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Judgment
I. Narasimha Reddy, J
The applicant is holding the post of Deputy Technical Advisor (DTA) in the Food and Nutrition Board, under the Ministry of Women and Child Development i.e. 3rd respondent herein,since 2011. The next promotion is to the post of Joint Technical Advisor (JTA). The eligibility for that is five years standing to the post of DTA. The grievance of the applicant is that though there are three vacant posts of JTA since 2018, the respondents are not taking any steps to fill the same. This OA is filed with a prayer to direct the respondents to convene the DPC for selection to the post of JTA.
The OA was listed on 28.10.2020. Learned counsel for the respondents was directed to obtain instructions as to the reasons for not convening the DPC for the post of JTA. Thereafter, the OA was undergone three adjournments.
Today it is reported by the learned counsel for the respondents that there exists only one clear vacancy of JTA and though two more posts are sanctioned, they are yet to be operationalised.
We heard Sh. Niraj B. Paonam, learned counsel for the applicant and Sh. Kumar Onkareshwar, learned counsel for the respondents
It is not in dispute that the applicant acquired eligibility to be considered for promotion to JTA. Assuming that the new posts of JTA are yet to be operationalised, there exists a clear vacancy Though it is represented that the respondents are in the process of convening the DPC, the stage thereof is not clearly mentioned. The applicant is entitled to be considered for promotion to the post of JTA without any further loss of time.
We, therefore, dispose of the OA directing the respondents to convene the DPC for promotion to the post of JTA and to complete the process of promotion within a period of two months from the date of receipt of a copy of this order. We make it clear that we did not express any view about the fitness or otherwise of the applicant or of other candidates.
There shall be no order as to costs.