Arun Kumar Singh vs Govt. Of NCT Of Delhi & Others

R.N. Singh, Member (J)

In the present OA, the applicant has challenged the result notice dated 14.01.2019 (Annexure A/1). Learned counsel for the applicant submits that the applicant participated in the selection process for the post of Educational and Vocational Guidance Counsellor (EVGC) -Male bearing Post Code No. 148/17 under OBC category. He further submits that the cut off marks for UR category was 119.25 and the applicant has obtained 117 marks and in view of the fact that the applicant's answer sheet had wrongly been evaluated by the respondents, the applicant could not make it in the list of successful candidates. Aggrieved of the aforesaid, the applicant is stated to have made representation dated 13.01.2020 [(Annexure A/12) (Colly)] which is stated to be lying pending with the respondents.

Issue notice. Learned counsel Ms. Esha Mazumdar appearing for the respondents on advance service, accepts notice.

Sh. Himanshu, learned counsel for the applicant, at this stage, submits that the applicant shall be satisfied if the present OA is disposed of at this very stage with a direction to the respondents to consider the applicants' aforesaid pending representation and to dispose of the same in a time bound manner.

We are of the considered view that if such a request of the learned counsel for the applicant is acceded to at this stage, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid pending representation and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks from the date of receipt of a copy of this order.

The OA is disposed of in aforesaid terms.

No costs.