Khwairakpam Keniya Devi vs New Delhi Municipal Council

Item No. 11 (C-IV)
1
OA No. 4064/2026


CEN
NTRAL ADMINISTRATIVE
E TRIBUNAL
W DELHI
PRINCIPAL BENCH, NEW

O.A. No. 4064/202
th
This the 15 day of Octobe
r. Anand S Khati, Membe
hri Rajveer Singh Verma,
26
er, 2026
er (A)
Hon’ble D
Hon’ble Sh


Khwairakp
Aged Abou
D/O (L) kh
Emp.Code-
Lajwanti G
, Member (J)

pam keniya Devi, serving as
ut 40 Years,
s ANM
h kulla sing
-313501, R/o WZ 189 3rd
Garden Gali No.4 New Delh
Floor,
i-110046

……Applicant

(By Advoc

ate: Mr. Praveen Kaushik)

Versus

1. New Del
through its
3rd Floor,

2. The Sec
New Delhi
Palika Ken
lhi Municipal Council,
s Chairman, Palika Kendra
a,
New Delhi
retary,
Municipal Council,
ndra, 3rd Floor, New Delhi
….Respondents

(By Advoca
ate: Mr. Amit Sinha)

















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Item No. 11 (C-IV)
2
OA No. 4064/2026


ORDER (ORAL)


The p
present OA has been fil
led by the applicant
seeki
ing the following relief:-
-
(a) To regularize the se
as ANM from the date
similarly placed perso
Arora & Ors. (Applic
20/2022) with all conse
ervices of applicant
of regularization of
ons namely Ritika
cants in OA No.
equential benefits.
(b) To declare that
respondents in not
services of applicant a
juniors and similarly pla
order dated illegal and
25.08.2026 as respond
the services of applican
initial appointment
consequential benefits i
pay, seniority and eli
promotions.
t the action of
regularising the
as ANM alongwith
aced while passing
d direct the persons
dents to regularize
nt from the date of
and accord all
including arrears of
igibility for further
(c) To issue directions to
regularize the services
ANM by following their
25.08.2026 (Annexure
consequential benefits.
o the respondents to
s of applicant as
r own order dated
A-1) and grant all
(d) To direct the respond
benefits of order dated
No. 20/2022 as uphel
Court of Delhi vide orde
in WP (C)No. 4646/2
Supreme Court on 15.0
23044/2026.
dents to extend the
25.11.2025 in OA
ld by Hon'ble High
r dated 13.04.2026
2026 and Hon'ble
07.2026 in SLP No.
(e) Any other relief w
Tribunal may deem fit
facts and circumstances
which this Hon'ble
and proper in the
s of the case.
(f) Award Costs.”
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Item No. 11 (C-IV)
3
OA No. 4064/2026


2. Th
he applicant applied for
r the post of Auxiliary
Nurs
se Midwife pursuant t
to the advertisement
issue
ed by the respondents
in 2011. She fulfilled
the
eligibility conditions p
prescribed under the
relev
vant Recruitment Rule
es. Her candidature
was
considered along with t
those of other eligible
cand
didates, who were i
interviewed by the
Selec
ction Committee duly
constituted by the
comp
petent authority. Th
he applicant was
ultim
mately declared succe
essful in the open
selec
ction process and was a
accordingly appointed
to th
he post of Auxiliary Nu
urse Midwife. Despite
havin
ng been appointed
through an open
selec
ction process against re
egular vacancies, her
appo
ointment was treated
as contractual, and
her c
contract period was exte
ended periodically.
The
e NDMC constituted
the P.K. Tripathi
Com
mittee to review th
he regularization of
contr
ractual staff, which su
ubmitted an interim
repor
rt in 2013 that was ac
ccepted by the NDMC
for im
mplementation. On Dec
cember 22, 2014, the
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Item No. 11 (C-IV)
4
OA No. 4064/2026


NDM
MC issued an office o
order extending the
appli
icant's contract for five
e years and granting
her
pay and allowances e
equal to contractual
Medi
ical Officers/Non-Tea
aching Specialists,
follow
wing a council resoluti
ion dated August 27,
2014
4. On December 30,
2014, the NDMC
direc
cted that the app
plicant and other
contr
ractual staff be granted
d pay and allowances
at pa
ar with regular ANMs,
mirroring the terms
given
n to regular Medical Of
fficers. The applicant
subm
mitted representation d
dated 17.08.2026 and
remi
nder dated 03.09.2026
to the respondents.
3. Iss
sue notice. Mr. Amit Si
inha, who appears on
adva
ance service accepts not
tice. Learned counsel
for t
the respondents seeks
four weeks’ time to
file c
counter reply.
4. A
At this stage, learne
ed counsel for the
appli
icant states that the a
applicant will be fairly
satis
sfied if the pending r
representation dated
03.09
9.2026 is decided by
the respondents by
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Item No. 11 (C-IV)
5
OA No. 4064/2026


pass
ing a reasoned and sp
peaking order within
time
bound manner.
5. Le
earned counsel for the
e respondents states
that
the respondents will
have no objection if
such
h order is passed.
6.
In view of the above,
, the present OA is
dispo
osed of at the admission
n stage itself with the
direc
ction to the respond
ents to decide the
afore
ementioned representa
ation by passing a
reaso
oned and speaking or
rder in a stipulated
perio
od of 8 weeks from th
he receipt of certified
copy
y of the order.
7. W
We make it clear that w
we have not expressed
any o
opinion regarding the m
merits.
8. OA
A is disposed of accordi
ingly. No costs.
9. Al




(Rajveer S
Mem

ll pending MAs stand di
isposed of, if any.
Singh Verma) (Dr.
mber (J)
Anand S Khati)
Member (A)



/an/

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