Entitlement to construction worker welfare benefits is governed by established precedents on registration and physical verification.

Several petitioners, including Jashoda, Prem, Reeta, and others, filed writ petitions against the Delhi Building and Other Construction Workers Welfare Board seeking the grant and disbursement of statutory benefits/claims under construction worker welfare schemes.

Three petitions [W.P.(C) 6935/2026, 6984/2026, and 5336/2026] were identified as directly covered by existing Division Bench precedents.

One petition [W.P.(C) 5109/2026] was also noted as covered by a separate precedent.

The remaining petitioners [W.P.(C) 5112/2026, 5714/2026, and 5346/2026] sought a direction for their pending claim applications to be decided in accordance with the law.

1. Whether the petitioners are entitled to the release of welfare benefits and interest in light of existing judicial precedents.

2. Whether the respondent Board is obligated to conclude physical verification and decide pending claim applications within a specific timeline.

Principles established in Building and Other Construction Workers Welfare Board v. Dulari Devi & Anr., 2024 SCC OnLine Del 3148, regarding worker entitlements.

National Campaign Committee for Central Legislation on Construction Labour v. Delhi Building and Other Construction Workers Board, 2024 SCC OnLine Del 1257, which governs the administration of construction worker benefits.

Rule regarding the award of interest on delayed payments as per Rajo v. Delhi Building and Other Construction Workers Welfare Board and Anr., 2023 SCC OnLine Del 2185.

The Court noted that the legal questions regarding the eligibility of these workers had already been adjudicated in favor of the petitioners by the Division Bench in Dulari Devi and National Campaign Committee.

For the petitioners with pending claims, the Court recorded the respondent's concession that the petitioners' entitlements would be considered in accordance with the law, provided that a physical verification was conducted.

The Court harmonized the administrative requirement for verification with the petitioners' right to timely relief by imposing a mandatory eight-week deadline for the completion of the exercise and disbursement of funds.

The Court integrated the requirement for interest payments as per the Rajo judgment to compensate for delays.

The Court directed the respondent Board to conduct the necessary physical verification and disburse the eligible amounts to the petitioners within eight weeks.

The Board was directed to pay admissible interest in accordance with the Rajo decision and all pending applications were disposed of.