Raj Kumar vs Commissioner & Others

R. N. Singh, Member (J)

The present OA has been filed by the applicant to challenge the order dated 26.10.2020 vide which the services of the applicant have been

terminated from the post of Contractual Field Worker with immediate effect.

Learned counsel for the applicant submits that the applicant was engaged as Field Worker on contractual basis on 25.09.2010 and since then he has

been working as such under the respondents.

Learned counsel for the applicant further submits that just to harass the applicant, as he has raised certain complaints against his supervisory

authorities, his services has been terminated vide the impugned order.

Issue notice. Ms. Anupama Bansal, learned counsel, who appears for respondents on advance service, accepts notice.

It is the case of the applicant that he has preferred representation dated 09.11.2020 against the aforesaid impugned order of termination followed by

Legal Notice dated 19.11.2020. He submits that the respondents have not considered and disposed of the aforesaid representation.

At this stage, Sh. Mukesh Bhardwaj, learned counsel for the applicant submits that the applicant shall be satisfied, if the present OA is disposed of

at admission stage with direction to the respondents to consider the applicant’s aforesaid representation dated 09.11.2020 (Annexure A-9) and to

dispose of the same by passing an appropriate order. We are of the considered view that if such request of the 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 OA, the present OA is disposed of with a direction to the respondents to consider the

applicant’s aforesaid representation dated 09.11.2020 (Annexure A-9) and to dispose of the same by passing a reasoned and speaking order as

expeditiously as possible and in any case within six weeks of receipt of a copy of this order. The OA is disposed of in the aforesaid terms. No costs.