Mahendra Kumar Meena vs Union Of India And Others

R.N. Singh, Member (J)

Heard learned counsel for the applicant.

In the present OA, the applicant has challenged the orders dated 27.11.2020 and 02.12.2020 [Annexure A/1(colly)], which are in fact, the internal

communications between the authorities under the respondents.

The applicant has prayed for the following reliefs in the present OA:-

“(i) to quash and set aside Impugned Order No. 754E/200/JE/TQ/TMC/EIIBI Dated: 27.11.2020 and direct the respondents to direct the

respondents to include the name of the applicant in the list of eligible candidates enclosed with the impugned Even Order number dated

02.12.2020 so the applicant may appear in the written examination of JE/TMC going to be held on 26.12.2020.

(ii) To allow this OA with exemplary cost on the respondent for causing undue harassment.

(iii) To pass any other order or orders which this Hon’ble Tribunal may deem fit and proper in the facts and circumstances of the

present case.â€​

Learned counsel for the applicant submits that for redressal of the grievances, the applicant has preferred representations dated 09.12.2020 and

14.12.2020 [Annexure A/6 (colly)].

Issue notice. Shri Krishna Kant Sharma, learned counsel, who appears for the respondents on advance service along with Office Superintendent,

accepts notice.

At this stage, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of with direction to the

respondents to consider the applicant’s aforesaid representations and to dispose of the same in a time bound manner. To such request of the

learned counsel for the applicant, there is no objection from the learned counsel appearing for the respondents.

In view of the aforesaid, without going into the merits of the claim of the applicant, the present OA is disposed of with direction to the respondents

to consider the applicant’s aforesaid representations and to dispose of the same by passing a reasoned and speaking order as expeditiously as

possible and in any case within four weeks on receipt of copy of this Order.

OA is disposed of in the aforesaid terms. Pending MA also stands disposed of accordingly. No order as to costs.