Deepak Sharma & Others vs All India Institute Of Medical Sciences (AIIMS) & Others

R.N. Singh, Member (J)

The present OA has been filed by the applicants, five in numbers, against the alleged inaction of the respondents â€"All India Institute of Medical

Sciences (AIIMS) in not considering and finalising the claim of the applicants of their regularisation in terms of the Scheme of the respondents.

Mr. Yogesh Sharma, learned counsel for the applicants submits that the applicants fulfil all the criteria for such regularisation and their claims have

also been recommended by the competent authority.

In the aforesaid background, the applicants have prayed for the following reliefs :

“(i) That the Hon‟ble Tribunal may graciously be pleased to pass an order directing the respondents to consider and to finalise the cases of the

applicants for his regularisation as per the existing policy and guidelines for regularisation, with all the consequential benefits to the applicants from due

dates as done in the cases of similarly situated persons in past.

(ii) That the Hon‟ble Tribunal may graciously be pleased to pass an order directing the respondents to allow the applicants to work continuously till

their regularisation as per scheme.

(iii) Any other relief which the Hon‟ble Tribunal deem fit and proper may also be granted to the applicants along with the costs of litigation.â€​

For redressal of their grievance, the applicants are stated to have preferred representations (Annexure A-1 colly) and the same are stated to be

lying pending consideration of the respondents till date.

During pendency of the OA, the applicants have filed MA No. 366/2021 praying therein for an order directing the respondents to consider the

pending representations of the applicants dated 04.07.2019, 26.02.2019, 09.02.2019, 11.01.2019, 23.09.2019 and 08.11.2019 (Annexure A-1 colly.),

keeping in view the AIIMS regularisation policy in a time bound manner.

Issue notice on the MA. Mr. Tushar Gupta, learned counsel who appears on advance service for the respondents, accepts notice.

Mr. Tushar Gupta, learned counsel for the respondents very fairly submits that if the OA is disposed of with a direction to the respondents to

consider the applicants‟ aforesaid representations in a time bound manner, he is having no objection.

In view of the aforesaid facts and circumstances, without going into the merits of the claim of the applicants, the present OA is disposed of with a

direction to the respondents to consider the applicants‟ aforesaid representations 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 the aforesaid terms. No costs.

The MA also stands disposed of accordingly.