Central Administrative Tribunal - Delhi
Ram Charan vs Municipal Corporation Of Delhi on 25 July, 2025
1
OA No. 1206/2023
Item No. 27 (C-4)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 1206/2023
M.A. No. 1299/2025,
M.A. No. 1468/2023
This the 25th Day of July, 2025
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J)
Hon'ble Dr. Sumeet Jerath, Member (A)
Shri Ram Charan @ R.C. Meena, EE, Group A
S/o. Late Shri Ram Jivan,
Aged about 57 years,
R/o. E-3, MCD Flats,
Bhamasha market, Kamla Nagar,
Delhi - 110007
.... Applicant
(By Advocate : Mr. M.K. Bhardwaj)
VERSUS
1. Municipal Corporation of Delhi
Through its commissioner
Dr. S. P. Mukherjee Civic Centre, 9th floor
J. L. Marg, New Delhi.
2. Union Public Service Commission
Through its Secretary
Dholpur House, Shahjahan Road
New Delhi-110049
.... RESPONDENTS
(By Advocate : Ms. Manisha Tyagi, Mr. R.V. Sinha with
Ms. Shreya Sharma)
2
OA No. 1206/2023
Item No. 27 (C-4)
ORDER (ORAL)
Hon'ble Ms. Harvinder Kaur Oberoi, Member (J) Learned counsel for the applicant submits that during the pendency of the OA, by an order dated 17.01.2025, the respondents have suo moto decided to hold Review DPC for the DPCs originally held in 2008 (for vacancy years 1997- 98 to 2007-08) and the Review DPC of 2016 (for panel years 2008-09 to 2014-15) for the post of Executive Engineer (Civil) in Pay Band-3.
2. The counsel submits that in the said circular, the applicant has also been named. He submits that since the respondents themselves have decided to hold review DPC, they ought to have considered the applicant also against the backlog vacancies in his category. He relies on the decision of the Hon'ble Supreme Court in Union of India and Ors. vs. Gopal Meena and Ors. in Civil Appeal No. 3314 of 2010 dated 10.08.2022.
3. The counsel submits that at this stage, the applicant would be satisfied if a direction is issued to the MCD to also consider the decision of the Hon'ble Supreme Court while holding the review DPC.
3OA No. 1206/2023 Item No. 27 (C-4)
4. Since the innocuous prayer has been made and since the respondents themselves are anyways in the process of holding review DPC, the present OA and MAs are also disposed of with a direction to the respondents to also consider the decision of the Hon'ble Supreme Court and to hold the DPC as per law and instructions on the subject. We are hopeful that the exercise for the review DPC shall be completed within a period of three months from the date of receipt of a certified copy of this order as six months have already gone by since the circular dated 17.01.2025 is issued by the MCD.
5. In view of the above, the present OA is disposed of. Pending MA(s), if any, also stands disposed of. No costs.
(Dr. Sumeet Jerath) (Harvinder Kaur Oberoi)
Member (A) Member (J)
/nk/