Central Administrative Tribunal - Delhi
Subhash Chandra vs Aiims on 29 January, 2026
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item 26 OA No.2717/2025 in M.A. No.3020/2025
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.2717/2025
M.A. No.92/2026
M.A. No.3020/2025
New Delhi this the 29th day of January, 2026
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon'ble Dr. Sumeet Jerath, Member (A)
1. MR. SUBHASH CHANDAR
S/O SITA RAM VARMA
R/O KESHAV NAHAR,
WARD NO. 16, KOLIDA,
SIKAR, RAJASTHAN -332031.
2. RAVI KUMAR MAHICHA
S/O MAHESH KUMAR MAHICHA
VPO-FATEHPUR SHEKHAWATI,
DIST. SIKAR, RAJASTHAN 332301.
3. FATEH LAL
S/O KESHARA RAM
VILLEGE-KABIR BASTI.
DISTRICT - JAISALMER
RAJASTHAN 345001.
4. MANISH KAUSHIK
S/O BHUPESH CHANDRA
MAHAVEER COMPLEX, VILL EMDI,
DISTRICT RAJSAMAND,
RAJASTHAN 313342.
5. MANGI LAL
S/O MANIRAM
VILLAGE 19 KD,
TEH- RAWLAMANDI
DISTRICT GANGANAGAR RAJASTHAN,
POST OFFICE- 7KND
PINCODE 335707.
6. NARENDRA KUMAR MORYA
S/O DWARKA PRASAD MORYA
WARD NO.21, RAIGAR MOHALLA,
SHRIMADHOPUR,
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item 26 OA No.2717/2025 in M.A. No.3020/2025
DISTRICT- SIKAR, RAJASTHAN.
7. PANKAJ MAHOR
S/O SHYAM SUNDAR MAHOR WARD NO 5
REBARI KA MAHALLA,
VILLAGE HATHWARI,
TEH RAJAKHERA,
DIST. DHOLPUR, RAJASTHAN.
8. DINESH KUMAR RATHORE
S/O GHANSHYAM
ADD-VILL.-NOKH,
POST- CHAWANDIA KALLA,
TEHSIL-RAIPUR,
DISTRICT-PALI RAJASTHAN
PINCODE-306305.
9. MANISH KUMAR MATHURIYA
S/O MATHURA PRASAD
VPO- DARUKUTA MOHALLA
DEEG BHARATPUR RAJASTHAN.
10. MENKA
S/O GANGA RAM
VILLAGE GOTHNA,
PO- TANDI, TEH-ANNI,
DISTT- KULLU,
HIMACHAL PRADESH, 172033.
11. BRIJESH KUMAR MEENA
S/O MR. SIRAJMAL MEENA
LANKA COLONY,
IN FRONT OF GURUKUL SCHOOL,
BARAN, RAJASTHAN,
PIN CODE-325205.
12. MANOJ MEENA
S/O SHANKER LAL MEENA
VILLAGE-SURELI TEHSIL- UNIYARA,
DIST - TONK, RAJASTHAN 304024.
13. RAJVEER MEENA
S/O PRAHALAD MEENA
VILLAGE DALELPURA TEHSIL NAINWA
DIST BUNDI RAJASTHAN 323801.
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item 26 OA No.2717/2025 in M.A. No.3020/2025
14. LOKENDRA MEENA
S/O DEVI SINGH MEENA
VPO TOKSI TEH GANGAPUR CITY
DISTRICT SAWAI MADHOPUR
RAJASTHAN -322202.
15. KINZOM BUTITH
D/O CHHERING TANDUP
VPO-LALUNG TEH KAZA DISTT LAHAUL
AND SPITI, HIMACHAL PRADESH.
16. INDRAJ MEENA
S/O GYAN CHAND MEEΝΑ,
VILLAGE RATANPURA POST PHALIYAWAS
TEHSIL BASSI
DISTRICT JAIPUR
RAJASTHAN- 303012 ... APPLICANTS
(Through Advocate: Ms. Apurva with Mr. Aniket Tiwari )
Versus
1. ALL INDIA INSTITUTE OF MEDICAL SCIENCES (AIIMS),
DELHI, SRI AUROBINDO MARG,
ANSARI NAGAR, ANSARI NAGAR EAST
NEW DELHI-110029.
2. ALL INDIA INSTITUTE OF MEDICAL SCIENCES,
RISHIKESH, SHIVAJI NAGAR,
VIRBHADRA ROAD, RISHIKESH
UTTARAKHAND - 249203.
3. UNION OF INDIA, THROUGH SECRETARY,
MINISTRY OF HEALTH & FAMILY WELFARE,
ROOM NO. 402-D, NIRMAN BHAWAN,
NEW DELHI-110011 ... RESPONDENTS
(Through Advocate: Mr. V.S.R.Krishna)
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item 26 OA No.2717/2025 in M.A. No.3020/2025
ORDER (oral)
Hon'ble Mrs. Harvinder Oberoi, Member (J) The present Original Application has been filed by the applicants seeking the following relief(s) :-
"i. A direction to the respondents to publish the reservation roster and disclosing category-wise promotions made vide DPCs dated 17.08.2022 and 17.05.2022;
ii. A direction to the respondents to declare that SC/ST candidates who were promoted on their own merit without availing any relaxation applicable to reserved class may be counted against UR vacancies in accordance with DoPT guidelines;
iii. A direction to the respondents to revise the promotion and seniority list of SNOs and ANSs accordingly and ensure that future DPCs adhere strictly to the applicable reservation norms;
iv. A direction to the respondents to restrain from conducting any further DPC for promotion to ANS until proper rectification of the earlier promotional irregularities is undertaken;
v. Any such other and further orders as may be deemed just and proper in the interest of justice."
2. Short notice on the prayer for interim relief was issued on 21.07.2025. Thereafter, Miscellaneous Application No. 3392/2025 was filed by the applicants seeking impleadment of certain private respondents. The said MA was allowed and time was granted to the respondents to file their reply. Subsequently, on 12.11.2025, the matter was listed for hearing on interim relief on 29.01.2026.
3. Today, the matter was taken up for hearing on interim relief.
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4. At the outset, learned counsel appearing on behalf of respondent no.2, i.e., All India Institute of Medical Sciences, appeared through video conferencing, submitted that some time was required for filing the reply. Learned counsel for the applicants opposed the grant of further time and submitted that the applicants were hard-pressed and wished to press the case for interim relief.
5. Learned counsel for the applicants contended that the respondents have disregarded the binding guidelines relating to reservation in promotion and have distorted the reservation quota in the promotional post, thereby adversely affecting the promotional prospects of the applicants. It was further submitted that the respondents failed to adhere to the legally prescribed procedure for preparing the reservation roster and implementing the same while conducting the promotions. The applicants have as such challenged the promotions made pursuant to the DPCs conducted on 17.08.2022 and 17.05.2022.
6. We have considered the rival submissions.
7. On a specific query from us as to whether the minutes of the DPCs or any documents relating to the said promotions had been annexed with the Original Application, SMT.
UMA SMT. UMA 2026.02.06 16:35:36+05'30' 6 item 26 OA No.2717/2025 in M.A. No.3020/2025 learned counsel for the applicants was unable to point out any such material.
8. Further, the promotee officers, who were promoted pursuant to the said DPCs, have neither been identified nor impleaded as party respondents.
9. We also take note of the sweeping prayers made in the OA. In prayers (i) and (iv), the applicants have sought to challenge the said DPCs without assailing any specific order or the minutes of the DPCs, and have further sought a direction restraining the respondents from conducting any future DPCs.
10. A declaration has also been sought to the effect that SC/ST candidates promoted on their own merit, without availing any relaxation applicable to the reserved category, be counted against unreserved vacancies. However, no details have been provided regarding any such SC/ST officers who were allegedly promoted on their own merit.
11. Another relief sought is the revision of the promotion and seniority lists of SNOs and ANSs. Notably, the seniority list sought to be revised has neither been challenged nor annexed with the Original Application. The applicants are SMT.
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12. Accordingly, we find that the prayers made in the present Original Application are vague and unsupported by any relevant material or documents. In view of the principles underlying Order VII Rule 11 of the CPC, the prayers in the present form cannot be entertained.
13. The Original Application is, therefore, dismissed. All pending Miscellaneous Applications also stand dismissed.
(Dr. Sumeet Jerath) (Harvinder Kaur Oberoi)
Member (A) Member(J)
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