Rajni Parmar vs UOI & Others

R.N. Singh, Member (J)

The present OA has been filed by the applicant praying therein for the following reliefs:-

"(a) To quash and set aside the impugned order dated 12.05.2017 and direct the respondents to continue the applicant as Jr. Hindi Translator in Delhi.

(b) To declare the action of respondents in declaring the applicant as surplus as illegal and unjustified and issue appropriate consequential directions.

(c) To allow the O.A. with costs.

(d) Pass such other direction or directions order or orders as this Hon'ble Tribunal may deem fit and proper to meet the ends of justice."

Learned counsel for the applicant submits that though the applicant has been relieved by the impugned order on the ground that the applicant has become surplus in Delhi, however, during the pendency of the OA, a vacancy of Junior Hindi Translator has arisen in Delhi against which applicant can be adjusted at Delhi. Shri Bhardwaj, learned counsel for the applicant, submits that in view of such developments, the applicant seeks permission to withdraw the present OA with liberty to the applicant to make an appropriate representation to the competent authority within two weeks for redressal of her grievances.

In view of the aforesaid, the OA stands dismissed as withdrawn with liberty to the applicant to make an appropriate representation before the competent authority for redressal of her grievances, if any, within two weeks and if such representation is preferred by the applicant, we hope that the respondents will consider and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks of receipt of such representation. No costs.