Central Administrative Tribunal - Delhi
Sh. Anil Kumar vs Municipal Corporation Of Delhi on 6 October, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA No. 3313/2010 New Delhi, this the 6th day of October, 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Sh. Anil Kumar S/o Sh. Chunni Lal R/o Village and Post Office Dhasa New Delhi-110073. Applicant (By Advocate: Shri Ramesh Kumar) V E R S U S 1. Municipal Corporation of Delhi Through its Commissioner, Town Hall, Chandni Chowk, Delhi. 2. The Administrative Officer (Health), M.C.D., Town Hall, Chandni Chowk, Delhi-110006. Respondent ORDER (ORAL)
Honble Shri Shanker Raju, Member (J) Extension of benefit of the decision is the claim of the applicant in WP (C) No. 3071/73/2005 at par with one Dhan Singh Solanki for which representation preferred is still to be responded to.
2. In the circumstances, we direct disposal of this OA at the admission stage itself by directing the respondents to treat the present OA as a supplementary representation of the applicant and his claim be considered by a speaking order to be passed within three months from the date of receipt of a copy of this order.
3. Copy of the OA be sent along with the present order. OA stands disposed of.
( Dr. Veena Chhotray ) ( SHANKER RAJU ) Member (A) Member (J) sd