Anil Kumar vs Union Of India & Others

Manjula Das, J

Through Video Conferencing

The applicant has filed the present O.A. seeking the following relief(s):-

"(a) To direct the respondents to consider the representation dated 01/09/2021 and further provide promotional avenues to the Applicant as per his eligibility.

(b) To direct the respondents to grant seniority to the applicant accordingly and to pay all the consequential benefits to the Applicant retrospectively.

(c) Award costs in applicant's favour."

The applicant contends that in this behalf, he made a representation dated 01.09.2021 to the respondents. However, no action has been taken thereon by the respondents so far.

Today, we heard Sh. Amit Chawla, learned counsel for the applicant and Sh. S.M. Zulfiqar Alam, learned counsel for the respondents, at the stage of admission.

Learned counsel for the applicant submits that the applicant would be satisfied, if the respondents are directed to consider his representation dated 01.09.2021 and to pass a reasoned and speaking order thereon, in a time bound manner. There is no objection to this by the learned counsel for the respondents.

In view of that, the O.A. is disposed of, at the admission stage itself, without going into the merits of the case, with a direction to the respondents to consider the representation of the applicant dated 01.09.2021 and pass a reasoned and speaking order within a period of three months from the date of receipt of a copy of this order, under intimation to the applicant.

There shall be no order as to costs.