CHARAN SINGH vs GNCTD

1
OA No. 4074/2026
Item No. 15 (C-IV)
CENTRAL ADMINISTRAT
IVE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, N

O.A. No. 4074/2
th
This the 15 Day of Oct
Anand S Khati, Member (A)
ri Rajveer Singh Verma, Memb
2026
tober, 2026
Hon’ble Dr.
Hon’ble Shr



ber (J)
1. Charan Singh (Trade: Plumbe
Age 44 Years
S/o Sh. Trilok Singh
R/o H No. 58, Mohammadpur, R
Dist. Fatehabad, Haryana-12504
er)





Rohi (48),
48
2. Pawan Kumar (Trade: Turner
S/o Jagdish Parsad
R/o 21/4, Indra Market, Bhadurg

r)
garh, Jhajjar Haryana 124507


…. Applicants

(By Advoca
ate: Mr. Gaurav Sarawat, Mr. An
noop)

Versus


1. Govt. OF NCT of Delhi
Through it's Chief Secretary, De
Delhi-110002.

2. Department of Training and T
Through it's Principal Secretary
Muni Maya Ram Marg, Pitampu
elhi Secretariat, I.P. Estate New
Technical Education,

ura, Delhi-110088.




te: Mr. HA Khan, Mr. Ritank Ku
...Respondents
s

(By Advocat














umar)
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2
OA No. 4074/2026
Item No. 15 (C-IV)

ORDER (ORAL)

MA No.
. 4505/2026 (MA for joinin
g together)
The pre
esent MA has been filed
by the applicants seeking
g
joining t
together in a single OA.
For the r
reasons explained therein, th
he MA is allowed.
OA No.
4074/2026
The pre
esent OA has been filed by
y the applicant seeking the
e
followin
ng relief:-
(a) D
record
Hon'b
matter

(b) Q
respon
07.09.
engag
withou
as ille
uncon
the co

(c) To
of the
regula
serve
appoi

(d) D
applic
willing
the ca
Vs. G
titled
3288/
Delhi
Directing the respondents to
o place the relevant
ent O.A. before the
r adjudication in the
ds pertaining to the prese
ble Tribunal for the proper
r.
Quash and setting aside
the actions of the
Advertisement dated
ndents and impugned A
.26/08.09.26; and allow th
ged on service in their re
he applicants to be
espective trade/posts
er declaring the same
ut any further interview; afte
egal, biased, perverse, unjust
nstitutional, violative of arti
onstitution of India and again
t, arbitrary, malafide,
icles 14, 16 & 21 of
nst the settled
o direct the respondents not
to replace the service
urces except by way of
applicants by any other sou
ar appointment and allowin
ng the applicants to
ment till the regular
the Respondent Departm
ntment on the posts.
Direct the Respondent Depa
artment to accept the
cations of the Applicant onl
ly as a token of their
time instructors as in
gness to continue as part-t
ase of OA No.2302/2019 title
Govt, of NCT of Delhi & Ors
ed Ms. Kavita & Ors.
rs., OA No.1339/2020
Delhi & Ors., OA No.
a Vs Govt, of NCTof
Nisha vs Govt, of NCT of D
/2023 titled Sachin Shanna
& Ors.,
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3
OA No. 4074/2026
Item No. 15 (C-IV)

(e) Ac

(f) pa
the fac

2. Issue n
ccord all consequential benef
fits with costs
ass any other order as deem
med fit and proper in
cts and circumstances of the
e case.”
notice. Mr. HA Khan and M
Mr. Ritank Kumar, who
appears on
n advance service accepts no
otice.
3. Learned
d counsel for the applicant
ts submit that the issue
involved i
in the present OA is ident
tical to that in OA No.
3572/2026
6 and MA No. 4583/2026 w
which were disposed of
with cons
sent of the learned counse
els for the parties vide
order/judg
gment dated 21.09.2026. He
e has placed on record a
copy of th
he said order/judgment after
supplying a copy therof
to the learn
ned counsels for the respond
dents.
4. Learne
ed counsel for the respo
ondents states that the
responden
nts will have no objection if s
such order is passed.
5. The OA
A No. 3572/2026 was dispose
ed of with the consent of
learned cou
unsels for the parties with the
e following directions:-
"6. L
instru
intend
anoth
respon
under
as Pa
applic
placed
herein

5. Le
applic
applic
Learned counsel for the
uctions, submits that the re
respondents, under
espondents have not
ded to replace the services
of the applicants by
ployees. Rather, the
illingness to continue
actual employees, i.e.
airly submits that the
er set of contractual emp
ndents have sought their wi
r the respondents as contra
art-Time Instructors. She fa
cants in the present OA are
e, in fact, identically
he OAs referred to
d as the applicants in th
nabove.
earned Senior Counsel
cants, under instructions,
cants have already submitted
appearing for the
submits that the
d their willingness to
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4
OA No. 4074/2026
Item No. 15 (C-IV)
contin
presen
contai
applic
there
for the

6. In
learne
dispos

(i) T
treatm
three
afores

(ii) Th
anoth
applic
respon
be rep

7. The
afores

6. Accordi
nue under the respondents. S
She submits that if the
nt OA is disposed of in ter
rms of the directions
ned three OAs, the
o such limited prayer,
ined in the aforemention
cants would be satisfied. To
is no objection from learne
e respondents.
ed counsel appearing
view of the aforesaid, and
ed counsel for the parties,
d with the consent of
, the present OA is
ections:
sed of with the following dire
The applicants shall be
accorded the same
ment as the applicants in
the aforementioned
l adjudication in the
OAs, in light of the final
said OAs.
he respondents shall not repl
lace the applicants by
oyees so long as the
continue under the
er set of contractual emplo
cants are willing to c
ndents, or till such time as
placed by regularly appointe
they are required to
ed persons.
e OA as well as the MA sta
said terms. There shall be no
nd disposed of in the
o order as to costs."
ingly, the present OA stands
s disposed of in terms of
the same
order/judgment dated 2
1.09.2026 in OA No.
3572/2026
6 and MA No. 4583/2026,
the operative portion of
which has
been reproduced hereinabov
ve.
7. The OA
A stands disposed of in the
e aforesaid terms. There
shall be no
o order as to costs.




(Rajveer Singh V
Member (J)

Verma)

(Dr. Anand Khati)
Member (A)



/an/

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