DELHI TRANSPORT CORPORATION Vs. SANT SINGH

JUDGEMENT

(1.) The challenge in this petition is to an order dated November 1, 2022 passed by the Central Administrative Tribunal ('Tribunal', for short) in the Original Application being OA 2759/2015, whereby the Tribunal has allowed the OA by stating in paragraph 7 as under:

(2.) The grievance of the respondent before the Tribunal was an order dated December 1, 2014 passed by the petitioner herein whereby the petitioner has rejected the claim of the respondent for arrears pursuant to grant of ACP. The decision of the petitioner in their impugned order was that the compensation of ?7,26,300/- awarded by the MACT was to be made jointly and severally by the respondent herein and also the DTC, i.e., the petitioner.

(3.) There is no dispute that the respondent was entitled to the benefit of MACP and in fact, principally, it was decided to grant the said benefit to the respondent. However, the arrears of the benefits, payable pursuant to grant of ACP, were denied by the petitioner in terms of the impugned communication dated December 1, 2014 which was challenged before the Tribunal.