Shyam Yadav vs Union Of India & Others

R.N. Singh, Member (J)

The present application has been filed by the applicant for a direction to the respondents for issuing an order of appointment in favour of the applicant under the LARSGESS Scheme.

Heard the learned counsel for the applicant.

The learned counsel for the applicant submits that the applicant fulfils all the conditions stipulated by the respondents for appointment under LARSGESS Scheme. However, though the respondents have issued offer of appointment to various similarly placed persons but they have failed and neglected to consider and to pass an appropriate order for appointment of the applicant till date. Learned counsel for the applicant submits that the applicant has already made representations dated 17.06.2019 (Annexure A-16 (colly)) and 04.03.2020 (Annexure A-17 (colly)). The said representations are stated to be pending consideration of the respondents till date.

Issue notice to the respondents.

Shri Krishan Kant Sharma, learned standing counsel who appears for respondents on advance service accepts notice.

At this stage, learned counsel for the applicant submits that the present OA can be disposed of with a direction to the respondents to consider the applicant's aforesaid representations and to dispose of the same by passing an appropriate reasoned and speaking order in a time bound manner. He further submits that the applicant may further be accorded permission to file a supplementary representation as well.

To such request of the learned counsel for the applicant, there is no objection from the learned standing counsel appearing for the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, we dispose of the present Application with liberty to the applicant to make a supplementary representation, if he so wishes, within two weeks from today and respondents are directed to consider the applicant's aforesaid pending representations along with the supplementary representation so preferred by the applicant as expeditiously as possible and in any case, within eight weeks from the date of receipt of a copy of supplementary representation from the applicant.

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