Delhi High Court - Orders
East Delhi Municipal Corporation vs Jeet Singh on 13 September, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~23(2021 list)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9947/2021
EAST DELHI MUNICIPAL CORPORATION ..... Petitioner
Through: Mr. Rakesh Kumar Singh, Advocate.
versus
JEET SINGH ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.09.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 30695/2021
1. Allowed, subject to just exceptions. W.P.(C) 9947/2021 & CM APPL. 30694/2021 [Application on behalf of the petitioner under Section 151 of Code of Civil Procedure, 1908, for stay of impugned order dated 24.07.2019, passed by the Central Administrative Tribunal]
2. The writ petition seeks to assail the order, which was passed by the Central Administrative Tribunal (in short, "the Tribunal"), as far back as on 24.07.2019.
3. Mr. Rakesh Kumar Singh, who appears for the petitioner, says that all dues of the respondent have been paid and that, the only reason that the petitioner has approached this Court, is for waiver of interest.
4. As per the impugned order, the petitioner is required to pay interest at the rate of 12 percent per annum, till the date of payment.
5. The operative direction, issued in this behalf, is contained in paragraph 3 of the impugned order, which reads as under:
"3. Respondents are directed top [sic: to] pay these dues of the applicant alongwith 12% per annum admissible rate of Signature Not Verified W.P.(C) 9947/2021 page 1 of 2 Digitally Signed By:VIPIN KUMAR RAI Signing Date:15.09.2021 15:26:38 interest till the date of payment as per the seniority principle but in no case later than six months from the date of receipt of a certified copy of the order. Accordingly, the OA is disposed of. No costs."
6. We find no reason to interfere with the impugned order, insofar as the interest is concerned.
7. Mr. Singh's contention that the petitioner corporation is not as well off, as other corporations, is not a good enough reason, for us, to interfere with the impugned order.
8. The writ petition is accordingly, dismissed. Pending application shall stand closed.
RAJIV SHAKDHER, J TALWANT SINGH, J SEPTEMBER 13, 2021 sh Click here to check corrigendum, if any W.P.(C) 9947/2021 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:15.09.2021 15:26:38