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Judgment
Aradhana Johri, Member (A)
The applicant joined as Beldar in Municipal Corporation of Delhi (MCD) in the year 1977. Subsequently, he became a Peon in the year 1988. It is
his contention that his MACP was delayed and therefore he should be paid interest for the same.
The respondents have denied the claim of the applicant and have stated that though there was some delay in payment of MACP but there was no
negligence on the part of the respondents. The MACP was introduced in MCD on 25.04.2011. The very next year, the MCD was trifurcated into
three Corporations. These entailed large scale transfers of employees and records due to which there was a natural delay. On 30.09.2012, the
Commissioner (Health) SDMC fixed the pay of the applicant granting MACP from the relevant dates. On 21.12.2012, the proposal was sent to the
Accounts department for further action whereupon there were certain objections and formalities to be completed. The signature of the applicant was
also to be obtained after which the proposal was moved on 05.02.2013 and bills, vouchers etc were prepared. The applicant was paid the arrears on
08.08.2014.
They have reiterated that there was no administrative delay but circumstances beyond the control of the respondents due to the trifurcation of the
Corporation. Respondents have also stated that there is no provision for payment of interest on delay for delayed payment under DMC Act.
Heard applicant in person and Mr. R. K. Jain, learned counsel for respondents.
It is no where contended that the arrears etc that were due to the applicant have not been paid. There has been some delay but the respondents
have explained the circumstances.
In view of this, we find no merit in the T.A. which is dismissed. No order as to costs.