Naresh Kumar vs Delhi Transport Corporation (DTC) (GNCTD)

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Item No.4 (C-6) Diary no/9419/2026 (OAOBJ)

CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI

Diary no/9419/2026 (OAOBJ)
M.A. No.4625/2026

nd
This the 22 day of October, 2026

Hon’ble Mr. Sanjeeva Kumar, Member (A)
Hon'ble Mr. Ajay Pratap Singh, Member (J)

1. Naresh Kumar
S/o Chand Singh
R/o H-153, Lamba Pana,
Qutubgarh, Delhi-110039.

2. Raman Singh
S/o Shattar Singh
R/o H. No. 72, Pana Doplan
Near Main Bus Stop,
Tikri Kalan West Delhi-110041.

3. Neeraj Kumar
S/o Kulbir Singh
R/o H-No. 44, Main Stand
Near Park Mubarak Pur Dabas,
Delhi-110096.

4. Umesh Kumar
S/o O.P. Sharma
R/o H.No. 76, Bhagwan Park,
Jharoda Majra, Delhi-110084.

5. Deep Narayan
S/o Bhagawan Dass
R/o 95-A Gopalpur Village, Delhi-110084.

6. Surinder Singh
S/o Juefi Ram
R/o H.No. 403, D-1, Krishna Kuteer,
Deep Village, Delhi-110042.

7. Ram Chandar
S/o Chotu Ram
R/o 366, VPO, Kathewara, Delhi-110039.

8. Bindu Ram
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Item No.4 (C-6) Diary no/9419/2026 (OAOBJ)

S/o Tara Chand
R/o H.N. Near Pandit Parmanand
Enclave Village, Delhi.

9. Rajesh Kumar
S/o Chiranji Lal
R/o D-1051-1052, Jahangirpuri,
New Delhi-110033.

10. Ratan Acharya
S/o J.S. Acharya
R/o 646, Shahbad Daulat Pur
Samaypur, Delhi-110042.

11. Shravan Kumar
S/o Ravinder Sharma
R/o 353-6, Munirka Village
South-West Delhi, Delhi-110067.

12. Jasmer
S/o Ram Kanwar
R/o H. No. C-37, Gali No. 4,
Vijay Nagar, Bhawana, Delhi-110039.

… Applicants

(By Advocate: Mr. Mohd. Shoib Khan with Mr. Surya
Prakash)

Versus

1. Delhi Transport Corporation
Through its Chairman/Principal Officer
8th Floor, Delhi Secretariat
I.P. Estate, New Delhi - 110002.

2. Government of NCT of Delhi
Through its Chief Secretary
Govt. of NCT of Delhi
A-Wing, I.P. State, Delhi Secretariat,
New Delhi110002.

… Respondents

(By Advocate: Mr. Ajesh Luthra with Ms. Meenu, Mr.
Soharsh Panjwani and Mr. Prashant Jaiswal)
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Item No.4 (C-6) Diary no/9419/2026 (OAOBJ)

O R D E R (ORAL)
As Per: Hon’ble Mr. Ajay Pratap Singh, Member (J)
Heard the parties.
2. Learned counsel appearing for the respondents, on
advance service, raises a preliminary contention that earlier
applicant no. 1 has filed O.A./2266/2020 seeking similar
direction to consider the claim of the applicant to regularize
the service at par with regular Drivers and Conductors with
retrospective effect from the date of appointment as
contractual employee and to pay and extent to them all the
wages and benefits available to the regular and permanent
workmen with retrospective effect.
3. Learned counsel appearing for the respondents much
emphasized that present application under diary no.
9419/2026 (OAOBJ) is not maintainable and deserves to be
dismissed.
4. Learned counsel appearing for the applicants, faced
with the submissions of the learned counsel appearing for
the respondents, seeks permission to withdraw the present
application under diary no. 9419/2026 (OAOBJ) with liberty
to approach appropriate forum, in accordance with law.
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Item No.4 (C-6) Diary no/9419/2026 (OAOBJ)

5. In view whereof , present application under diary no.
9419/2026 (OAOBJ) stands dismissed as withdrawn with
aforesaid liberty, in accordance with law.
6. There shall be no order as to costs.
7. Accordingly, M.A./4625/2026 – application for
condonation of delay, also stands disposed of.














[

(Ajay Pratap Singh) (Sanjeeva Kumar)
Member (J) Member (A)



/dhruv/
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