Ashok Kumar vs GNCT Of Delhi & Others

R.N. Singh, Member (J)

The present OA has been filed by the applicant praying therein for the following reliefs:-

“i) direct the respondents to issue appointment order in favour of the applicant for appointment to the post of PGT, Biology under the

Directorate of Education, Govt. of N.C.T., Delhi in pursuance of his selection qua post code 039/10 along with all consequential benefits

including seniority, pay fixation at par with his batchmates and arrears of salary with further direction to respondent no.3 to relieve the

applicant on issuance of appointment order by respondents ‘ 1’ & ‘2’.

AND/OR

ii) pass such other order/s as may be deemed fit & proper.â€​

Mr. Ranjit Sharma, learned counsel for the applicant submits that during the pendency of OA, the respondents no. 1 & 2 have issued offer of

appointment for the aforesaid post of PGT, Biology under the Directorate of Education. Now the only grievance of the applicant remains that the

respondent no.3 is required to relieve the applicant to enable him to join the post offered to him.

Learned counsel for the respondents submits that the relieving will be done by the respondent no.3 in accordance with the relevant rules as

expeditiously as possible and in any case within four weeks of completion of the relevant formalities in accordance with the rules by the applicant.

In view of the aforesaid, the OA is disposed of with the consent of the learned counsels for the parties with direction to respondent no.3 to relieve

the applicant within four weeks of completion of the relevant formalities by the applicant in accordance with the relevant rules to enable him to join the

post offered by respondents no. 1 & 2. Thereafter the seniority & pay fixation of the applicant shall be considered and order in this regard will be

passed by the respondents no. 1 & 2 positively within three months of the appointment of the applicant.

The OA is disposed of in the aforesaid terms. No costs.