BALWAN SINGH vs MUNICIPAL CORPORATION OF DELHI

Item No.45 (Court-4)
O.A. No.141/2
2024
Central Administrativ
ve Tribunal
New Delhi
Principal Bench, N



O.A. No. 141/2
024
th
This the 30 day of O
ctober, 2026
Hon

’ble Mr. Manish Garg, Membe
er (J)
BALW
R/O H
OFFI
WAN SINGH S/O RAMPHAL AGED
H.No.116 SAINI COLONY VILLAG
ICE AUCHANDI DELHI-39 (POST:
D 64 YRS
GE POST
MI)
...Applicant

(By A


Advocate: Mr. J S Mann)
Versus

1. Th
Mukh
New

2. De
Zone

he Commissioner (MCD) Dr. Shya
herjee Civic Centre, Jawahar Lal N
ama Prasad
Nehru Marg,
Delhi. 110002.
eputy Chief Accountant (North DMC)
e, 16 Rajpur Road, Delhi.54.
) Civil Line
...Respondents.
(By A

Advocate: Ms. Sangita Rai)















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Item No.45 (Court-4)
O.A. No.141/2
2024
ORDER (ORAL
L)

Hon’ble Mr. Manish Ga
arg, Member (J):-

In
n the present Original Applicatio
on, filed under Section 19
of the
Administrative Tribunals Act,
1985, the applicant has
prayed f
for the following reliefs:
“
be
m
“a) To direct the respondents to re
elease amount of retirement
enefits etc. as per details furnish
monthly pension.
ed in ANNEXURE-A-1 and
b)
fi
pe
de
) To direct the respondents to grant i
it in respect of all delayed payments of
interest @ 18% or as deemed
f retirement benefits including
ension from the date of due to till he
etails furnished in ANNEXURE-A-1.
actual date of payment as per
c)
fi
be
re
) Any other relief or direction which
it and proper in view of the facts and c
h this Hon'ble Tribunal deems
circumstances of the case may
e granted/passed in favor of the
espondents.”
applicant and against the
2. Le
earned counsel for the applicant
t does not dispute the fact that
the app
plicant has received certain pa
ayments, as indicated in the
counter
affidavit filed on behalf of th
he respondents. The relevant
details
of the payments, as stated in
n the counter affidavit, are
reproduc
ced below:
“5
Co
hi
5. That the applicant was the per
rmanent employees of Municipal
orporation of Delhi as per record av
is terminal benefits are as under:
ailable in this office, the details of
6.
da
Payment of Commutation of Pensio
ated 25.01.2024 vide RTGS to the app
on- Rs. 7,39,427/- already paid on
plicant.
7.
vid
Payment of DCRG- Rs. 6,59,880/- a
de RTGS to the applicant.
already paid on dated 04.09.2024
8.
16
Payment of Leave Encashment- Rs.
6.09.2020 vide cheque no. 101506 to t
4,39,920/- already paid on dated
the applicant.
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Item No.45 (Court-4)
O.A. No.141/2
2024
9.
vid
Payment of GPF- Rs. 11,05,258/- a
de RTGS to the applicant.
already paid on dated 15.10.2020
10
RT
0. Payment of GIS- Rs. 15,262/- alrea
ady paid on dated 24.08.2020 vide
TGS to the applicant.
11
29
21
1. Payment of 7th CPC-50% Rs.
9.06.2024 vide RTGS and remaining
1,366/- already paid on dated 04.10.20
21,366/- already paid on dated
g payment of 7th CPC 50% Rs.
024 to the applicant.”
3. Le
earned counsel for the applican
nt submits that, in view of the
aforesai
d payments, the only issues tha
at survive for adjudication are
the gran
nt of MACP arrears and bonus.
4. M
Ms. Sangita Rai, learned counse
el appearing on behalf of the
respond
ents, submits that all necessary
y payments have already been
made an
nd no retirement dues remain pay
yable to the applicant.
5. In
n view of the above, since mos
st of the retiral benefits have
already
been released and the only survi
iving claims pertain to MACP
benefits
and bonus, we dispose of the pr
resent O.A. with a direction to
the resp
pondents to consider the applica
ant's case for grant of MACP
benefits
and bonus, in accordance with
h the applicable rules position
in accor
rdance with law within a period
of three months from the date
of receip
pt of a certified copy of this ord
der. Needless to mention that
the appl
licant shall also be entitled to ar
rrears and interest on delayed
payment
ts, in terms of the ratio laid dow
wn by the Full Bench of this
Tribuna
l in O.A. No. 2821/2023, titled R
Rajbir Singh v. MCD & Ors. ,
decided
on 30.10.2025. This is particula
arly so in view of the fact that
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Item No.45 (Court-4)
O.A. No.141/2
2024
the appl
licant superannuated on 30.06.
2020, whereas certain retiral
benefits
were released only in the year
r 2024, after a delay of more
than fou
ur years.
6. Th
he O.A. stands disposed of in
the aforesaid terms. Pending
M.As., i
if any, shall also stand disposed
of accordingly. There shall be
no order
r as to costs.




(Manish Garg)



/sb/
Member (J)
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