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Judgment
Hon’ble Mrs. Harvinder Kaur Oberoi, Member(J)
CP No. 384/2023 in OA No. 2059/2022
Learned counsel for the applicant submits that the requisite action has been taken by the respondents partly and the applicant is satisfied. He submits that some part of the requisite action is still pending at the end of the respondents, however, the applicant does not wish to pursue the CP any further at this stage.
In view of the above, this CP is closed. However, if any grievance still persists, the applicant shall be at liberty to take necessary steps as per law. Notices stand discharged.
OA No. 1140/2023
Learned counsel for the applicant submits that during the pendency of the OA, the appointment letter of the applicant was issued on 18.08.2026 and the applicant has since joined. However, the order regarding consequential benefits is yet to be passed.
In view of the above, this OA is disposed of with a direction to the competent authority of the MCD to take a call on the consequential benefits as admissible to the applicant as per law, within a period of three months from the date of receipt of a certified copy of this order. No costs.