Sukhber vs East Delhi Municipal Corporation & Others

R.N. Singh, Member (J)

The present OA under Section 19 of the AT Act, 1985 has been filed by the applicant praying therein for a direction to the respondents to release the arrears from 01.04.2004, i.e. the date of his regularization etc.

Learned counsel for the applicant submits that for rederessal of his grievances, the applicant has preferred a representation dated 18.09.2019 (Annexure A/3) and the same is still lying pending consideration of the respondents.

Issue notice. Mr. RK Jain, learned counsel for the respondents, who appears on advance service, accepts notice.

At this stage, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid representation dated 18.09.2019 (Annexure A/3) and to dispose of the same by passing a reasoned and speaking order in a time bound manner.

We are of the considered view that if such a request of the applicant is accepted at this stage, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid representation dated 18.09.2019 (Annexure A/3) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within 12 weeks of receipt of a copy of this order.

The OA is disposed of in the aforesaid terms. No order as to costs.