Raj Dev Rai vs Union Of India & Others

R.N. Singh, Member (J)

Mr. Sharma, learned counsel for the applicant, at the outset, submits that the OA has been filed after serving an advance copy upon Shri Krishan

Kant Sharma, learned standing counsel for the respondents. However, there is no representation on behalf of the respondents.

The present OA has been filed by the applicant against inaction of the respondents in as much as the respondents have not considered the claim of

the applicant for grant of 3rd financial upgradation on completion of 30 years of service.

Shri Sharma, learned counsel for the applicant submits that the applicant has preferred a representation for redressal of his grievances followed by

a legal notice dated 06.01.2020 (Annexure A/1). However, the same has not been considered and disposed of by the respondents till date.

Learned counsel for the applicant submits that at this stage, the applicant shall be satisfied, if the present OA is disposed of with direction to the

respondent no.2 to consider the aforesaid legal notice as a representation of the applicant and to dispose of the same by passing a reasoned and

speaking order in a time bound manner.

We are of the considered view that if such request on behalf of learned counsel for the applicant is accepted, no prejudice is likely to be caused to

the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to the respondent

no.2 to consider the aforesaid legal notice dated 6.1.2020 (Annexure A/1) as a representation on behalf of the applicant and to dispose of the same by

passing a reasoned and speaking order as expeditiously as possible and in any case within ten weeks of receipt of a copy of this Order.

OA is disposed of in the aforesaid terms. No costs.

At this stage, learned counsel, Mr. Krishan Kant Sharma, learned counsel for the respondents, has entered appearance and he is not having any

objection to the aforesaid Order.