Central Administrative Tribunal - Delhi
Monika Meena vs Ndmc on 11 March, 2026
1
OA No. 913/2026
Item No. 09 (C-3)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 913/2026
This the 11th Day of March, 2026
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon'ble Dr. Sumeet Jerath, Member (A)
Monika Meena
D/o Ramji Lal Meena
TGT (Social Science) EMP Code 314814
Atal Aadarsh Vidyalya, Bapu Dham,
Chanakya Puri, New Delhi.
R/o 8/3, Rear Portion 3rd Floor,
Roop Nagar, Delhi- 110007
....Applicant
(By Advocate : Mr. Mithilesh Kr. Singh)
VERSUS
1. The Chairman
New Delhi Municipal Council
Palika Kendra, New Delhi-110001
2. The Director (Education)
New Delhi Municipal Council
Palika Kendra, New Delhi-110001
3. Govt. of NCT of Delhi
Through its chief secretary
Old secretariat Civil lines, Delhi
.... RESPONDENTS
(By Advocate : Mr. Amit Sinha)
NISHA KUMARI NISHA KUMARI
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OA No. 913/2026
Item No. 09 (C-3)
ORDER (ORAL)
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J) The present Original Application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs :
a) Grant promotion to the applicant w.e.f. 10.09.2025 to the post of PGT (Economics) under the ST Departmental Quota by granting relaxation of necessary experience in consonance with the Departmental Precedents which were followed in the case of promotion of TGT (Computer Science) to the Post of PGT (Computer Science) having 2 years regular service in the Grade;
b) Any other and further order, direction may also be passed in favour of the applicant and against the respondents which this Hon'ble Tribunal may deem fit and proper under the facts and circumstances of the case as well as in the interest of justice
2. The brief facts of the case, as pleaded by the applicant, are that she is serving under the respondent organization and is aggrieved by the inaction of the respondents in not extending the benefits which, according to her, are available under the applicable rules and policies. The applicant has placed reliance on the decision of the NDMC Council dated 18.06.2008 and the Office Memorandum dated 20.09.2022 issued by the Government NISHA KUMARI NISHA KUMARI 3 OA No. 913/2026 Item No. 09 (C-3) of India, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel & Training.
3. It is submitted that despite the existence of the aforesaid policy decisions and instructions, the grievance of the applicant has not been redressed by the respondents. The applicant has already submitted representations dated 29.09.2025 and 06.10.2025 before the competent authority requesting consideration of her claim in accordance with the applicable rules. However, according to the applicant, the said representations have not been decided till date.
4. Learned counsel for the applicant submits that the applicant would be satisfied if a direction is issued to the respondents to consider and decide the pending representations in accordance with law within a reasonable time frame.
5. Having heard the submissions made and upon perusal of the material available on record, we are of the considered view that the ends of justice would be met if the competent authority among the respondents is directed to consider the grievance of the applicant by deciding her pending representations in accordance with law. NISHA KUMARI NISHA KUMARI 4 OA No. 913/2026 Item No. 09 (C-3)
6. Accordingly, without expressing any opinion on the merits of the case, the present Original Application is disposed of with a direction to the competent authority among the respondents to consider and decide the pending representations of the applicant, in accordance with the applicable rules and instructions, by passing a reasoned and speaking order within a period of eight weeks from the date of receipt of a copy of this order.
7. The Original Application stands disposed of in the above terms. Pending MA, if any, also stands disposed of. There shall be no orders as to costs.
8. Registry is directed to assign an appropriate number to the OA.
(Dr. Sumeet Jerath) (Harvinder Kaur Oberoi)
Member (A) Member (J)
/nk/
NISHA KUMARI NISHA KUMARI