Delhi District Court
Than Singh vs . Municipal Corporation Of Delhi on 12 May, 2023
11
LC 813/22
THAN SINGH Vs. Municipal Corporation of Delhi
12.05.2023
Present: Shri S.R. Sharma, AR for applicant.
Shri Rajeev Kumar Bhardwaj, AR along with Mohd.
Shakil, AE Maintenance, Engineering Department,
City SP Zone, MCD.
Calculation-chart computing service benefits (i) bill of
Rs.97,297/- being net amount of arrears of non-matriculation; (ii)
bill of Rs.20,252/- as arrears of 2nd MACP AND (iii) bill of
Rs.39,261/- as arrears of 7th CPC filed along with copy of service
book of employee is taken on record. Copy given.
Shri S.R. Sharma for applicant submits that no other
benefit/claim as per application is left against respondent/MCD.
Statement of Shri S.R. Sharma for applicant has been recorded.
Application under Section 33C(2) of the Industrial Disputes Act, 1947 is allowed computing Rs.1,67,621/- as arrears of non-matriculation, 2nd MACP and 7th CPC to be paid to employee Shri Than Singh S/o Shri Bodar.
File be consigned to record room.
(Tarun Yogesh) POLC-08/RADC New Delhi/12.05.2023