Pintu Meena & Others vs Delhi Police & Others

R. N. Singh, Member (J)

In the present OA, the applicants are aggrieved by the action of the respondents in not filling 439 vacancies, out of 707 total vacancies advertised

vide notification dated 17.12.2017 for the post of Multi Tasking Staff (MTS) (Civilian).

Learned counsel for the applicants submits that in view of various judgments of the Hon’ble Supreme Court and Hon’ble High Courts, the

respondents are duty bound to consider the candidature of the applicants for the said post in as much as they have been shortlisted also by the

respondents. He further submits that for redressal of their grievances, the applicants have made various representations (Annexureâ€"A1 Colly.)

followed by a legal notice dated 14.05.2021 (Annexure â€"A3). However, the said representations and legal notice have not been responded to by the

respondents till date.

Issue notice. Ms. Mazumdar, learned counsel appearing on behalf of respondents on advance service, accepts notice.

At this stage, learned counsel for the applicants submits that the applicants shall be satisfied, if the OA is disposed of with a direction to the

respondents to consider the representations of the applicants along with legal notice dated 14.05.2021 and dispose of the same in a time bound

manner.

We are of the considered view that if such prayer of the applicants is accepted, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the merits of the present OA, we dispose of the OA with a direction to the respondents to consider the

representations of the applicants pending with them along with legal notice dated 14.05.2021 and dispose of the same as expeditiously as possible and

in any case within eight weeks of receipt of a copy of this Order.

The OA is disposed of with the aforesaid directions. Pending MAs also stand disposed of. There shall be no order as to costs.