079d869ece1abc3, [email protected], CN=
YAKSH YADAV Reason: I agree to the terms defined by the placement of
my signature in this document Location:
YADAV Date: 2026.11.03 14:05:46+05'30' F i PDF R d V i 2025 2 1