Dr. K.K. Prasad vs Govt. Of NCT Of Delhi And Others

R.N. Singh, Member (J)

MA 1066/2020

Heard  Shri  Sourabh  Ahuja,  learned  counsel  for  the applicant.

Present MA has been filed by the applicant praying therein for the following reliefs:-

"1. Allow the instant MA, And

Dispose off/Allow OA no.3772 of 2018 [in terms of Para 8 of the OA] in wake of AICTE notification (Clause 4) dated 20.05.2020; and/or

Pass any other order which this Hon'ble Tribunal deems fit and appropriate in the facts and circumstances of the case."

Heard learned counsel for the parties.

After arguing for some time, learned counsel for the applicant very fairly submits that in view of AICTE notification dated 20.5.2020, the respondents were expected at their own to look into the grievance of the applicant raised in the present OA. However, till date the respondents have not acted in that regard. However, keeping in view AICTE notification dated 20.5.2020, learned counsel of the applicant does not press, the present OA and he submits that the applicant may be given liberty to make an appropriate representation before the respondents for redressal of his grievance and OA may be disposed of with a direction to the respondents to consider such representation in a time bound manner. To such prayer of the applicant, learned counsel for the respondents has no objection.

In view of the aforesaid, the present MA and OA are disposed of with liberty to the applicant to make an appropriate representation to the respondents for redressal of his grievance within four weeks from receipt of a copy of this Order and on receipt of such representation, the respondents shall consider and dispose of the said representation of the applicant as expeditiously as possible and in any case, within eight weeks of receipt of such representation.

The present MA and OA are disposed of in aforesaid terms. No costs.