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Judgment
L. Narasimha Reddy, J
M.A. No.2409/2020
M.A. seeking joining together in a single petition is allowed.
O.A. No.1881/2020
The applicants were engaged as contract employees in the various departments of the Govt. of NCT of Delhi. They got issued a legal notice
claiming the benefit of pay scale at the entry level and relied upon the judgment of the Hon’ble High Court in WP(C) No.717/2015. This OA is
filed seeking a direction to the respondents to extend the said benefit.
Heard Shri Harish Kumar, learned counsel for applicants and Ms. Esha Mazumdar, learned counsel for respondents, at the stage of admission,
The applicants have filed this OA claiming the benefit of the judgment of this Tribunal in OA No.2947/2013 dated 12.08.2014 and that of the
Hon’ble High Court in WP(C) No.717/2015. The question as to whether the applicants herein are on the same footing as the employees in those
cases, needs to be examined by the respondents. It would be possible, if only the applicants submit a comprehensive representation to the respondents,
furnishing the particulars of their engagement with the Govt. of NCT of Delhi. Though a legal notice is issued, the same would not hold good at this
stage.
4 We, therefore, dispose of the OA, leaving it open to the applicants to file a representation claiming the benefit and direct the respondents to pass a
reasoned order thereon, within a period of two months thereafter.
There shall be no order as to costs.