Central Administrative Tribunal - Delhi
Ramesh Kumar vs Sdmc on 12 December, 2018
Central Administrative Tribunal
Principal Bench: New Delhi
OA No.4437/2013
This the 12th day of December,2018
Hon'ble Mr. V. Ajay Kumar, Member (J)
Hon'ble Mr.A.K. Bishnoi, Member (A)
1. Ramesh Kumar
S/o Prahlad Singh
R/o 117, Old Roshanra
Najafgarh, New Delhi - 110 043.
2. Suresh Chand
S/o Shri Amir Singh
R/o VPO Kasab, Dist. Jhajjar
Haryana.
3. Sajjan Singh
S/o Shri Munshi Ram
R/o 28/232J, West Sagarpur
Delhi - 110 046.
4. Mohan Chand Pant
S/o Bachi Ram
R/o G-3, M.C.D. Medical Complex
Gulabi Bagh, Delhi - 110 007.
5. Shankar Miglani
S/o Shri Sewa Ram
R/o H.No.176, Sector 18
H.B.C. Faridabad, Haryana .... Applicants
(By Advocate: Shri Piyush Sharma)
Versus
1. Commissioner
South Municipal Corporation of Delhi
Civic Centre
Shyama Prasad Mukherjee Marg
New Delhi.
2 OA-4437/2013
2. Addl. Commissioner (Finance)
South Municipal Corporation of Delhi
Civic Center
Shyama Prasad Mukherjee Marg
New Delhi.
3. M.H.O.
South Municipal Corporation of Delhi
Civic Center
Shyama Prasad Mukherjee Marg
New Delhi.
4. Addl. M.H.O. (V.B.D)
South Municipal Corporation of Delhi
Civic Center
Shyama Prasad Mukherjee Marg
New Delhi. .... Respondents
(By Advocate : Ms. Vertika Sharma)
ORDER (ORAL)
Hon'ble Mr. V.Ajay Kumar, Member (J):
Learned counsel for the applicant submits that the matter is already covered by a decision rendered by a co- ordinate Bench of this Tribunal in OA-4422/2013 decided on 27.09.2018. Learned counsel for the respondents agreed to the said submission.
2. Accordingly, the instant OA is disposed of in terms of order dated 27.09.2013 passed in OA-4422/2013. No costs.
(A.K. Bishnoi) (V. Ajay Kumar) Member (A) Member (J) /rb/