AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 235 wordsR.N. Singh, Member (J)
The present CP has been filed alleging wilful defiance of the directions of the Tribunal in Order dated 11.02.2020 passed in the aforesaid OA. In pursuance to the notice issued to the respondents, they have filed compliance affidavit. With the assistance of the compliance affidavit dated 10.09.2020, Ms. Esha Mazumdar, learned standing counsel for the Respondents No. 1, 2 and 3, submits that the respondent- DSSSB has provisionally nominated the petitioner vide supplementary Result Notice No.658 dated 25.08.2020 (Annexure R1) and dossier of the applicant has also been forwarded to the user Department, i.e., Directorate of Education on 04.09.2020 (Annexure R-II).
Ms. Esha Mazumdar, learned counsel, further submits on instructions that the Directorate of Education will further consider and pass appropriate orders in the matter as expeditiously as possible and in any case within three weeks from the date of receipt of a copy of this Order.
In view of aforesaid submissions and with the consent of learned counsels of the parties, the present CP is closed. Notices issued to the respondents are discharged. However, it is made clear that the petitioner shall be at liberty to get the aforesaid CP revived by filing an appropriate MA, if the undertaking given by the Directorate of Education through the learned counsel today is not complied with.
CP is disposed of as above. Pending MA also stands disposed of.