$~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


				J U D G E M E N T
				
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 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 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.


W.P.(C) 17478/2024 		Page 1 of 4