Zubair Ahmad vs Commissioner North Delhi Municipal Corporation

R. N. Singh, Member (J)

The present Application has been filed by the applicant on being aggrieved of the inaction at the end of the respondents for not considering the

applicant’s representation dated 02.12.2019 vide which the applicant has claimed for grant of the benefit of ACP.

Learned counsel for the applicant submits that the applicant has been appointed under the respondents as Medical Record Attended in the year

1982 and since then, he has been serving as such under the respondents. Learned counsel for the applicant submits that in view of the fact that the

applicant has been stagnating on the same post since 1982, he has been entitled for grant of benefit of ACP Scheme. However, despite of his

representation under reference, neither the said representation has been considered by the respondents nor the benefit of ACP has been granted to

the applicant.

Issue notice.

Learned counsel Ms. Anupama Bansal, who appears on advance service, accepts notice on behalf of respondents.

At this stage, learned counsel for the applicant submits that the applicant will be satisfied if the present OA is disposed of at this very stage with

direction to the respondents to consider the applicant’s representation and to dispose of the same in a time bound manner.

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

In view of aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with the directions to the respondents

to consider the applicant’s aforesaid representation dated 02.12.2019 (Annexure A-1 collectively) and to dispose of the same by passing a

reasoned and speaking order as expeditiously as possible and in any case within eight weeks of receipt of copy of this Order.

Present OA is disposed of in the aforesaid terms. No costs.