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Judgment
R.N. Singh, Member (J)
The present Application has been filed by the applicant against inaction of the respondents in considering the claim of the applicant's appointment under Railways in view of the LARSGESS Scheme.
Shri M. S. Reen, learned counsel for the applicant submits that the applicant has preferred representations dated 22.07.2020 and 18.08.2020 and the same are lying pending consideration of the respondents till date. He further invites our attention to the respondents' own decision dated 11.09.2020 (Annexure A-12) wherein the respondents have required consideration of such representations within two weeks.
Issue notice. Shri Krishan Kant Sharma, learned counsel for respondents, who appears on advance service, accepts notice.
At this stage, Shri M. S. Reen, learned counsel for applicant submits that the applicant shall be satisfied, if the present OA is disposed of with a direction to the respondent no.3 to consider the applicant's aforesaid pending representations and to dispose of the same by passing a reasoned and speaking order in a time bound manner. To such request of the learned counsel for the applicant, learned Shri K. K. Sharma, learned counsel for the respondents, is not having any objection.
In view of the aforesaid, without going into the merit of the claim of the applicant, we hereby dispose of the present OA with direction to the respondent No. 3 to consider the applicant's 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 8 weeks of receipt of a certified copy of this order.
The OA is disposed of in the aforesaid terms. Pending MA also stands disposed of. No costs.