Delhi High Court - Orders
Govt Of Nct Of Delhi vs Technical Staff Operation Theatre ... on 2 February, 2026
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6582/2025 & CM APPL. 29801/2025
GOVT OF NCT OF DELHI .....Petitioner
Through: Mrs. Avnish Ahlawat, SC
GNCTD Services with Mr.
Nitesh Kumar Singh, Ms. Aliza
Alam and Mr. Mohnish
Sehrawat, Advs.
versus
TECHNICAL STAFF OPERATION
THEATRE ASSOCIATION (REGD)
AND ANR .....Respondents
Through: Mr. Puneet Rathi, Adv.
CORAM:
HON'BLE MR. JUSTICE ANIL KSHETARPAL
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 02.02.2026
1. Through the present writ petition, the Petitioner assails correctness of the order dated 20.07.2023 (clarified on 13.09.2024) [hereafter 'impugned order'], passed by the learned Central Administrative Tribunal ('CAT') in O.A. No. 2188/2016.
2. In the Original Application filed by the Respondents, grant of pre-revised pay scale of ₹4,000-6,000 from 01.01.1996 to the Operation Theatre Assistants / CSSD, working under 'GNCTD' has been ordered by the learned CAT based upon the judgment passed in O.A. No .2995/2014 (Dharambir Singh Ranga & Ors. v. Union of India & Ors.)
3. Learned counsel representing the Petitioner submits that the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/02/2026 at 20:36:31 aforesaid case is with respect to employees of Employees' State Insurance Corporation, which is an entirely different organisation and the service rules applicable to both the organisations are different, even the hierarchy of posts is different.
4. Keeping in view the aforesaid facts, the impugned order is set aside while directing the learned CAT to consider all aspects before ordering grant of pre-revised pay scale with effect from 01.01.1996 to the Operation Theatre Assistants / CSSD, working under 'GNCTD'.
5. The parties through their learned counsel are directed to appear before the learned CAT on 10.02.2026.
6. The present writ petition along with the pending application is disposed of in the aforesaid terms.
ANIL KSHETARPAL, J AMIT MAHAJAN, J FEBRUARY 2, 2026 'KDK' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 03/02/2026 at 20:36:31