Central Administrative Tribunal - Delhi
Shri Dharamveer Ram vs Municipal Corporation Of Delhi on 9 December, 2025
1
Item No.02/C-2
OA No. 4694/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 4694/2025
This the 9th Day of December,2025
Hon'ble Mr. R.N.Singh, Member (J)
Hon'ble Shri. B.Anand, Member (A)
SHRI DHARAMVEER RAM SON OF SHRI RAM
BACHAN, WORKING AS SR. PHYSIOTHERAPIST/CHIEF
PHYSIOTHERAPIST, HINDU RAO HOSPITAL, DELHI-
110007
R/O H.NO.-35, TM-3, R.B.T.B. HOSPITAL, KINGSWAY
CAMP, DELHI-110009
ADDRESS FOR SERVICE OF NOTICES:
C/O SH. PRADEEP KUMAR, ADVOCATE
CH. NO.-665, WESTERN WING, TIS HAZARI COURTS,
DELHI-110054
......Applicant
(By Advocate: Mr. Pradeep Kumar)
Versus
1. MUNICIPAL CORPORATION OF DELHI THROUGH ITS
COMMISSIONER DR. S.P.M. CIVIC CENTRE, J.L.N.
MARG, MINTO ROAD, NEW DELHI-110002
2. THE COMMISSIONER MUNICIPAL CORPORATION OF
DELHI, DR. S.P.M. CIVIC CENTRE, J.L.N. MARG, MINTO
ROAD, NEW DELHI-110002
3. THE MEDICAL SUPERINTENDENT, HINDU RAO
HOSPITAL, MUNICIPAL CORPORATION OF DELHI,
DELHI-110007.
...Respondents
(By Advocate : Mr. Tushar Ahuja)
NEHA Digitally signed by
NEHA SHARMA
SHARMADate: 2025.12.16
11:41:53+05'30'
2
Item No.02/C-2
OA No. 4694/2025
ORDER (ORAL)
Hon'ble Mr. R.N. Singh, Member (J) By way of the present OA filed under Section 19 of the AT Act, 1985, the applicant has prayed for the following relief(s):-
"1. To direct the respondents to re-designate the applicant as Chief Physiotherapist w.e.f. the date on which the abolition/merger of the post of Senior Physiotherapist to that of the Chief Physiotherapist has taken place as indicated in the Schedule of Establishment for the period 2022- 23, 2023-24 & 2024-25 and the RTI Reply dated 1.3.2024 issued by the PIO, MCD;
2. To direct the respondents to pay the salary / wages of the post of Chief Physiotherapist to the applicant by revising and re-fixing his pay in the pay scale of the post of Chief Physiotherapist w.e.f. the date of abolition / merger of the post of Senior Physiotherapist since when the work of Chief Physiotherapist is being taken from him, as per rules and grant all consequential benefits;
3. To direct the respondents to pay to the applicant the difference of the arrears of pay & allowances etc. accrued on account of the abovesaid revision and re-fixation of pay in the pay scale of the post of Chief Physiotherapist along-with interest @ 12% p.a. or at such other rate as may be deemed appropriate;
4. To award Costs of this application;
5. To pass such other or further orders as this Hon'ble Tribunal may deem fit in the facts and circumstances of the case in interest of justice."
2. Learned Counsel for the applicant submits that, for redressal of his grievances the applicant had submitted a representation dated 28.03.2024 (Annexure A-12), followed by another representation dated 19.07.2024 (Annexure A-14). Learned counsel for the applicant further submits that more than a year has passed, however, till date the said representations have not been considered and disposed of by the respondents.
NEHA Digitally signed by NEHA SHARMA SHARMADate: 2025.12.16 11:41:53+05'30' 3 Item No.02/C-2 OA No. 4694/2025
3. Issue notice.
4. Learned counsel for the respondents, who appears on advance service, accepts notice.
5. In the facts and circumstances of the case, and with the consent of the learned counsels for both the parties and without entering into the merits of the case, the present OA is disposed of with a direction to the competent authority amongst the respondents to consider the applicant's aforesaid representations and dispose of the same by passing a reasoned and speaking order, as expeditiously as possible and preferably within four weeks from the date of receipt of certified copy of this order.
6. The OA is accordingly disposed of in aforesaid terms. No orders as to costs.
(Shri B. Anand) (R.N.Singh)
Member (A) Member (J)
/arti/
NEHA Digitally signed by
NEHA SHARMA
SHARMADate: 2025.12.16
11:41:53+05'30'