M.C.D. Vs. HARDAYAL SINGH MEENA

JUDGEMENT

(1.) This petition has been filed by the petitioner, challenging the Order dtd. 14/1/2025 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'Tribunal') in O.A. 3577/2023, titled as Hardayal Singh Meena & Ors. v. Municipal Corporation of Delhi, whereby the learned Tribunal allowed the above mentioned O.A. filed by the respondents herein and held as under:

(2.) The facts giving rise to the present petition are that the respondents were appointed as Junior Engineers (Civil) in the Municipal Corporation of Delhi (MCD) in the Scheduled Tribe (ST) category between the years 2000 and 2001. The respondent No.1, Hardayal Singh Meena, while working as a Junior Engineer (Civil), approached this Court by filing W.P.(C) No. 18936/2006 titled, Hardayal Singh Meena v. M.C.D., alleging stagnation in promotion on account of non-finalisation of the seniority list of Junior Engineers (Civil). Vide Judgment dtd. 17/1/2007, this Court observed that non-finalisation of the seniority list was the root cause of the grievance and directed the MCD to finalise the provisional seniority list within a period of two months. This Court further directed that, after finalisation of the seniority list, the case of the petitioner therein be considered for promotion/assignment to the post of Assistant Engineer (Civil) in terms of his seniority and in accordance with law. The Judgment did not issue any direction for automatic or deemed promotion.

(3.) In compliance with the aforesaid directions, the MCD issued a provisional seniority list of Junior Engineers (Civil) on 9/3/2007. As per the said seniority list, the seniority positions of the present respondents were beyond Serial No. 1000, with Respondent Nos. 1 to 5 placed at Serial Nos. 1016, 1022, 1027, 1025 and 1014, respectively.