Satpal Singh vs Govt. Of NCTD & Others

R.N. Singh, Member (J)

The present application has been filed by the applicant under Section 19 of the AT Act, 1985 alleging that in spite of he being senior in the relevant

seniority list issued by the respondents for the post of Head Constable (Transport Department), the applicant has not been considered and promoted

whereas various juniors to him have been considered and promoted vide order date 08.10.2020 (Annexure A-1).

Learned counsel for the applicant further submits that aggrieved by the order dated 08.10.2020 (Annexure A-1), the applicant has preferred a

representation dated 09.10.2020 (Annexure A-3) and the same is still pending consideration by the respondents. He adds that he approached the

Tribunal hurriedly keeping in view the fact that he may be required to work under his juniors.

Issue notice. Shri Amit Yadav, learned counsel, who appears for respondents on advance service, accepts notice.

Mr. Pandita, at this stage, submits that the applicant will be satisfied if the present OA is disposed of with direction to the respondents to consider

the applicant’s aforesaid representation dated 09.10.2020 (Annexure A-3) in a time bound manner.

We are of the considered view that if such request of the applicant is accepted, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the merits of the claim of the applicant, the present OA is disposed of with direction to the respondent

no.3 to consider the applicant’s aforesaid representation dated 09.10.2020 (Annexure A-3) and to dispose of the same by passing a reasoned and

speaking order as expeditiously as possible and in any case within 12 weeks from the date of receipt of a copy of this order.

The OA is disposed of in the aforesaid terms. However, in the facts and circumstances, no order as to costs.