Delhi High Court - Orders
Municipal Corporation Of Delhi vs Smt. Prem Lata on 25 August, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12890/2025,CM APPL. 52620/2025(stay) & CM APPL.
52623/2025(addl. Docs.)
MUNICIPAL CORPORATION OF DELHI .....Petitioner
Through: Dr. Divya Swamy, SC for MCD along
with Mr. Yagyawalkya Singh, Ms.
Akriti Singh, Mr. Yashovarman, Ms.
Ananya Y. Advs.
versus
SMT. PREM LATA .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 25.08.2025
1. This hearing has been done through hybrid mode. CM APPL. 52621/2025(exemption) & CM APPL. 52622/2025(exemption)
2. Allowed, subject to all just exceptions. This application is disposed of. W.P.(C) 12890/2025,CM APPL. 52620/2025(stay) & CM APPL. 52623/2025(addl. Docs.)
3. The present writ petition under Article 226 of the Constitution of India seeks the following prayers: -
"a. Quash and set aside the order dated 13.12.2023 passed by the Ld. Labour Court in L.C.A No. 2137/2019 titled as Smt. Prem Lata W/o Sh. Raj Kumar v. Municipal Corporation of Delhi. b. And/or Remand Back the matter to the Labour Court for reconsideration in accordance with law and allow the Respondent to submit its calculation chart.
c. Call for records of the Ld. Labour Court in LCA 2137/2019 titled as Smt. Prem Lata W/o Sh. Raj Kumar v. Municipal Corporation of Delhi.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/08/2025 at 22:04:31 d. And/or pass such other order/s in the interest of justice and favour of the Petitioner as the Hon'ble Court may deem necessary and appropriate in the facts of the case."
4. Learned counsel appearing on behalf of the petitioner draws the attention of this Court to an order dated 21.07.2025 passed in W.P.(C) 10030/2025 and submits that the factual situation in the present matter is similar to the aforesaid writ petition as well as another writ petition bearing no. W.P.(C) 7968/2025 which has been referred to in the said order. It is pointed out that the impugned orders therein have been stayed by a Predecessor Bench of this Court till the next date of hearing.
5. Issue notice to the respondent on petitioner taking necessary steps through all permissible modes, returnable on 26.09.2025.
6. In the meantime, impugned award dated 13.12.2023 shall remain stayed till the next date of hearing.
7. List on 26.09.2025, along with the W.P.(C) 12887/2025.
AMIT SHARMA, J AUGUST 25, 2025/kr/yg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/08/2025 at 22:04:31