DR ATUL PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) By this order, we shall decide the applications filed by the petitioners for stay. The applications with identical prayers have been filed by the petitioners seeking stay of "Government of National Capital Territory of Delhi Subordinate Service (Second Amendment) Rules, 2024 (GNCTDSS Rules, 2024) or stay DPC for the post of Senior Scale (GNCTDSS) in DASS cadre", which are reproduced as under: -

(2.) The challenge in the above writ petitions is to the order dtd. 16/2/2026 passed by the Central Administrative Tribunal (Tribunal) in two OAs' being O.A.No.4107/2023 and O.A. No.474/2025 filed by the petitioners herein.

(3.) The challenge in the OAs' before the Tribunal, as noted was primarily to the action of the respondents to abolish nearly 217 posts meant for the Delhi, Andaman and Nicobar Islands, Lakshwadeep, Daman and Diu, and Dadra and Nagar Haveli, Civil Services (DANICS) and Indian Administrative Services (IAS) cadre and to make them available to the Grade I officers of the Delhi Administrative Subordinate Secretariat Service (DASS) (now GNCTDSS).