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Central Administrative Tribunal - Delhi

Sheela Devi vs North Delhi Municipal Corporation on 17 August, 2017

            CENTRAL ADMINISTRATIVE TRIBUNAL
                   PRINCIPAL BENCH,

                         O.A. No.2730/2017
                         MA No.2881/2017


              New Delhi, this the 17th day of August, 2017


            Hon'ble Mr. V. Ajay Kumar, Member (J)
           Hon'ble Ms. Nita Chowdhury, Member (A)

Sheela Devi, Aged about 50 years,
W/o Late Shri Banarsi Dass,
Post: Safai Karamchari, Group 'D',
R/o H.No.20, Dhobi Ghat,
Rajan Babu Institute of Pulmonary Medicine & Tuberculosis
Hospital,
New Delhi-110009.
                                              ...Applicant
(By Advocate : Ms. Akanksha Kapoor)

                             Versus

  1. North Delhi Municipal Corporation,
     Through its Commissioner,
     Office at : Dr. Shyama Prasad Mukherjee Civic Centre,
     Jawahar Lal Nehru Marg,
     New Delhi-110002.

  2. Director Health Administration,
     North Delhi Municipal Corporation,
     Office At : 12th0 Floor,
     Dr. Shyama Prasad Mukherjee Civic Centre,
     Jawahar Lal Nehru Marg,
     New Delhi-110002.
                                                    ...Respondents
                         ORDER (ORAL)

Mr. V. Ajay Kumar, Member (J) :-

For the reasons stated therein, the MA filed for exemption, is allowed.

2. The applicant who is working as Safai Karamchari under the respondents has filed this OA seeking the following reliefs :-

"(a) an appropriate Relief in the form of Directions against the Respondents, more particularly against the Respondent No.2-

Director Health Services, may kindly be issued to immediately regularize the Services of the Applicant in the Rajan Babu Institute of Pulmonary Medicine & Tuberculosis Hospital of the North Delhi Municipal Corporation on the basis of the Continuous 16 Years of uninterrupted Service rendered with retrospective effect along with the Pecuniary & Promotion Benefits guaranteed in terms of the Assured Career Progression Scheme of the Respondents; and

(b) also issue such other or further Orders as may be deem Fit & Proper in the present Circumstances of the Case in favour of the Applicant."

3. It is seen that the applicant has not made a single individual representation ventilating his grievances before filing the present OA.

4. In the circumstances, OA is disposed of without going into the merits of the case by permitting the applicant to make an appropriate representation ventilating his grievances to the respondents within two weeks from the date of receipt of a certified copy of this order. On receipt of such a representation from the applicant, respondents shall consider the same and pass 3 OA No.2730/2017 appropriate speaking and reasoned order thereon within a period of 90 days therefrom, in accordance with law. No costs.

5. Let a copy of the OA be enclosed to this order.

        ( Nita Chowdhury )                     ( V. Ajay Kumar )
           Member (A)                             Member (J)

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