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Tribunals and CommissionsDivision Bench(2020) 11 CAT CK 0105

Surender Kumar Yadav & Others vs Govt. Of NCT Of Delhi & Others

Central Administrative Tribunal · Decided on 25 November 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · A.K. Bishnoi, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1887 Of 2020, Miscellaneous Application No. 2429 Of 2020
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Judgment

16 paragraphs · 248 words

L. Narasimha Reddy, J

M.A. No.2429/2020

1.

M.A. seeking joining together in a single petition is allowed.

O.A. No.1887/2020

2 The applicants were engaged as contract employees in the various departments of the Govt. of NCT of Delhi. They got issued a legal notice

claiming the benefit of pay scale at the entry level and relied upon the judgment of the Hon’ble High Court in WP(C) No.717/2015 This OA is

filed seeking a direction to the respondents to extend the said benefit.

3 Heard Shri Harish Kumar, learned counsel for applicants and Ms. Esha Mazumdar, learned counsel for respondents, at the stage of admission,

4 The applicants have filed this OA claiming the benefit of the judgment of this Tribunal in OANo.2947/2013 dated 12.08.2014 and that of the

Hon’ble High Court in WP(C) No.717/2015. The question as to whether the applicants herein are on the same footing as the employees in those

cases, needs to be examined by the respondents. It would be possible, if only, the applicants submit a comprehensive representation to the

respondents, furnishing the particulars of their engagement with the Govt. of NCT of Delhi. Though a legal notice is issued, the same would not hold

good at this stage.

5 We, therefore, dispose of the OA, leaving it open to the applicants to file a representation, claiming the benefit and direct the respondents to pass a

reasoned order thereon, within a period of two months thereafter.

There shall be no order as to costs.