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Judgment
Heard Shri Som Nath Sharma, learned counsel for the applicants and Shri Vijendra Singh, learned counsel appeared on behalf of all the respondents on receipt of advance notice.
MA No. 1025/2019 filed for joining together is allowed.
The applicants, who are working on contract basis as Staff Nurse under the 2nd Respondent, Safdarjung Hospital, filed the O.A. seeking the following relief(s):-
"(i) Direct the respondents to pay the equal pay for equal work to the applicants which is paid to a newly appointed regular employees on the basis of Annexure A-4;
(c) Direct the respondent to pay arrears to the applicants from the date of their appointment with all other consequential benefits.
(d) Direct the respondent not to disengage their services and grant any other or further relief which Hon'ble Tribunal may consider just & proper in the facts and circumstances of the present case."
It is submitted that the applicants made representation dated 25.02.2019, (Annexure A-3) ventilating their grievances to the respondents. However, no orders have been passed thereon till date.
In the circumstances, the O.A. is disposed of at the admission stage itself, without going into the merits of the case, by directing the respondents to consider the said Annexure A-3, representation dated 25.02.2019 of the applicants and to pass appropriate reasoned and speaking orders thereon, in accordance with law, within 90 days from the date of receipt of a certified copy of this order. No order as to costs.
Let a copy of the O.A. be enclosed to this order.