Kanak Mahadik & Others vs Govt. Of NCT & Others

R.N. Singh, Member (J)

In the present OA, the applicants have prayed for the following reliefs:-

“i. Allow the present Original applicantion;

ii. direct the respondent No. 2 to appoint the applicants, who were recommended by the Respondent No. 3 to the post Code No. 95/2017

advertised vide advertisement No. 4/2017;

iii. pass such other order or orders as are deemed fit and proper in the facts and circumstances of the case.â€​

It is not in dispute that the offer of appointment has already been issued to the applicants. It is also not in dispute that the applicants have also

undergone medical examination as directed by the respondents. Now the respondents are only required to issue the orders allowing the applicants to

join their duty.

In view of the aforesaid, the present OA is disposed of with direction to Respondent No. 2 to expedite the joining of the applicants, if the applicants

are otherwise suitable. The needful may be done as expeditiously as possible and in any case within four weeks of receipt of copy of this Order.

OA is disposed of in the aforesaid terms. Pending MA(s) also stands disposed of. No costs.