W.P.(C) 17131/2025 Page 1 of 19

$~

* IN THE HIGH COURT OF DELHI AT NEW DELHI

+ Date of Decision: 10.03.2026

% W.P.(C) 17131/2025

ASSOCIATION OF GAZETTED OFFICERS TECHNICAL

EDUCATION DELHI .....Petitioner

Through: Mr. Praveen Swarup, Adv. (through

VC)

versus

THE CHIEF SECRETARY GNCT OF DELHI

AND ORS. .....Respondents

Through: Mr. Dhruv Rohatgi, Panel Counsel,

GNCTD with Ms. Chandrika

Sachdeva, Mr. Dhruv Kumar, Advs.

with Mr. B.S. Rawat, CI, DTTE for

R-1, R-3 and R-4.

Mr. Shivendra Singh, Ms. Prakriti

Rastogi, Ms. Aryama Singh Rajpur,

Advs. for R-2.

CORAM:

HON’BLE THE CHIEF JUSTICE

HON'BLE MR. JUSTICE TEJAS KARIA

DEVENDRA KUMAR UPADHYAYA, CJ. (ORAL)

CM APPL. 70449/2025

1.Exemption allowed, subject to all just exceptions.

2.The application stands disposed of.

W.P.(C) 17131/2025 Page 2 of 19

W.P.(C) 17131/2025 & CM APPL. 70448/2025

3.Proceedings of this petition, instituted under Article 226 of the

Constitution of India challenge the validity of the Regulations/ Notification

1(1), 2A, 2B, 3A, 3B, 3C framed by the Board of Management of the

respondent – University vide its decision taken at agenda Items 11.4.1 and

11.4.5 in its meeting held on 30.09.2024. Apart from challenging the said

decision of the Board of Management whereby certain Regulations have

been framed, the petitioner has also prayed that a direction be issued to the

respondents to cease all ongoing admissions to various academic

programmes launched in accordance with the impugned Regulations.

Another prayer made in the petition is that a direction be issued for fixing

the personal accountability of the members of the Board of Management and

officers responsible for the impugned decision and for recovery of losses

caused to the public exchequer on account of the impugned decision of the

Board of Management.

4.The impugned Regulation 2A provides for introducing a Choice

Based Credit System, Semester System, Multiple Entry and Exit,

Continuous Assessment and Grading System in the light of National

Education Policy 2020 in the respondent – University from the academic

session 2024-25 onwards.

5.As averred in the petition, Regulation 2B provides for establishing

Board of Studies and Committees of Courses.

W.P.(C) 17131/2025 Page 3 of 19

6.Regulation 3A, 3B and 3C pertain to provisions relating to Diploma,

Four-Year Bachelor's and Postgraduate programmes of the respondent –

University.

7.It has been contended by learned counsel for the petitioner -

Association of Gazetted Officers Technical Education, Delhi that the subject

matter on which the impugned Regulations have been framed are covered by

Section 31 of The Delhi Skill and Entrepreneurship University Act, 2019

(hereinafter referred to as ‘the 2019 Act’) and, therefore, any prescription in

relation to the said subjects could be made by the University only by

framing Ordinances and not by framing Regulations. It is, thus, the

submission on behalf of the petitioner that unless and until Ordinances are

framed in accordance with the requirement of Section 31 and other

provisions of the 2019 Act, the impugned Regulation would not be valid on

the subject matters on which the same have been framed.

8.Drawing our attention to Section 31 of the 2019 Act, it has been

contended by learned counsel for the petitioner that Section 31 enlists the

subjects on which Ordinances are to be framed, which include the subjects

relating to admission of students, the courses of study, qualification

pertaining to award of degrees and diplomas and other academic distinctions

etc.

9.It is further submitted that since the subject matter of the impugned

Regulations categorically fall within the subjects as enlisted in Section

31(1)(a) of the 2019 Act, anything which the University intends to provide

for in relation to the said subjects, could be provided for only by making the

W.P.(C) 17131/2025 Page 4 of 19

Ordinances and not by making the Regulations. It is also the submission on

behalf of the petitioner that in terms of Section 31(2), the first Ordinances

are to be made by the Vice-Chancellor with the prior approval of the

Government and the Ordinances so made may be amended, repealed or

added to, at any time by the Board in such manner as may be prescribed and

since, in the instant case, the impugned provisions as contained in the

Regulations were never framed with the prior approval of the Government,

the same cannot be given effect to, being contrary to the provision of

Section 31(2) of the 2019 Act.

10.It is also the submission of learned counsel for the petitioner that as

mandated by Section 8 of the 2019 Act, the training and teaching in

connection with the degree, diploma and certificate programmes of the

University shall be conducted in accordance with the Ordinances and

Regulations and since the subject matters which are covered by the

impugned Regulations are enlisted in Section 31 of the 2019 Act, no such

Regulation could be framed and such matters could be provided for only by

framing the Ordinances. It has also been argued that as per Section 8 (2) of

the 2019 Act, courses and curricula and the authorities responsible for

organizing the training and teaching of such courses and curricula are to be

prescribed by Ordinances and not by Regulations.

11.Our attention has also been drawn to Section 45 of the 2019 Act,

according to which, all the Ordinances framed by the University are to be

published in the Official Gazette and are to be laid before the State

Legislature and since, in the instant case, the impugned Regulations were

W.P.(C) 17131/2025 Page 5 of 19

neither published in the Official Gazette nor were they laid before the State

Legislature, the same are illegal being contrary to the requirement of Section

45 of the 2019 Act.

12.It is also the submission of learned counsel for the petitioner that

Section 53 of the 2019 Act, vests certain powers in the Government for

annulment of the orders of the University and since, in the instant case, the

impugned Regulations are void ab initio, the Government ought to have

annulled such Regulations and by not doing so, the illegally framed

Regulations are being continued in terms of which various courses and

studies are being run by the University which is also not lawful.

13.Referring to Section 2(ae) of the 2019 Act, learned counsel for the

petitioner has stated that ‘Notification’ in the said provision has been

defined to mean a notification published in the official Gazette and since the

impugned Regulations have not been published in the Official Gazette,

therefore, in absence of such publication in the Official Gazette, the

Regulations cannot be given effect to, being contrary to Section 2(ae) of the

2019 Act.

14.Opposing the writ petition, learned counsel for the respondent

University has submitted that the entire writ petition is based on an absolute

misconceived premise for the reason that the provisions which are impugned

in the instant writ petition are not Ordinances rather, the same are

Regulations, which have been framed in accordance with the provisions

contained in Section 32 of the 2019 Act and, therefore, there was no

requirement of such Regulations either being placed before the State

W.P.(C) 17131/2025 Page 6 of 19

Legislature or seeking prior approval of the Government before they were

framed.

15.Learned counsel representing the respondent University has also

submitted that Section 8 of 2019 Act provides that training and teaching in

connection with the degree, diploma and certificate programmes of the

University can be conducted not only in accordance with the Ordinances but

also in accordance with the Regulations as well, as is clear from such

prescription available in Section 8 of the 2019 Act.

16.He has also stated and vehemently argued that Section 32 permits the

Board of Management of the University to frame Regulations on the

subjects on which there does not exist any provision either in the Act or the

Statutes or the Ordinances. His submission is that Section 32 vests adequate

power upon the authorities of the University to frame Regulations for

conduct of the business of the University if the same is not provided for by

the Act or the Statute or the Ordinances. It is further his case that since on

subject matter on which the impugned Regulations have been framed,

nothing has been provided for either by the Act or the Statutes or the

Ordinances, it was legally open to the University to have taken recourse to

framing of the Regulations in terms of Section 32 of the 2019 Act and,

therefore, there is no illegality in the said Regulations.

17.We have considered the submission made by learned counsel for the

respective parties and have also perused the records available before us on

this writ petition.

W.P.(C) 17131/2025 Page 7 of 19

18.The State Legislature has enacted the 2019 Act to provide for quality

education in Applied Sciences and skill education and various other

disciplines of education. The term ‘Board’ has been defined in Section 2(c)

of the 2019 Act which means the Board of Management of the University.

Section 2(c) of the 2019 Act is quoted hereunder:

“2. Definitions: - In this Act, unless the context otherwise

requires –

(a) ……..

(b) ……..

(c)"Board" means the Board of Management of the University;

x x x”

19.Section 22 of the 2019 Act provides that the Board of Management

shall be the principal executive authority of the University and will have all

powers necessary to administer the University, however, such powers are

only subject to provisions of the Act and the Statutes made under the Act. It

also provides that the Board of Management may make Ordinances and

Regulations for the purposes of conducting its business. Section 22(1) of the

2019 Act is quoted hereunder:

“22. The Board of Management-(1) The Board of Management shall be

the principal executive authority of the University and, as such, shall have

all powers necessary to administer the University subject to the provisions

of this Act and the Statutes made there under, and may make Ordinances

and Regulations for that purpose and also with respect to matters

provided hereunder;

20.Section 29 of the 2019 Act provides for Statutes and enlists certain

subject matters on which Statutes can be made. Section 29 of the 2019 Act

is quoted herein below:

W.P.(C) 17131/2025 Page 8 of 19

“29. Statutes:-Subject to the provision of this Act, the Statutes may

provide for all or any of the following matters, namely-

(a) the constitution, powers and functions of the authorities and other

bodies of the University, as may be found necessary to be constituted from

time to time;

(b) the selection and continuance in office of the members of the

authorities and bodies of the University, the filling up of vacancies of

members and all other matters relating thereto which the university may

deem necessary or desirable to provide;

(c) the appointing and disciplinary authorities for all Group employees

teaching and non-teaching employees of the University;

(d) the composition of Selection Committees for direct recruitment in

respect of Group A (teaching and non- teaching) and other services for all

Groups A, B and C teaching and non-teaching employees of the

University;

(e) terms and conditions for continuation of the teachers and other

employees in the employment shall be such as may be prescribed;

(f)the manner of appointment of the officers of the University, terms and

conditions of their service, their powers and duties and emoluments;

(g) the manner of appointment of the teachers of the University, other

academic staff, and other employees and their emoluments;

(h) the manner of appointment of teachers and other academic staff

working in any other University/Industry for a specified period for

undertaking a joint project, their terms and conditions of service and

emoluments;

(i) the terms and conditions of service of the teachers and other members

of the academic staff appointed by the University;

(j) the terms and conditions of other employees appointed by the

University;

(k) the constitution of the pension or the provident fund and the

establishment of an insurance scheme for the benefit of the employees of

the University;

(l) the principles governing the seniority of employees of the University;

W.P.(C) 17131/2025 Page 9 of 19

(m) the procedure for any appeal by an employee or a student of the

University;

(n) conferment of honorary degrees;

(o) institution of fellowships, scholarships, studentship, medals, prizes and

other incentives;

(p) maintenance of discipline among the employees of the University;

(q)establishment of chairs, schools and institutions;

(r) management, supervision and inspection of institutions and centers

established and maintained by the University;

(s) the delegation of powers vested in the authorities or the officers of the

University;

(t) all other matter which, by or under this Act, are to be, or may be,

provided for by the Statutes;”

21.In terms of the provisions of Section 30 of the 2019 Act, the first

Statutes shall be those made by the Government with the prior approval of

the Chancellor. Sub-Section (2) of Section 30 of the 2019 Act empowers

the Board of Management to make new or additional Statutes and amend or

repeal the Statues made under Sub-Section (1). Sub-Section (3) of Section

30 provides that every new Statute or addition to the Statutes or any

amendment or repeal thereof shall require the approval of the Chancellor,

who may assent thereto or withhold his assent or remit it to the Board for

reconsideration. Sub-Section (4) of Section 30 provides that a new Statute

amending or repealing an existing Statute shall not be valid unless it has

received the assent of the Chancellor. Sub-Section (4) of Section 30 of the

2019 Act is also extracted hereunder:

W.P.(C) 17131/2025 Page 10 of 19

“30. Statutes how made:- (1) The first Statutes shall be those made by the

Government with the prior approval of the Chancellor within sixty days of

the commencement of this Act.

(2) The Board may, from time to time, make new or additional Statutes or

may amend or repeal the Statutes referred to in sub-section (I):

Provided that the Board shall not make, amend or repeal any Statutes

affecting the status, powers or constitution of any authority of the

University until such authority has been given a reasonable opportunity of

expressing its opinion in writing on the proposed change and any option

so expressed within the time specified by the Board has been considered

by the Board.

(3) Every new Statute or addition to the Statutes or any amendment or

repeal thereof shall require the approval of the Chancellor, who may

assent thereto or withhold his assent or remit it to the Board for

reconsideration in the light of the observations, if any, made by him.

(4) A new Statute or a Statute amending or repealing an existing Statute

shall not be valid unless it has received the assent of the Chancellor, who

will take into consideration the views of the concerned department while

deciding the matter.”

22.Apart from the Statutes, the 2019 Act provides for making of

Ordinances as well in Section 31. Section 31 enlists certain subjects on

which Ordinances can be made by the University. Section 31 of the 2019

Act reads as under:

“31. Ordinances -( 1) Subject to the provisions of this Act and the

Statutes, the Ordinances may provide for all or any of the following

matters, namely:-

(a) the admission of students, the courses of study and the fees therefore,

the qualifications pertaining to the award of degrees and diplomas and

other academic distinctions, the conditions for the grant of fellowship and

awards and the like;

(b) the conduct of examinations, including the terms and conditions of

office and appointment of examiners;

(c) the conditions of residence of students and their general discipline;

W.P.(C) 17131/2025 Page 11 of 19

(d) the management of institutions, schools and centers maintained by the

University;

(e) the procedures for the settlement of disputes between the employees

and the University, or between the students and the University;

(f) the procedures for the settlement of disputes between the employees

and students;

(g) the procedure for any appeal by an aggrieved employee or a student;

(h) maintenance of discipline among the students of the University;

(i) regulation of the conduct and duties of the employees of the University

and regulation of the conduct of the students of the University;

(j) the categories of misconduct for which action may be taken under this

Act or the Statutes or the Ordinances;

(k) any other matter which, by or under this Act or the Statutes, is to be, or

may be, provided for by the Ordinances.

(2) The first Ordinances shall be made by the Vice-Chancellor with the

prior approval of the Government and the Ordinances so made may be

amended, repealed or added to, at any time by the Board in such manner

as may be prescribed;”

23.A perusal of Section 31(1)(a) of 2019 Act reveals that the Ordinances

can be made in relation to admission of students, courses of study and the

fee therefor, the qualifications pertaining to award of degree and diplomas

and other academic distinctions etc.

24.The University, apart from having powers to frame Statutes and

Ordinances, has also been vested with the authority to frame Regulations

under Section 32 of the 2019 Act, which provides that the University may

make Regulations, which should be consistent with the Act, Statutes and the

Ordinances and Regulations should be made in the manner prescribed by the

Statutes, for the conduct of the business of the University and also conduct

W.P.(C) 17131/2025 Page 12 of 19

of business of the Committees, if any, appointed by the University, and not

provided for by the Act, the Statutes or the Ordinances.

25.Section 32 of the Act 2019 reads as under :

“32. Regulations:- The authorities of the University may make regulations

consistent with this Act, the Statutes and the Ordinances, in the manner

prescribed by the Statutes for the conduct of their own business and that of

the committees, if any, appointed by them and not provided for by this Act,

the Statutes or the Ordinances.”

26.Section 45 of the 2019 Act mandates that all the Statutes and

Ordinances framed by the University are to be published in the Official

Gazette and are also to be laid before the Legislature. Section 45 of the

2019 Act runs as under:

“45. Statutes and Ordinances to be published in the official Gazette and

to be laid before the Legislature:-

(1) Every Statute and Ordinance made under this Act shall be

published in the official Gazette.

(2) Every Statute and Ordinance made under this Act shall be laid, as

soon as may be after it is made, before the House of the Legislative

Assembly of Delhi while it is in session for a total period of thirty days

which may be comprised in one session or two or more successive

sessions, and if, before the expiry of the session immediately following the

session or the successive sessions aforesaid, the House agrees in making

any modification in the Statute or the Ordinance or the House agrees that

the Statute or the Ordinance, as the case may be, should not be made, the

Statute or the Ordinance shall thereafter have effect only in such modified

form or be of no effect, as the case may be; so, however, that any such

modification or annulment shall be without prejudice to the validity of

anything previously done under that Statute or Ordinance as the case may

be.”

W.P.(C) 17131/2025 Page 13 of 19

27.From the perusal of the scheme of the Act and as discussed above,

what we find is that for the purpose of conducting the business and affairs of

the University, apart from the provisions of the Act, various delegated

legislations can also be framed by the University which are (i) Statutes, (ii)

Ordinances, and (iii) Regulations.

28.The procedure for making the Statues and the Ordinances has been

laid down in Sections 29, 30, 31 read with Section 45 of the 2019 Act.

Apart from the Statues and Ordinances, as already observed above, the

University has been vested with the authority to frame Regulations for

conduct of business that are not provided for either by the Act or by the

Statues or by the Ordinances.

29.Differently put, we can safely observe that if a provision has not been

provided for either by the Act or the Statute or the Ordinances, Regulations

can be framed under Section 32 of the 2019 Act. Section 32 clearly

empowers the University to frame Regulations for conduct of its business

and affairs and also the business and affairs of the Committees constituted

by the University, which are not provided for by the Act or the Statute or the

Ordinances.

30.Though, Section 31(1)(a) of the 2019 Act enlists, amongst others, the

subjects relating to admission of students, courses of study and

qualifications pertaining to the award of degrees, diplomas and other

academic distinctions on which an Ordinance may be framed by the

University, however, if no such Ordinance has been framed, it is always

open, in our considered view, for the University to frame Regulations for

W.P.(C) 17131/2025 Page 14 of 19

the same.

31.The impugned Regulations, which have been challenged in this

petition provide for implementation of Choice Based Credit System,

Semester System, Continuous Assessment and Grading System etc., which

may fall in the subjects as listed in Section 31(1) of the 2019 Act, however,

if no Ordinance has been framed, the Regulations can be framed as there is

no bar in the Act to frame Regulations in a situation where no Ordinances

have been framed on such subjects.

32.Accordingly, the submission of learned counsel for the petitioner that

the subject matters, which are covered by the impugned Regulations could

be regulated only by framing Ordinances, in our considered opinion, is

highly misconceived. Ordinarily, the Ordinances are to be made on the

subject matters enlisted in Section 31(1) of the 2019 Act, however, if no

such Ordinance as per Section 31(1) of the 2019 Act is in existence or no

such Ordinance has been made, in our considered opinion, it is always open

to the University to frame Regulations regulating its business.

33.The submission of learned counsel for the petitioner that since the

subject matter on which the impugned Regulations have been framed are

enlisted in Section 31, therefore, those subject matters can be regulated only

by framing Ordinances, in our opinion, is not tenable for the reason that

ordinarily Ordinances should be made, however, in case no such Ordinance

is in existence or has been made, the same can be regulated by framing

Regulations.

W.P.(C) 17131/2025 Page 15 of 19

34.It is also to be noticed that as per the provisions contained in Section

22 of the 2019 Act, it is the Board of Management which is the principal

executive authority of the University which has all the powers necessary to

administer the University, albeit such powers are subject to provisions of the

Act and the Statutes. The Board is empowered to make Ordinances and

Regulations for the purposes of administering the affairs of the University.

35.If we consider the submissions made by learned counsel for the

petitioner in light of what has been discussed herein above, what we find is

that the impugned provisions are, in fact, Regulations and not Statutes or

Ordinances and, therefore, there is no requirement in terms of Section 45 of

the 2019 Act for placing such Regulations before the State Legislature or

even publishing the same in the Official Gazette.

36.Much emphasis has been laid on behalf of the petitioner on the

provisions contained in Section 8 of the 2019 Act for urging that courses and

curricula shall be as prescribed by Ordinances and since the impugned

Regulations touch various courses and academic programmes being offered

by the respondent – University, provisions in relation thereto can be

prescribed only by making Ordinances and not by making Regulations.

37.For appreciating the aforesaid submissions, we need to note Section 8,

which is extracted herein below:-

“8.Training and Teaching in the University:- (1) The training

and teaching in connection with the degree, diploma and

certificate programmes of the University shall be conducted in

accordance with the Ordinances and Regulations;

(2) The courses and curricula and the authorities responsible for

W.P.(C) 17131/2025 Page 16 of 19

organizing the training and teaching of such courses and

curricula shall be as prescribed by the Ordinances;”

38.A perusal of the aforequoted provisions of Section 8 reveal that in

terms of Section 8(1) the training and teaching in connection with degree,

diploma or certificate programmes of the University shall be conducted in

accordance with the Ordinances and Regulations. That is to say, so far as

the training and teaching in connection with grant of a degree, diploma or

certificate by the University is concerned, provisions for such training and

teaching can be made by framing either Ordinances or Regulations. Sub-

Section 2 of Section 8 provides that courses and curricula shall be as

prescribed by the Ordinances. It also states that the authorities responsible

for organizing the training and teaching of courses and curricula can be

prescribed by the Ordinances. The submission on behalf of the petitioner is

that it is only by a prescription made in an Ordinance that courses and

curricula and the authorities responsible for organizing the training and

teaching of such courses can be regulated and not by making Regulations.

The question which, thus, arises for our consideration in the wake of the said

argument is as to whether the impugned Regulations prescribe courses or

curricula or they prescribe for authorities responsible for organizing the

training and teaching of such courses and curricula.

39.Regulation 2-A, as observed above has been framed by the Board of

Management of the respondent – University for implementation of Choice

Based Credit System, Semester System, Multiple Entry and Exit,

Continuous Assessment and Grading System in the light of National

Education Policy 2020 from the Academic Session 2024-25. The said

W.P.(C) 17131/2025 Page 17 of 19

Regulation further classifies the Academic Programmes offered by the

respondent – University. It also provides as to when the Academic Session

of the University shall begin and when will it end, and that the Academic

Session shall be divided into two Full Semesters and a Short Summer

Semester. It also provides that curriculum and scheme of examination of

any academic programme shall be based on Choice Based Credit System,

Semester System, Multiple Entry and Exit Options, Continuous Assessment

and End of Semesters Evaluation and Grading System. It, however, does

not prescribe any curriculum.

40.Regulation 2-A further provides that curriculum including the

syllabus of each component of an academic programme leading to award of

an academic qualification shall be designed by the University to facilitate its

students with plenty of choices of courses to choose from and their own

learning path in a flexible manner involving multiple entry and exits. The

Regulation, however, does not in itself prescribes the curriculum; it only

broadly prescribes as to how the curriculum and syllabus shall be developed.

Accordingly, so far as the impugned Regulation 2-A is concerned, the same

in our opinion is not governed by Sub-Section 2 of Section 8, rather it

pertains to subject as to how training and teaching in connection with the

academic qualification shall be conducted.

41.As already noticed above, such measures relating to how the training

and teaching in connection with the academic qualification is to be

conducted can be provided both by the Ordinances and Regulations as

provided under Sub-Section 1 of Section 8 of the 2019 Act. As regards

Regulation 3-A, we may notice that the said Regulation pertains to a three

W.P.(C) 17131/2025 Page 18 of 19

years (six semesters) diploma in a major discipline to be ordered by the

University. It provides for number of seats in each such programme,

enrolment of student, medium of instructions and eligibility criteria for

enrolment in three years diploma (technical programme) etc. It also

provides for distribution of credits.

42.So far as the Regulation 3-B is concerned, the same pertains to three

years and four years bachelors’ degree programmes in a major or minor

discipline, run by the University. It also prescribes the number of seats in

each such programmes, enrolment of students, medium of instructions,

multiple entry and exit options to the students and distribution of credits to

be earned by the students etc. Similarly Regulation 3-C makes such

prescriptions in relation to two years Master’s Programme in a major

discipline, two years Masters Programme in Business Administration and

one year M.S/M.Tech Programme conducted by the University. Like

Regulation 3-A and 3-B which prescribe for running three years Diploma

and three years and four years Bachelor’s Degree Programme respectively,

Regulation 3-C makes similar provisions for running the two years Master’s

Programme in a major discipline, two years Master’s Programme in

Business Administration and one year M.S/M.Tech programme offered by

the University. These Regulations, thus, do not provide for the curriculum

and in fact, in our opinion, contain provisions relating to training and

teaching in connection with the degree/diploma programmes of the

University. The prescriptions in these Regulations are in relation

to the manner in which training and teaching in connection with

degree/diploma programmes is to be conducted, which as per

W.P.(C) 17131/2025 Page 19 of 19

Section 8(1) of the 2019 Act can be provided for by framing Regulations as

well. Thus, submission by learned counsel for the petitioner based on sub-

Section 2 of Section 8 of the 2019 Act to the effect that since the impugned

Regulations prescribe for courses and curriculum, the same could be

prescribed only by framing Ordinances and not by framing Regulations, in

our opinion merits rejection, which is hereby rejected.

43.For the reasons aforesaid, we are not inclined to interfere in this writ

petition, which is hereby dismissed. No order as to costs.

DEVENDRA KUMAR UPADHYAYA, CJ

TEJAS KARIA, J

MARCH 10, 2026

N.Khanna/S.Rawat