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Manjeet Singh & Others vs Union Of India & Others

Central Administrative Tribunal · Decided on 8 October 2020 · Citation: (2020) 10 CAT CK 0015

HON’BLE JUDGES
A.K. Bishnoi, Member (A) · R.N. Singh, Member (J)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1472 Of 2020, Miscellaneous Application No. 1863 Of 2020
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Judgment

12 paragraphs · 375 words

R.N. Singh, Member (J)

MA No. 1863/2020

1.

The present application has been filed by the applicants seeking permission to file the aforesaid OA jointly. For the reasons stated therein in the MA and keeping in view no objection from the learned counsel for the respondents, the MA is allowed.

OA No. 1472/2020

1.

The present application has been filed by the applicants, 13 in numbers. The applicants have been working as UDC and they have alleged that in the DPC held on 30.06.2020 by the respondents, their names were recommended for promotion to the post of Office Superintendent. He further submits that such recommendation was submitted before the Competent Authority for necessary action in the matter. However, till date, the competent authority has not taken any decision on the recommendations of the DPC in respect of the applicants.

2.

Sh. M.K. Bhardwaj, learned counsel for the applicant further submits that though the competent authority has not taken any decision qua the applicants, however, the respondents have promoted various others. He submits that the applicants have made representations, i.e., [Annexure A/3 (Colly.)] and the latest one being Annexure A/5. However, the said representations are still lying pending consideration of the respondents.

3.

Issue notice. Learned counsel Sh. R.K. Jain appearing for the respondents accepts notice.

4.

Sh. M.K. Bhardwaj, learned counsel for the applicants submits that the present OA may be disposed of with direction to the respondents to consider the applicants' aforesaid representations, particularly Annexure A/5 and to dispose of the same in a time bound manner.

5.

We are of the considered view that if such a request of the learned counsel for the applicants is acceded to at this stage, no prejudice is likely to be caused to the respondents.

6.

In view of the aforesaid, without going into the merit of the claim of the applicants, the present OA is disposed of with direction to the respondents to consider the applicants' aforesaid representations, particularly Annexure A/5 and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks from the date of receipt of a copy of this order.

The OA is disposed of in aforesaid terms.

No costs.