Prabhakar Jha vs Government Of India

R. N. Singh, Member (J)

The present Original Application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985, praying therein for the

following reliefs:

“(a) issue an appropriate order and/or direction thereby directing the respondent not to publish the final result, after counseling/document

verification, and/or quash the entire selection process, being vitiated by malpractice and serious irregularities.

(b) issue an appropriate order and/or direction thereby directing the respondent to correctly add the marks secured by the applicant thereby inducting

the name of the applicant in the list of successful candidates and call the applicant for counseling/document verification and pursuant appointment.

(c) issue an appropriate order and/or direction thereby directing the respondent to correctly evaluate the answer sheet of the applicant, more

particularly, with respect to the answer to question nos. 1 (a), 2 (c) & 2 (d) of Paper-II.

(d) issue an appropriate order and/or direction thereby directing the respondent to declare the applicant as a successful candidate in the EWS

(Economic Weaker Section) category and thereafter call the applicant for counseling/document verification and consequent appointment.

(e) pass any other further order(s) or direction(s) as this Hon’ble Tribunal may deem fit and proper under the facts and circumstances of the case

be passed in favour of the applicant and against the respondent.â€​

Heard.

Issue notice. Shri Sanjeev Yadav, learned counsel, who appears on behalf of the respondents, accepts notice. Learned counsel for respondents

submits that for redressal of his grievance, as raised in the present O.A., the applicant has not made any representation to the competent authority

under the respondents. He also submits that the applicant has calculated and totaled his marks in his own manner.

In the facts and circumstances, learned counsel for the applicant submits that the applicant is agreeable to prefer a representation for redressal of

his grievance, as raised in the present O.A.

In view of the aforesaid, without going into the merits of the claim of the applicant, the present O.A. is disposed of with liberty to the applicant to

prefer a comprehensive representation to the respondents within 10 days from today, and the respondent is directed that if such representation is

received from the applicant within the time as stipulated herein above, the same shall be considered by the respondents, in accordance with the

relevant rules and instructions on the subject, and the same shall be disposed of by passing a reasoned and speaking order as expeditiously as possible

and in any case within a period of six weeks from the date of receipt of such a representation.

The O.A. is disposed of in the aforesaid terms. Pending MAs also stand disposed of. There shall be no order as to costs.