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Judgment
Anand Mathur, Member (A)
Learned counsel for the applicant states that the applicant had applied for Class IV post in response to the Notification No. 1 dated 26.6.2020, as per which, he got selected and was called for document verification on 18.3.2022. However, due to delivery of his wife, he was unable to attend the office for document verification on the assigned date. Thereafter, he had submitted a representation dated 7.4.2022, which is yet to be disposed off by the respondents and a revised merit list was issued on 29.4.2022.
Learned counsel for the applicant thereafter, pleads that the applicant would be satisfied, if the O.A. is disposed off with a direction to the respondents to consider his pending representation dated 7.4.2022 and dispose off the same by passing a speaking order, within a time frame.
Learned counsel for respondents submits that a direction may be issued by this Tribunal to decide the case of the applicant as per rules.
In view of the limited prayer made by the learned counsel for the applicant, O.A. is disposed off at the admission stage with direction to the respondents/ competent authority to consider the pending representation of the applicant dated 7.4.2022 (Annexure No.VII to the O.A.) along with averments made in the present O.A. and dispose off the same, by passing a Reasoned and Speaking order, within a span of 2 weeks from today and decision so taken shall be communicated to the applicants forthwith.
We have not entered into the merit of the case.
No order as to costs.