Munesh Kumar Meena vs Union Of India And Others

R.N. Singh, Member (J)

Heard learned counsels for the parties.

Shri Bhardwaj, learned counsel for the applicant, submits that the applicant has filed the aforesaid OA on being aggrieved by non-consideration of his candidature for promotion to the post of Assistant Commissioner after fixing his seniority correctly. He further submits that reply to the aforesaid OA has been filed by the respondents and the OA is pending adjudication before this Tribunal. Subsequently, the applicant has filed the present MA 1091/2020 praying therein for a direction to the respondents to consider the applicant for promotion to the post of Assistant Commissioner or to restrain the respondents from making promotions to the post of Assistant Commissioner till the disposal of the OA.

Shri Y.P. Singh, learned standing counsel submits that he is having instructions to submit that no DPC is scheduled to be held in the next 15 days.

At this stage, Shri Bhardwaj, learned counsel for the applicant, submits that during the pendency of the OA, the respondent no.2, i.e., CBDT, Department of Revenue, has written letters dated 6.3.2020 (Annexure M/4) and 11.6.2020 (Annexure M/5). He submits that in view of such letters under reference, the OA can be disposed of with direction to the respondents to take a final view on the representation of the applicant in a time bound manner.

In view of the aforesaid and with the consent of the learned counsel for the respondents, OA and MA both are disposed of with direction to the respondents to consider the representation of the applicant dated 18.5.2020 by passing a reasoned and speaking order as expeditiously as possible and in any case within six weeks of receipt of a certified copy of this Order.

The OA and MA are disposed of in the aforesaid terms. No costs.