AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 168 wordsRaghvendra Singh Chauhan, CJ
Mr. Dushyant Mainali, the learned counsel for the petitioner, has confined his prayer to the limited extent that the representation dated 09.07.2021,
submitted by the petitioner to the Chief Executive Officer, Civil Aviation Development Authority, respondent No.2, should be decided by the
respondent No.2 within a limited period.
Mr. Alok Mahra, the learned counsel for respondent No.2, submits that the petitioner has already applied under the advertisement dated 25.06.202
for the post of Quality Manager. Therefore, his case shall be considered by the respondent No.2. Moreover, the respondent No.2 does not have any
difficulty in deciding the representation dated 09.07.2021, submitted by the petitioner, if so directed by this Court.
Therefore, this Court directs the respondent No.2 to decide the petitioner’s representation dated 09.07.2021, after giving him an opportunity of
personal hearing, within a period of two weeks from the date of the presentation of a certified copy of this order.
With these directions, the writ petition is disposed of.