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Judgment
8 paragraphs · 252 wordsR.N. Singh, Member (J)
Heard the learned counsel for the applicant.
The present Application has been filed by the applicant against the action of the respondents in considering him for promotion as Scientist 'E'.
The learned counsel for the applicant submits that aggrieved of the action/inaction of the respondents, the applicant has preferred a representation dated 04.09.2020 (Annexure-1) and the same is lying pending.
Issue notice. Shri Satish Kumar, learned counsel, who appears for respondents on advance service, accepts notice.
At the stage, learned counsel for the applicant submits that the applicant shall be satisfied, if the present OA is disposed of at this stage with direction to the respondents to consider the applicant's aforesaid representation dated 04.09.2020 (Annexure -1) and to dispose of the same by passing a reasoned and speaking order in a time bound manner. To such request of the learned counsel for the applicant, there is no objection from the learned counsel for 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 respondents to consider the applicant's aforesaid representation dated 04.09.2020 [Annexure -1)] 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 certified copy of this order.
The OA is disposed of in the aforesaid terms. Pending MA also stands disposed of. No costs.