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Judgment
17 paragraphs · 343 wordsR.N. Singh, Member (J)
Facts leading to the present OA and as submitted by the learned counsel for the applicant, are that pursuant to the advertisement vide notification
no.CEN 01/2018 for recruitment to the post of Assistant Loco Pilot (ALP) and technical categories, the applicant has participated in the selection
process. He was selected by the respondents vide notification dated 30.11.2019 for the post of Technician Grade III. Learned counsel for the
applicant further submits that the applicant has even successfully uploaded the documents for verification as required by the respondents.
It is the case of the applicant that various persons found successful in the said notification dated 30.11.2019 have been appointed or the offer of
appointment has been issued to them. However, the offer of appointment has not been issued to the applicant in spite of various representations
including the representation dated 16.10.2020 (Annexure A-1).
Issue notice. Shri Krishna Kant Sharma, learned standing counsel for the respondents, who appears on advance service, accepts notice.
At this stage, Shri M.K. Bhardwaj, 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 the applicant’s aforesaid representation dated 16.10.2020 and to dispose of the same in a time bound
manner. To such request of the learned counsel for the applicant, there is no objection from the learned counsel for the respondents.
In view of the aforesaid, without going into the merits of the claim of the applicant, we dispose of the present OA with direction to the respondents
to consider the applicant’s aforesaid representation dated 16.10.2020 and to dispose of the same by passing a reasoned and speaking order as
expeditiously as possible and preferably within eight weeks from the date of receipt of a copy of this order.
Shri M.K. Bhardwaj, learned counsel for the applicant undertakes to supply a copy of the OA to Shri Krishna Kant Sharma, learned standing
counsel for the respondents positively during the course of the day.