Central Administrative Tribunal - Delhi
Dilbagh Singh vs Govt. Of Nct Of Delhi & Ors on 18 December, 2008
Central Administrative Tribunal Principal Bench OA N0.2730/2008 New Delhi, this the 18th day of December, 2008 Honble Dr. Ramesh Chandra Panda, Member (A) Dilbagh Singh S/oSh. Sardar Singh R/o VPO Bijwasan, New Delhi. Applicant. (By Advocate : Shri M. K. Bhardwaj) vs. Govt. of NCT of Delhi & Ors., through : 1. The Chief Secretary Govt. of NCT of Delhi Delhi Secretariat, New Delhi 110 002. 2. Member (Administration) Delhi Water Supply and Sewage Disposal Undertaking Varunalaya Phase-2-2, Jhandewalan, New Delhi. 3. The Engineer-In-Chief, Delhi Water Supply & Sewage Disposal Undertaking, Varunalaya Phase-II, Jhandewalan, New Delhi. 4. Assistant Commissioner (G)-I, Delhi Jal Board, Delhi Sarkar, Varunalaya Phase-II, Karol Bagh, New Delhi. Respondents. : O R D E R (ORAL) :
Learned Counsel for the applicant pleads that this is a covered case as per the Tribunals order dated 20.10.2005 passed in OA No.132/2005.
2. In the present OA, the applicant has sought the following reliefs :-
i) To direct the respondents to regularize the services of the applicant as Asstt. Pump Driver with all consequential benefits.
To direct the respondents to grant the applicant remuneration equal to the regularly appointed APD from the date of his joining i.e. year 1985 with 12% interest. To pass such other and further orders which their lordships of this Honble Tribunal deem fit and proper in the existing facts and circumstances of the case.
3. Having heard the learned counsel for the applicant, it is but appropriate that the applicants case needs to be fully considered by Respondent No.2&3 jointly, considering the request of the applicant for regularization, keeping in view the principles and rules of the regularization in force and pass a reasoned and speaking order within a period of 3 months from today.
4. Ordered accordingly.
(Dr. Ramesh Chandra Panda) Member (A) /pj/