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Judgment
The present OA has been filed by the applicant seeking the following relief:-
(a)To regularize the services of applicant as ANM from the date of regularization of similarly placed persons namely Ritika Arora & Ors. (Applicants in OA No. 20/2022) with all consequential benefits.
(b)To declare that the action of respondents in not regularising the services of applicant as ANM alongwith juniors and similarly placed while passing order dated illegal and direct the persons 25.08.2026 as respondents to regularize the services of applicant from the date of initial appointment and accord all consequential benefits including arrears of pay, seniority and eligibility for further promotions.
(c)To issue directions to the respondents to regularize the services of applicant as ANM by following their own order dated 25.08.2026 (Annexure A-1) and grant all consequential benefits.
(d)To direct the respondents to extend the benefits of order dated 25.11.2025 in OA No. 20/2022 as upheld by Hon'ble High Court of Delhi vide order dated 13.04.2026 in WP (C)No. 4646/2026 and Hon'ble Supreme Court on 15.07.2026 in SLP No. 23044/2026.
(e)Any other relief which this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case.
(f)Award Costs.”
The applicant applied for the post of Auxiliary Nurse Midwife pursuant to the advertisement issued by the respondents in 2011. She fulfilled the eligibility conditions prescribed under the relevant Recruitment Rules. Her candidature was considered along with those of other eligible candidates, who were interviewed by the Selection Committee duly constituted by the competent authority. The applicant was ultimately declared successful in the open selection process and was accordingly appointed Central Administrative Tribunalto the post of Auxiliary Nurse Midwife. Despite having been appointed through an open selection process against regular vacancies, her appointment was treated as contractual, and her contract period was extended periodically.
The NDMC constituted the P.K. Tripathi Committee to review the regularization of contractual staff, which submitted an interim report in 2013 that was accepted by the NDMC for implementation. On December 22, 2014, the NDMC issued an office order extending the applicant's contract for five years and granting her pay and allowances equal to contractual Medical Officers/Non-Teaching Specialists, following a council resolution dated August 27, 2014. On December 30, 2014, the NDMC directed that the applicant and other contractual staff be granted pay and allowances at par with regular ANMs, mirroring the terms given to regular Medical Officers. The applicant submitted representation dated 17.08.2026 and
Issue notice. Mr. Amit Sinha, who appears on advance service accepts notice. Learned counsel for the respondents seeks four weeks’ time to file counter reply.
At this stage, learned counsel for the applicant states that the applicant will be fairly satisfied if the pending representation dated 03.09.2026 is decided by the respondents by passing a reasoned and speaking order within time bound manner.
Learned counsel for the respondents states that the respondents will have no objection if such order is passed.
In view of the above, the present OA is disposed of at the admission stage itself with the direction to the respondents to decide the aforementioned representation by passing a reasoned and speaking order in a stipulated period of 8 weeks from the receipt of certified copy of the order.
We make it clear that we have not expressed any opinion regarding the merits.
OA is disposed of accordingly. No costs.
All pending MAs stand disposed of, if any.