AI Structured Summary
Not yet generated for this judgment
Judgment
MA No. 5039/2026, application for joining together, is allowed for the reasons stated therein the MA.
OA No. 3919/2026
Heard learned counsel for the applicants.
The applicants are in-service DNB trainee doctors under the Government of NCT of Delhi. It is stated that the stipend payable to them for the respective periods of their joining was released after considerable delay. The applicants had earlier approached this Tribunal in OA No. 1247/2025, which was disposed of vide order dated 20.05.2025, with certain directions regarding release of stipend. Thereafter, Contempt Petition No. 635/2025 was also disposed of vide order dated 18.04.2026, granting liberty to the applicants to agitate their claim for interest on the delayed payment before the appropriate forum.
Pursuant thereto, the applicants submitted representations to the concerned authorities seeking payment of interest on the delayed stipend. It is submitted that the said representations have not yet been considered.
Heard learned counsel for the applicants.
Issue notice to the respondents. Mr. H. A. Khan, learned counsel for the respondents, is present on advance notice and accepts notice. He seeks and is allowed four weeks’ time to file the counter reply.
At this stage, learned counsel for the applicants, therefore, confines the prayer in the present OA to a direction to the respondents to consider and decide the representations submitted by the applicants by passing a reasoned and speaking order.
In view of the limited prayer made by learned counsel for the applicants, without expressing any opinion on the merits of the claim, the present OA is disposed of with a direction to the competent authority amongst the respondents to consider and decide the representations of the applicants, in accordance with law, by passing a reasoned and speaking order, within a period of four weeks from the date of receipt/production of a certified copy of this Order.
The present OA is disposed of in aforesaid terms.
It is made clear that I have not gone into the merits of the case while disposing of the OA.
No order as to costs.