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Judgment
9 paragraphs · 266 wordsMr. Pradeep Kumar, Member (A)
The applicant herein belongs to OBC and is serving as Sepoy/Constable in CRPF since 2011. He is drawing GP Rs 2000/- at present.
He appeared in the examination of Combined Higher Secondary Level Examination, 2017, (CHSLE-2017) for which applications were invited by SSC, for various posts in Govt Deptts. He secured 227.5 marks and succeeded in the CHSLE-2017 and was offered a post in Deptt of Communications, carrying GP Rs 1900/- as per his merit-cum-choice.
The applicant is aggrieved that on his merit, he could have been considered for the post in Deptt of Posts carrying GP Rs 2400/-, as an OBC candidate securing 208 marks has been allocated Deptt of Posts.
The applicant has preferred a representation also in this regard, which has not been decided by the respondents. Feeling aggrieved, he filed this OA.
Heard. Issue notice. Shri Hilal Hider, learned counsel who appears on advance information, accepts notice.
At this stage, the applicant's counsel submits that he will be satisfied if certain direction can be issued to the respondents to dispose of the pending representation in a time bound manner.
Matter has been heard at length. In view of the foregoing, the OA is disposed of at the admission stage itself, without going into the merits of the case, with a direction to the respondents to pass a reasoned and speaking order on the pending representation of the applicant, within a period of eight weeks from the date of receipt of a certified copy of the order under advice to the applicant.
No costs.