Smt Koshalya vs MUNICIPAL CORPORATION OF DELHI (GNCTD)

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Item No.02/ C-IV O.A. No.3871/2026

Central Administrative Tribunal
Principal Bench: New Delhi

O.A. No.3871/2026

th
This the 30 day of October, 2026

Hon’ble Mr. Manish Garg, Member (J)

Smt. Koshalya (BMID No. 52004126) W/O Ramesh
Kumar House No. - D-3/57 Budh Vihar Sector-20,
Rohini Delhi-110086

…Applicant

(By Advocate: Mr. Bikrama Sah)


Versus

1. The Commissioner Municipal Corporation of Delhi,
Dr. S.P.M. Civic Centre Minto Road, New Delhi-110002

2. Assistant Commissioner Municipal Corporation of
Delhi (Department of Environment Management
Services/Headquarter) Rohini Zone, Sector-5 Zonal
Office Building Rohini, New delhi-110085

3. Sanitary Superintendent (DEMS) Municipal
Corporation of Delhi Rohini Zone, Zonal Office Building
Rohini, Sector-5, New Delhi-110085
…Respondents

(By Advocates: Mr. Aman Oberoi)

SNEHA MEENA

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Item No.02/ C-IV O.A. No.3871/2026

ORDER (ORAL)


In the present Original Application filed under
Section 19 of the Administrative Tribunals Act, 1985,
the applicant seeks the following reliefs:
“(a) To direct the respondents to calculate outstanding
arrears for the period from 01.04.2004 to 30.09.2014 in
the revised pay scale of Rs. 2550 - 3200 (Pre-Revised) on
account of regularisation of applicant's appointment as
Regular Safai Karamchari and to pay / release it to the
applicant. (b) To direct the respondent to pay interest @
12% per annum on complete amount of arrears from
01.10.2014 till its actual payment to the applicant.
(b) To direct the respondent to calculate and grant other
outstanding arrears, if any, which is due to be paid to the
applicant.
(c) To pass such other and further orders which their
lordship of this Hon'ble Tribunal deem fit and proper in the
existing facts and circumstances of the case.”
2. At the outset, learned counsel for the applicant
submits that the representation dated 07.01.2026 is
still pending consideration before the competent
authority. Learned counsel for the applicant further
relies upon the decision rendered in OA No.
4285/2025, titled Manoj Vs. MCD & Ors. , decided on
19.03.2026, and seeks a similar order in the present
matter. The relevant portion of the order dated
19.03.2026 reads as under:
“1. Learned counsel for the applicant states that in
cases of similar relief sought for by similarly placed
persons, that is, Safaikaramcharis against the same
respondents, an order has been passed by a
coordinate Bench of this Tribunal in O.A. No.
SNEHA MEENA

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Item No.02/ C-IV O.A. No.3871/2026

4128/2025 titled Sh. Anil Kumar Versus MCD on
01.12.2025. The operative portion of the said order
reads as under:-
“In view of the limited prayer made by learned
counsel for the applicant, the present OA is
disposed of at the admission stage itself with
direction to the respondents to consider the
present OA as representation of the applicant
and pass a reasoned and speaking order with
regard to arrears of pay and other service
benefits treating the applicant’s regularization
w.e.f. 01.04.2006 as ordered by the
respondents on 05.08.2024. This exercise
should be completed within a period of eight
weeks from the date of receipt of a certified copy
of this order. The Tribunal makes it
emphatically clear that it has not gone into the
authenticity of the letter produced by the
applicant in the present OA.”

2. Learned counsel for the applicant submits that
the applicant would be satisfied if a direction were to
be issued to the respondents to consider the
applicant’s representation in view of the extant rules
and instructions on the subject and the order of the
Tribunal in O.A. No. 4128/2025 within a stipulated
time frame.
3. In view of the above and without going into the
merits of the case, the O.A. is disposed of with a
direction to the respondents to decide and dispose of
the pending representation of the applicant dated
30.03.2025 in view of the extant rules and
instructions on the subject and the order of the
Tribunal in O.A. No. 4128/2025 dated 01.12.2025 by
way of a reasoned and speaking order as
expeditiously as possible and preferably within eight
weeks from the date of receipt of a certified copy of
this order.
4. The O.A. stands disposed of in the aforesaid
terms. There shall be no order as to costs.”

2. Mr. Aman Oberoi, learned counsel appears and
accepts notice on behalf of the respondents and does
not oppose the passing of a similar order in the
present matter.
SNEHA MEENA

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Item No.02/ C-IV O.A. No.3871/2026

3. In view of the submissions made by learned
counsel for the parties, the present OA is also
disposed of in terms of the directions issued in OA No.
4285/2025 (supra). Pending MAs, if any, also stand
disposed of accordingly. No order as to costs.

(Manish Garg)
Member (J)

/ sm /
SNEHA MEENA