Jogender Singh Lather vs Govt. Of NCT Of Delhi & Others

R.N. Singh, Member (J)

The present application has been filed by the applicant seeking the following reliefs :-

"8.1 The respondents be directed to decided and dispose off the applicant's representations (Annexure-A/1) (Colly) with a speaking order within 4 weeks from the date of order and to communicate a copy thereof to the applicants;

8.2. Costs of the proceedings may be allowed; and

8.3. Any other or further order(s) as deemed fit and proper to secure the ends of justice may also be passed.

Learned counsel for the applicant submits that the applicant has been working as Assistant Electrical Inspector under the respondent nos.1 & 2 and he is eligible to be considered for promotion to the post of Dy. Electrical Inspector, a Group 'A' post. However, the respondent no. 1 & 2 have neglected to take the appropriate steps for convening the DPC for such consideration.

Shri D.S. Chaudhary, learned counsel for the applicant further argues that applicant has made various representations in this regard to the respondents, particularly representations dated 14.7.2020, 06.8.2020 and 24.08.2020 (Annexure A/1 (Colly). He further argues that at this stage, it is required that the respondents no.1 & 2 consider the aforesaid representations of the applicant and dispose of the same by passing an appropriate reasoned and speaking order.

Issue notice. Ms. Esha Mazumdar, learned counsel, who appears on advance service accepts notice on behalf of respondent No.1 & 2 and Shri Naresh Kaushik, learned counsel, who appears on advance service, accepts notice on behalf of respondent No.3.

Shri D.S. Chaudhary, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of at this very stage, with direction to respondents No.1 & 2 to consider the applicant's aforesaid representations and to dispose of the same by passing an appropriate reasoned and speaking order in a time bound manner.

We are of the view that if such request of the learned counsel for the applicant is accepted, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, we dispose of the present OA with direction to respondents no.1 & 2 to consider the applicant's pending aforesaid representations and to dispose of the same by passing an appropriate reasoned and speaking order as expeditiously as possible and in any case within 12 weeks from the date of receipt of a copy of this order.

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