Delhi District Court
Pappu vs . Mcd on 4 May, 2023
14
LC 976/22
PAPPU Vs. MCD
04.05.2023
Present: Shri Intjar Ali, AR for applicant.
Shri Rajeev Kumar Bhardwaj, AR along with Shri
Virender Kumar Jain, Administrative Officer, DEMS
Department, Shahdara North Zone, MCD.
Calculation-chart computing service benefits (i) bill of
Rs.1,56,880/- as arrears of non-matriculation and 3rd MACP
AND (ii) bill of Rs.39,315/- as arrears of 7th CPC filed along
with copy of service book of employee is taken on record. Copy
given.
Shri Intjar Ali for applicant submits that no other
benefit/claim as per application is left against respondent/MCD.
Statement of Shri Intjar Ali, AR for applicant has been recorded.
Application under Section 33C(2) of the Industrial Disputes Act, 1947 is allowed computing Rs.1,96,195/- as arrears of non-matriculation, 3rd MACP and 7th CPC to be paid to employee Shri Pappu S/o Shri Panchi.
File be consigned to record room.
(Tarun Yogesh) POLC-08/RADC New Delhi/04.05.2023