Central Administrative Tribunal - Delhi
Yashpal Arora vs East Delhi Municipal Corporation ... on 27 September, 2018
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI
O.A. No. 4422/2013
The 27th day of September, 2018
HON'BLE MR. V. AJAY KUMAR, MEMBER (J)
HON'BLE MR. A.K. BISHNOI, MEMBER (A)
1. Yashpal Arora,
S/o Shri Dayal Dass,
R/o C-4/222, Yamuna Vihar,
Delhi.
2. Surender Pal,
S/o Shri Chittan Prasad,
R/o F-171, Ganga Vihar,
Delhi-110094.
3. Nazzimuddin,
S/o Shri Wahijuddin,
R/o 169, Gali No.5,
J. Extension, Laxmi Nagar,
Delhi-110092.
4. Raj Pal Singh,
S/o Shri Kali Char,
R/o H.No.20, Moshi Garh,
New Delhi-110025. .. Applicants
(By Advocate : Shri Piyush Sharma)
Versus
1. Commissioner,
East Municipal Corporation of Delhi,
Udyog Sadan, 419, Industrial Area,
Patparganj, Delhi-110093.
2. Addl. Commissioner (Finance),
East Municipal Corporation of Delhi,
Udyog Sadan, 419, Industrial Area,
Patparganj, Delhi-110093.
2
OA 4422/2013
3. M.H.O.,
East Municipal Corporation of Delhi,
Udyog Sadan, 419, Industrial Area,
Patparganj, Delhi-110093.
4. Addl. M.H.O. (V.B.D.),
East Municipal Corporation of Delhi,
Udyog Sadan, 419, Industrial Area,
Patparganj, Delhi-110093. .. Respondents
(By Advocate : Ms. Sangita Rai)
ORDER (ORAL)
By Mr. V. Ajay Kumar, Member (J) When this matter is taken up for hearing, Ms. Sangita Rai, learned counsel appearing for the respondents, submits that an identical O.A. bearing No. 4402/2013 filed by the identically situated persons was already dismissed by this Tribunal vide order dated 23.02.2016 and the Writ Petition(C) No.7545/2016 filed against the said order was also disposed of by the Hon'ble High Court of Delhi on 26.08.2016 and, accordingly, prays for disposal of the instant O.A. also, in terms of the said orders.
2. Shri Piyush Sharma, learned counsel appearing for the applicants, while not disputing the said fact, however, submits that in pursuance of the aforesaid orders of this Tribunal and of the Hon'ble High Court, the respondents have already considered the claims of the applicants therein and also passed a speaking order 3 OA 4422/2013 on 13.12.2016 and, hence, the respondents may also be directed to consider the said speaking order also, while deciding the claim of the applicants.
3. In the circumstances, the O.A. is disposed of in terms of the judgment of this Tribunal in O.A. No.4402/2013 dated 23.02.2016, as modified by the Hon'ble High Court of Delhi in WP(C) No.7545/2016 dated 26.08.2016 and also the speaking order dated 13.12.2016 passed by the respondents in respect of certain identically placed persons. No order as to costs.
(A.K. BISHNOI) (V. AJAY KUMAR) Member (A) Member (J) /Jyoti /