Facts
Twelve applicants, all employed as Chowkidars by the Municipal Corporation of Delhi (MCD), approached the Tribunal seeking regularization of their services and consequential benefits
Source reference: p. 1-2The applicants claimed they should be regularized from the date their juniors were regularized and sought pay parity and arrears
Source reference: p. 3Before filing the Original Application (O.A.), the applicants had submitted a representation (Annexure A-1) to the respondents, which remained pending without a decision
Source reference: p. 3-4Procedurally, the Tribunal first addressed M.A. No. 2187/2026 and M.A. No. 2188/2026, permitting the applicants to join together in a single O.A. and granting exemption from certain filing requirements
Source reference: p. 3Issues
1. Whether the Tribunal should direct the respondents to decide the pending representation regarding regularization and pay parity within a specific timeframe
Source reference: p. 4, para. 6Law Applied
Section 19 of the Administrative Tribunals Act, 1985, which empowers the Tribunal to hear applications from persons aggrieved by orders pertaining to service matters
Source reference: p. 3The executive must dispose of pending service-related representations by passing "reasoned and speaking orders" to ensure transparency and compliance with the principles of natural justice
Source reference: p. 4, para. 6Reasoning
The Tribunal did not adjudicate the case on its merits due to the limited prayer made by the applicants' counsel at the outset
Source reference: p. 4, para. 4, 8The court noted that the applicants expressed satisfaction if the respondents were simply directed to dispose of their existing representation (Annexure A-1) within a prescribed timeframe
Source reference: p. 3-4Consequently, the Tribunal found it appropriate to issue a time-bound direction to the respondents to consider the merits of the applicants' claims—specifically regarding regularization from the date of their juniors and pay fixation—strictly in accordance with the law
Source reference: p. 4, para. 6Holding
The Tribunal disposed of the O.A. at the admission stage without expressing an opinion on the merits
The respondents to decide the applicants' representation by passing a reasoned and speaking order within thirty (30) days of receiving the order
Source reference: p. 4, para. 6If the decision is in favor of the applicants, consequential relief must follow within forty-five (45) days
Source reference: p. 4, para. 7No order as to costs was made
Source reference: p. 5Original Court PDF
Suresh KumarvsMUNICIPAL CORPORATION OF DELHI
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