$~34 & 35
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
       	         Date of decision: 08.12.2025
     
+ 	W.P.(C) 1114/2025
+ 	W.P.(C) 1160/2025

	DR AJIT KUMAR GOYAL 				.....Petitioner
	DR YOGESH KUMAR 					.....Petitioner
Through:	Mr.Manish Kumar, Mr.Aviral Shrotriya and Mr.Animesh Verma, Advs.

				versus

	MUNICIPAL CORPORATION OF DELHI 
.....Respondent
Through:	Mr.Ashutosh Gupta, ASC (through VC)


	CORAM:
	HON'BLE MR. JUSTICE NAVIN CHAWLA
	HON'BLE MS. JUSTICE MADHU JAIN

NAVIN CHAWLA, J. (ORAL) 
1. These petitions have been filed by the petitioner(s), challenging the Order dated 17.05.2024 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the ‘Tribunal’) in O.A. No.2160/2023, titled Dr.Ajit Kumar Goyal, Ex. Specialist Medicine v. Commissioner, Municipal Corporation of Delhi (in W.P.(C) 1114/2025), and in O.A. No.2232/2023, titled Dr.Yogesh Kumar, (Ex-consultant Eye Department HRH) v. Commissioner, Municipal Corporation of Delhi (in W.P.(C) 1160/2025), only to the limited extent that the learned Tribunal has directed that for the delay in payment of retiral benefit, the respondent shall pay interest in case such payment is not made within three months of the order.
2. While there can be no dispute about the fact that the respondent, having delayed payment of the retiral benefits to the petitioner(s), must pay interest thereon from the date on which the retiral benefits became due and payable, at the same time, insofar as the rate of interest is concerned, this Court in Rajbir Singh v. Commissioner MCD & Anr., 2025 SCC OnLine Del 649, has remanded the matter back to a Full Bench of the learned Tribunal for a decision on that issue.
3. Keeping in view the above, the Impugned Order, insofar as it directs payment of interest only from three months after the date of receipt of the certified copies of the order, is set aside. The interest shall be payable by the respondent to the petitioner(s) from the date on which the retiral benefits became due and payable to the petitioner(s) till the date on which they were actually paid.
4. As far as the rate of interest is concerned, we remand the matter back to the learned Tribunal to determine the same in accordance with the decision of the Full Bench of the learned Tribunal.
5. We are informed that although the Full Bench was constituted, it has still not decided the issue of the rate of interest. As the issue before the Full Bench is rather limited, we hope that the learned Tribunal, if it has not already done so, decide the issue within a period of eight weeks from the date of receipt of the copy of this order.
6. The parties shall appear before the learned Tribunal on 12th January, 2026.
7. The petitions are disposed of in the above terms.


NAVIN CHAWLA, J


MADHU JAIN, J
DECEMBER 8, 2025/ns/DG



 

W.P.(C) 1114/2025 & W.P.(C) 1160/2025			                                      Page 1 of 3