Central Administrative Tribunal - Delhi
Mahesh Kumar vs East Delhi Municipal Corporation ... on 10 December, 2021
1
Item No.22 OA No.2829/2021
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.2829/2021
2021
This the 10th day of December,
December 2021
(Through Video Conferencing)
Hon'ble Mr. A.K. Bishnoi, Member (A)
Hon'ble Mr. R.N. Singh, Member (J)
Mahesh Kumar,
S/o Sh. Tikam Singh,
R/o D-1/1029,
1/1029, Gali No. 27,
Harsh Vihar,
Delhi-93.
... Applicant
(through Advocate: Mr.Himanshu Goel))
VERSUS
Eash Delhi Municipal Corporation,
(Through its Commissioner)
419, Udyog Sadan,
Patparganj Industrial Area,
New Delhi--92.
... Respondent
(through Advocate: Mr. M.S. Reen)
2 OA No: 2829/2021
ORDER (Oral)
Hon'ble Mr. R. N. Singh, Member (J):
In the present Original Application filed under Section 19 of Administrative Tribunals Act, 1985, the applicant is aggrieved by the inaction, on the part of the respondents in not regularizing his services, inspite of his being continuously working under the respondent on daily wages basis. The learned counsel for the applicant submits that the respondents are having a policy for regularization of daily wage employees, however, they have not granted the benefit of their such policy inspite of the applicant's representation dated 28.08.2021. He adds that the said representation dated 28.08.2021 (Annexure-A/1) is still pending consideration of the respondents.
2. Issue notice. Mr. M.S. Reen learned counsel, who appears for the respondents on advance service, accepts notice.
3 OA No: 2829/2021
3. In the facts and circumstances of the present case and with the consent of the learned counsels for the parties, the OA is disposed of, at the admission stage itself, without going into the merits of the OA, with a direction to the respondents to consider the applicant's aforesaid pending representation and to dispose of the same, by passing an appropriate reasoned and speaking order, as expeditiously as possible, and preferably within eight weeks from the date of receipt of a copy of this order.
4. The OA is disposed of in the aforesaid terms. No costs.
(R.N. Singh) (A.K. Bishnoi)
Member (J) Member (A)
/rk/arti