Delhi Tribunal Directs MCD To Decide Safai Karamchari’s 2004–14 Pay-Arrears Representation, Preferably Within Eight Weeks of Receiving Certified Order

The applicant, a Safai Karamchari, sought arrears for 1 April 2004 to 30 September 2014 in the revised pre-revised pay scale of Rs. 2550–3200, interest, and any other outstanding arrears.

She submitted that her representation dated 7 January 2026 remained pending and relied on the Tribunal’s order in Manoj v. MCD & Ors., O.A. No. 4285/2025, which had directed consideration of a representation concerning similar arrears.

The respondents’ counsel did not oppose a similar order.

The application was brought under Section 19 of the Administrative Tribunals Act, 1985, which provides the Tribunal’s jurisdiction to adjudicate service matters.

The Tribunal followed its prior order in Manoj v. MCD & Ors., O.A. No. 4285/2025, which directed the respondents to decide the pending representation by a reasoned and speaking order, having regard to the extant rules and instructions and the order in Sh. Anil Kumar v. MCD, O.A. No. 4128/2025.

Those directions did not determine the underlying entitlement to arrears.

The applicant’s representation was pending, and she sought the same limited procedural relief granted in the cited matter.

The respondents did not oppose a similar direction. The Tribunal therefore followed its prior order and disposed of the application without examining the merits of the claim for arrears.

The Tribunal did not decide whether the arrears were payable.

Any pending miscellaneous applications were also disposed of, with no order as to costs.