Balbir Singh vs Union Of India & Others

R. N. Singh, Member (J)

The present OA has been filed by the applicant seeking following reliefs:-

"8(i) That the Hon'ble Tribunal may be graciously pleased to allow this application submitted on 27.02.2020 in the light of Apex Court orders and HQ directions.

(ii) That this Hon'ble Tribunal may further be graciously pleased to direct the Respondents to appoint the Applicant's son Kuldeep Singh who had completed all formalities with medical examination prior to 12.07.2017 as per direction of Hon'ble APEX Court orders in WP(C) No. 219/2019 and 448/2019 dated 12.07.2019 and further communicated by HQ office, Baroda House, New Delhi vide letter No. 831-E/0/169/2V/EIV/Pt. dated 26.02.2020.

(iii) any other relief, which this Hon'ble Tribunal may deem fit, just and proper in the circumstances of the case, may also be passed.

(iv) cost of the present case may be awarded in favour of the Applicant and against the respondents."

Learned counsel for the applicant submits that the applicant's request for appointment of his son under the LARSGESS scheme was accepted by the respondents much prior to October 2017. However, they have not given the actual appointment to his son. Learned counsel for the applicant further submits that for redressal of his grievances, the applicant has made a representation on 27.02.2020 (Annexure A-1) and the same is still lying pending consideration of the respondents.

Issue notice. Shri Manmohan Kumar Jha, proxy counsel for Shri Krishan Kant Sharma, learned standing counsel, who appears for the respondents on advance service, accepts notice.

At this stage, Shri B.C. Nagar, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of with direction to the respondents to consider his pending representation by passing a reasoned and speaking order in a time bound manner.

To such request of learned counsel for the applicant, there is no objection from the learned counsel appearing for 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 representation dated 27.02.2020 (Annexure A-1) and to dispose of the same by passing a speaking and reasoned order as expeditiously as possible, and in any case, within six weeks from the date of receipt of a copy of this Order.

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

Pending MA No. 455/2021 also stands disposed of accordingly.