Court directs consideration of applicant's pending representation for regularization within a fixed timeframe.

The applicant, Sh. Rajender Singh, is employed as a Safai Karamchari since 1997 with the Municipal Corporation of Delhi

He invoked the jurisdiction of the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking regularization of his temporary job to a permanent position

The applicant had submitted a representation dated October 25, 2024, which was still pending consideration

1. Whether the respondent should be directed to confirm the temporary job of the applicant as a Safai Karamchari to a permanent employee

The court primarily applied Section 19 of the Administrative Tribunals Act, 1985, which grants the Tribunal jurisdiction to adjudicate service matters

The proceedings were guided by principles of natural justice, requiring the competent authority to consider representations and pass reasoned and speaking orders

The applicant sought a direction for regularization of his employment

During the hearing, the applicant's counsel requested liberty to file a comprehensive representation, as a previous one was pending

The respondent's counsel fairly agreed to consider any pending representation in accordance with law

The Tribunal, without expressing an opinion on the merits, found it just and proper to grant the applicant liberty to file a comprehensive representation, ensuring principles of natural justice

This representation would then be considered by the competent authority, who would pass a reasoned and speaking order, applying established legal principles, and not being influenced by the present order's observations on the merits

The applicant was granted liberty to file a comprehensive representation within two weeks from the receipt of the certified copy of the order

The respondent's competent authority was directed to consider this representation and pass a reasoned and speaking order within six weeks of its receipt, in accordance with the law and without being influenced by any observations made in the order regarding the merits of the case

There was no order as to costs