Narender Kumar vs Union Of India & Others

R.N. Singh, Member (J)

Heard the learned counsels for the parties.

The present application has been filed by the applicant to challenge the order dated 28.02.2020 (Annexure- A-1) vide which the applicant's contractual appointment to the post of Sr. Assistant (Admin) under the respondents, has not been renewed. Learned counsel for the applicant submits that the applicant was selected and appointed to the said post by the respondent by resorting to the recruitment process. He further submits that vacancy is still available against which the applicant was so appointed in the year 2014 and continuing as such since then till passing of impugned order. However, learned counsel for the applicant fairly admits that the applicant has not availed the administrative remedies available to him.

After arguing the matter for some time, learned counsel for the applicant seeks permission to withdraw the present OA with liberty to the applicant to make appropriate representation to the Competent Authority under the respondents for redressal of grievances. Permission is granted.

Accordingly, the OA stands dismissed as withdrawn with liberty to the applicant to prefer an appropriate representation before the Competent Authority under the respondents for redressal of his grievances. It is further ordered that if such representation is made by the applicant within 2 weeks from receipt of copy of this order, the Respondent No.2 shall consider the same and dispose of the same by passing a reasoned and speaking order, as expeditiously as possible and in any case within 10 weeks of receipt of such representation.

OA along with MA stands disposed of in aforesaid terms. No order as to costs.