Ankit kumar vs MUNICIPAL CORPORATION OF DELHI

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Item No.16/ C-4 OA No.4401/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH: NEW DELHI

O.A. No. 4401/2025
M.A. No. 4904/2025

th
This the 24 day of August, 2026

Hon’ble Dr. Chhabilendra Roul, Member (A)
Hon’ble Mr. Rajveer Singh Verma, Member (J)

Ankit Kumar
S/o Lt. Sh. Ashok Kumar
R/o B-807, Gali no. 02,
Pappu Colony Sahibabad,
Ghaziabad, Uttar Pradesh - 201005


... Applicant

(By Advocate : Mr. Jivesh Kr. Tiwari)

Versus

1. Municipal Corporation of Delhi
Civic Centre, S.P. Mukherjee Marg,
Minto Road, New Deljhi-110002
Through its Commissioner


…Respondents

(By Advocate: Mr. Tushar Ahuja with Mr. Nagesh
Kumar)

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Item No.16/ C-4 OA No.4401/2025
ORDER (ORAL)
By Hon’ble Dr. Chhabilendra Roul, Member (A):-

Present OA has been filed by the applicant under Section
19 of the Administrative Tribunals Act 1985, seeking the
following reliefs:-
“A. Direct the Respondent to re-engage the Applicant
as Compassionate Ground Substitute Paryavaran
Sahayak (Safai Karamchari) of ward no. 231/23E
bearing BMID-711197601 and ECS No. SC/721 in
East Delhi Municipal Corporation (EDMC) i.e.
Respondent.
B. Award costs of Litigation to the Applicant.
C. Pass any such order as the Hon'ble court may
deem fit in the light of the above mentioned facts and
circumstances of the case.”
2. When taken up, learned counsel for the respondents
submits that they have no objection to reconsidering the case
of the applicants for their re-engagement on daily-wage basis,
subject to the applicants furnishing medical certificates
regarding their fitness and also filing affidavits to the effect
that, during the period of their non-service with the
respondents, they were not involved in any criminal activities.
3. In view of the aforesaid submission and the detailed
information furnished by learned counsel for the respondents,
the respondents are prepared to reconsider the case of the
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Item No.16/ C-4 OA No.4401/2025
applicants for their further re-engagement, as they had earlier
been engaged with the respondents.
4. Learned counsel for the applicants was asked whether
the applicants would be satisfied if a direction is issued
requiring them to furnish the aforesaid documents for
reconsideration of the matter by the respondents. Learned
counsel for the applicants, on instructions, submits that the
applicants would have no objection if such a direction is
issued.
5. In view of what has been recorded hereinabove, the OA is
disposed of with a direction to the applicants to furnish the
medical fitness certificates, as well as affidavits stating that
they were not involved in any criminal activities during the
period of their non-service with the respondents, within a
week from the date of receipt of a certified copy of this Order.
Upon receipt of the aforesaid documents, the respondents
shall reconsider the case of the applicants for their re-
engagement on daily-wage basis, in accordance with the
applicable rules and instructions, and take a reasoned
decision thereon within a period of fifteen days thereafter. We
make it emphatically clear that we have not examined or
expressed any opinion in respect of merits of the case.
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Item No.16/ C-4 OA No.4401/2025
9. The OA is disposed of in the above manner. Pending
MA, if any, also stands disposed of accordingly. No order as to
costs.



(Rajveer Singh Verma) (Dr. Chhabilendra Roul)
Member (J) Member (A)


/daya/
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