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Judgment
By way of the present OA, filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following reliefs:
“i)Direct the respondent to pay to the applicant the same monthly emoluments as being paid to Food Hygiene Beldars with effects from the dated from which they are working regularly without any break, and;
ii) Direct the respondents to pay to the applicant the same emoluments and arrears of salary as has been directed by the Hon'ble High Court in Para 11 and 12 of the order and judgement date 04.12.2019 bearing Writ Petition (Civil) No. 12059 of 2018 titled, Ashok kumar Chaudhary & Ors. vs. North Delhi Municipal Corporation & Ors. and upheld by the Hon'ble Supreme Court vide order dated 25.03.2025 in SLP(Civil) no. 921 of 2021 titled, "North Delhi Municipal Corporation Vs. Ashok kumar Chaudhary & Ors." SLP (Civil) No. 1011 of 2021 titled, East Municipal Corporation Vs. Sunil Kumar Mishra & Ors. " and SLP(Civil) No. 1013 of 2021 titled, "South Delhi Municipal corporation Vs. Naresh Kumar & ors. and;
iii) Direct the respondents to pay interest @ 8% on the payment made to the applicant of the emoluments and arrears of salary as has been directed by this Hon'ble Court in Para 11 and para 12 of the order of judgement dated 04.12.2019 in the present petition, till the realization of the amount to the applicants.”
Learned counsel for the applicant submits that identically placed persons have been granted relief by the Hon'ble High Court by order/judgment dated 04.12.2019 in W.P.(C) No. 12059/2019 (Annexure A-1). He further submits that the judgment of the Hon'ble High Court in W.P.(C) No. 12059/2019 (supra) has attained finality, inasmuch as the SLP filed by the respondents has since been dismissed by the Hon'ble Apex Court by order dated 25.03.2025.
Learned counsel for the applicant further submits that, seeking identical relief, the applicant has preferred representation dated 05.06.2026 (Annexure A-6) before the respondents. However, the same has not been considered and disposed of by the respondents till date. Thus, the present OA.
Issue notice. There is no representation on behalf of the respondents.
Learned counsel for the applicant submits that, as per the rule of practice, she has already effected advance service upon the respondents before filing of the present OA.
In the facts and circumstances, Mr. Mahendru, learned counsel who is on the panel of the respondents and present in the Court, is called upon to appear in the matter. He, accordingly, appears and accepts notice. He requests for a copy of the OA. Learned counsel for the applicant undertakes to supply, and has supplied, a copy of the paper book to learned counsel for the respondents during the course of hearing.
In the facts and circumstances, without going into the merits, and with the consent of learned counsels for the parties, the OA is disposed of at this very stage with a direction to the competent authority amongst the respondents to consider the applicant's aforesaid representation dated 05.06.2026 (Annexure A-6) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and preferably within four weeks of receipt of a certified copy of this order. No costs.