Tribunals and CommissionsDivision Bench(2021) 03 CAT CK 0086

Purshottam Prakash Gautam & Others vs North Delhi Municipal Corporation & Others

Central Administrative Tribunal · Decided on 18 March 2021

HON’BLE JUDGES
L. Narasimha Reddy, J · A. K. Bishnoi, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 251 Of 2021, Miscellaneous Application No. 291 Of 2021

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Judgment

6 paragraphs · 247 words

L. Narasimha Reddy, J

1.

The applicants are working as Assistant Teachers in the Municipal Corporation of Delhi (MCD). The next promotion is to the post of Trained Graduate Teacher (TGT) and that is processed by the Govt. of National Capital Territory of Delhi (GNCTD). They contend that the GNCTD invited applications but their applications are not being forwarded by the Municipal Corporation. It is also stated that through Email dated 18.01.2021, their applications were rejected. Hence they filed this OA with a prayer to direct the respondents to consider their cases for promotion to TGT.

2.

The OA was listed earlier and the learned counsel for the respondents was directed to obtain instructions. Today, it is reported that the applications of the applicants were received on 05.02.2021 and were forwarded to GNCTD. It is also stated that the applicants were considered along with other eligible candidates.

3.

We heard Shri Jatin Parashar for Shri Ajesh Luthra, learned counsel for the applicants and Ms. Esha Mazumdar and Shri D.S. Mahendru, learned counsel for the respondents.

4.

The only grievance of the applicants was about the refusal on the part of the respondents to receive their applications for promotion. During the pendency of the OA, the respondents have received the applications and have forwarded the same to the GNCTD. With this, the grievance of the applicants stood redressed. The OA is, accordingly, closed. There shall be no order as to costs.

Pending MA No.291/2021 shall stand disposed of.