Gurpreet Singh vs Union Of India & Others

R. N. Singh, Member (J)

The applicant has filed the present OA praying therein for the following reliefs :-

"a) Quash and set aside the impugned Result declared vide notice dated 31.01.2020 bearing No.F.1-9/2019-(NT)-NVS (Esst.-1)/1587 (Annexure A-1) up to the extent of the applicant and the marks awarded to the applicant on the basis of their Answer Key (placed at Annexure A-2).

b) That the Hon'ble Tribunal may graciously be pleased to pass an order directing the Respondents to recheck the Answers/result of the examination of the Applicant and after correcting the Answer Key revise the result of Applicant accordingly based on correct evaluation and provide all consequential benefits including appointment of the Applicant from the date of appointment of similarly placed persons and juniors with all the benefits including pay and allowances.

c) That the Hon'ble Tribunal may further graciously be pleased to pass an order directing the Respondents to declare the merit/marks obtained by the Applicant in the Written examination after correcting the answer key.

d) Further consider and appoint the applicant to the post of Catering Assistant) Post Code 25 under Recruitment Drive 2019 in accordance with their merit position.

e) Award costs of the proceedings; and

f) Any such and further relief by the Hon'ble Tribunal as it deems fit and proper may also be granted to the Applicants along with the cost of O.A."

Learned counsel for the applicant submits that for redressal of his grievances the applicant has made various representations (Annexure A-8/colly) followed by legal notice (Annexure A-14).

Learned counsel for the applicant submits that in spite of lapse of sufficient time, the said representations and the legal notice have not been disposed of/responded to by the respondents till date.

Per contra, Shri S. Rajappa, learned counsel, who appears for the respondents on advance service submits that in the aforesaid representations and/or the legal notice, the applicant has not raised any specific point and the issues raised therein are vague.

In the facts and circumstances, without going into the merits of the claim of the applicant, the present OA is disposed of with direction to the respondent nos.2 & 3 to consider the applicant's aforesaid representations (Annexure A-8 colly) and also the aforesaid legal notice (Annexure A-14) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks of receipt of a copy of this order. It is further made clear that if the applicant wants to make a comprehensive representation, he may do so within 15 days of receipt of a copy of this order and in such situation, the respondent nos.2 & 3 shall consider the applicant's such representation also and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks of receipt of a copy of such comprehensive representation from the applicant.

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