Sweety vs GNCTD

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Item No.07/ C-IV O.A. No. 4139/2026

Central Administrative Tribunal
Principal Bench: New Delhi

O.A. No. 4139/2026

st
This the 21 day of October, 2026

Hon’ble Mr. Manish Garg, Member (J)
Hon’ble Dr. Anand S Khati, Member (A)

Sweety, aged about 31 years,
D/o Shri Rajbir Singh,
R/o Q.No. В-14/111, Type-2, Police Line, Pitampura,
Saraswati Vihar, North West Delhi, Delhi-110034.

…Applicant

(By Advocate: Mr. Yogesh Kumar Mahur with Mr.
Harkesh Parashar)


Versus


1. Government of NCT of Delhi Through its Chief
Secretary, Delhi Secretariat, I.P. Estate, New Delhi -
110002.

2. The Secretary (Health & Family Welfare), Department
of Health & Family Welfare, Government of NCT of Delhi,
9th Level, A-Wing, Delhi Secretariat, I.P. Estate, New
Delhi - 110002.

3. The Medical Director, Lok Nayak Hospital,
Jawaharlal Nehru Marg, New Delhi - 110002.

4. Delhi Subordinate Services Selection Board,
Through its Chairman, FC-18, Institutional Area,
Karkardooma, Delhi - 110092.

…Respondents

(By Advocates: Mr. H. A. Khan, Mr. Amit Anand
with Mr. Ritank Kumar)

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Item No.07/ C-IV O.A. No. 4139/2026

ORDER (ORAL)

By Hon’ble Mr. Manish Garg, Member (J)

In the present Original Application filed under
Section 19 of the Administrative Tribunals Act, 1985,
the applicant seeks the following reliefs:
“i) Direct the Respondents to accept the OBC (NCL)
Certificate No. F.NO/SDM/SV/NCL/2024/10264 dated
26.03.2024, read with OBC Certificate dated 03.07.2017,
of the Applicant and to treat her as an OBC (NCL)
candidate, and consequently to issue offer of appointment
to the Applicant to the post of Nursing Officer, Post Code
02/24, against the OBC vacancy as per her merit position
within a time-bound period as this Hon'ble Tribunal may
deem fit;
ii) Direct the Respondents to grant all consequential
benefits to the Applicant including notional seniority and
pay fixation from the date candidates of the said panel
lower in merit, if any, or similarly placed candidates were
appointed;
iii) Award costs of the proceedings in favour of the
Applicant; and
iv) pass such other or further order(s) as this Hon'ble
Tribunal may deem fit and proper in the facts and
circumstances of the case.”
2. Learned counsel for the applicant submits that
the applicant was issued a deficiency memo dated
08.08.2026, to which the applicant has submitted a
clarification/representation regarding the OBC (Non-
Creamy Layer) certificate.
3. At the outset, learned counsel for the applicant
submits that the aforesaid clarification/representation
dated 21.08.2026 (Annexure A-17) is still pending
consideration before the respondents. He further
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Item No.07/ C-IV O.A. No. 4139/2026

submits that the applicant would be satisfied if a
direction is issued to the respondents to dispose of the
aforesaid clarification/representation by way of a
reasoned and speaking order within a prescribed time
frame.
4. Issue notice. Mr. H.A. Khan and Mr. Amit
Anand, learned counsel, appear and accept notice on
behalf of the respondents. They seek some time to
obtain necessary instructions in the matter.
5. In view of the limited prayer made, without
entering into the merits of the case, the present O.A.
is disposed of with a direction to the respondents to
consider and decide the aforesaid representation by
passing a reasoned and speaking order, strictly in
accordance with law, within a period of thirty (30)
days from the date of receipt of a certified copy of this
order.
6. A copy of the speaking order so passed shall be
provided to the applicant.

7. The OA is disposed of in the aforesaid terms,
without going into the merits, at the admission stage
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Item No.07/ C-IV O.A. No. 4139/2026

itself. Pending MAs, if any, shall also stand disposed
of accordingly. No order as to costs.

(Dr. Anand S Khati) (Manish Garg)
Member (A) Member (J)

/ sm /
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