Manoj Kumar Mandal vs South Delhi Municipal Corporation

R. N. Singh, Member (J)

In the present application, the applicant has challenged the order dated 09.09.2020 (Anenxure A-1) vide which the applicant has been dismissed from service by the respondents. It is contended by the learned counsel for the applicant that aggrieved of the impugned order, the applicant has preferred an appeal dated 24.12.2020 (Annexure A-9) and the same is pending consideration of the respondents in spite of further representation/reminder dated 18.01.2021 (Annexure A-10) from the applicant.

Issue notice. Shri Rajeev Kumar, learned counsel, who appears for respondents on advance service, accepts notice.

Learned counsel for the applicant submits that the present OA may be disposed of, with a direction to the respondents to consider the applicant's aforesaid pending appeal, in a time bound manner.

To such request of the applicant, there is no objection from the learned counsel appearing for the respondents.

In view of the aforesaid, without going into the merit of the case, the present OA is disposed of, with a direction to the competent Appellate Authority under the respondents to consider the applicant's aforesaid pending appeal and to dispose of the same by passing a reasoned and speaking order, as expeditiously as possible and in any case within eight weeks of receipt of a copy of this order.

OA is disposed of, with the aforesaid terms. No costs.