Rajesh Kumar vs Union Of India & Others

A.K. Bishnoi, Member (A)

(Through Video Conferencing)

Learned counsel for the applicant submits that the applicant is aggrieved by the impugned orders dated 14.12.2021 (Annexure A-1) and 22.11.2021 (Annexure A-2). He also submits that in this regard, the applicant has submitted a representation dated 15.12.2021 (Annexure A-8). However, the same is pending consideration with the respondents.

Issue notice. Shri Satish Kumar, learned counsel, who appears for the respondents on advance service, accepts notice.

Learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of at this very stage with the direction to the respondents to consider the applicant's aforesaid pending representation in a time bound manner and to dispose it of by passing an appropriate order.

In view of the aforesaid facts and circumstances, with the consent of the learned counsels for the parties, the present OA is disposed of with direction to the respondents OA No. 2997/2021 to consider the applicant's aforesaid pending representation dated 15.12.2021 and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within four weeks from the date of receipt of a copy of this Order. It is made clear that while passing this order, I have not made any observation regarding the merit of the case. Needless to say that further course of action shall be subject to outcome of the decision on the representation of the applicant.

The OA is disposed of in the aforesaid terms. No order as to costs.