BHAGWAT SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order of the Central Administrative Tribunal dated January 05, 2023 in CP-3/2023 in O.A. 3240/2014 with a further prayer for release of retiral benefits.

(2.) During the course of hearing, it transpires that Delhi Transport Corporation ('DTC', for short) had removed the petitioner from service with effect from July 10, 2012. The case of the petitioner is that he had filed a departmental appeal with the DTC which has not been disposed of. The petitioner had approached the Tribunal in an earlier round of litigation being O.A. 3240/2014 which was disposed of stating as under:-

(3.) It appears from the pleadings in this OA that the applicant has filed an appeal on 3/1/2013 and the same is pending since then and no order has yet been passed in the said appeal.