Central Administrative Tribunal - Delhi
Prem Singh vs East Delhi Municipal Corporation on 14 October, 2014
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No. 3556/2013 New Delhi, this the 14th day of October, 2014. HONBLE MR. V. AJAY KUMAR, MEMBER (J) HONBLE MR. P.K. BASU, MEMBER (A) Prem Singh, S/o Shri Man Singh, R/o Shani Bazar Gali, Johripur, Delhi-110094. .. Applicant (By Advocate : Shri L.K. Giri with Ms. Anju Bharti) Versus 1. East Delhi Municipal Corporation, Through its Commissioner, Udhyog Sadan, Patparganj Industrial Area, Delhi-110092. 2. Addl. Commissioner (Engg.) East, East Delhi Municipal Corporation, Udhyog Sadan, Patparganj Industrial Area, Delhi-110092. 3. Executive Engineer M(I), Shahdara North Zone, MCD, Delhi. .. Respondents (By Advocate : Ms. Sangita Rai) ORDER (ORAL)
By Mr. V. Ajay Kumar, Member (J) Heard both the sides.
2. The applicant submits that while he was working as Mate in the respondent MCD, resigned from service on 10.02.2012 and it was accepted by order dated 14.03.2012, however he made an application seeking to rejoin in service vide Annexure C dated 18.04.2012. However, the respondents have not passed any orders thereon till date.
3. In the circumstances, the O.A. is disposed of, without going into the other merits of the case, by directing the respondents to consider the representation of the applicant, and to pass an appropriate speaking and reasoned order thereon, in accordance with law, within 90 days from the date of receipt of a copy of this order. No order as to costs.
(P.K. BASU) (V. AJAY KUMAR) Member (A) Member (J) /Jyoti/