Thipe Ranjeet Harishchandra vs Union Of India

R.N. Singh, Member (J)

Heard the learned counsel for the applicant.

Learned counsel for the applicant submits that the applicant participated in the Civil Services Examination, 2018 and he succeeded securing AIR 480. Learned counsel for the applicant further submits that the respondents are not considering the applicant as 'OBC - Non Creamy Layer Candidate', in spite of an order/judgment dated 22.03.2018 of the Hon'ble High Court of Delhi in W.P.(C) No. 3073/2017 titled Ketan vs. Union of India& Ors. (Annexure - A5) and another order/judgement dated 01.06.2018 of the Hon'ble High Court of Delhi in W.P.(C) No. 6383/2018 titled Choppa Aditya vs. Union of India& Ors.(Annexure - A6). Learned counsel for the applicant submits that the claim of the applicant is squarely covered by the aforesaid judgments of Hon'ble High Court of Delhi. To seek the benefits of the aforesaid judgments, the applicant is stated to have made a representation on 13.08.2019 (Annexure - A9). However, in spite of lapse of around one year thereafter, the respondents have not considered and disposed of the same.

On the last date of hearing, i.e., 05.08.2020, the learned counsel for the applicant stated that order/judgment dated 22.03.2018 of Hon'ble High Court of Delhi in W.P.(C) No. 3073/2017 (supra) is under challenge before Hon'ble Apex Court.

Issue notice to the respondent.

Sh. Ranjan Tyagi, learned counsel, who appears on advance service, accepts notice on behalf of the respondents.

Learned counsel for the applicant, at this stage, submits that the applicant shall be satisfied if the present OA is disposed of with directions to the respondent to consider the applicant's aforesaid representation dated 13.08.2019 (Annexure - A9) and to dispose of the same in a time bound manner.

We have considered the submissions of learned counsel for the parties.

We are of the considered view if such request of the applicant is accepted; no prejudice is likely to be caused to the respondent.

In view of the aforesaid, without going into the merit of the claim, we dispose of the present OA with direction to respondent to consider the applicant's aforesaid representations dated 13.08.2019 (Annexure - A9) and to dispose of the same by passing a reasoned and speaking order, as expeditiously as possible and in any case, within 10 weeks of the receipt of the copy of this order, if same has not been disposed of as yet.

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