Vikram Ruhal vs Delhi Police & Others

R. N. Singh, Member (J)

The present OA has been filed by the applicant under Section 19 of the Administrative Tribunal Acts, 1985 to challenge the order dated 11.09.2020

(Annexure A1) vide which the respondents have informed the applicant that his case for recruitment to the post of Sub-Inspector (Executive)-2017

was examined by the Screening Committee as per Standing Order No.398/2018 and it has been decided to keep the case pending till final decision of

the criminal case and after the decision of the case/appeal, if any. However, learned counsel for the applicant submits that as on date no criminal case

is pending against the applicant and the case referred to by the respondents is only against the brother, father and other family members of the

applicant. He further argues that the respondents have not considered their own Standing Order No.398/2018 resulting into the impugned decision.

Learned counsel for the applicant also submits that the applicant being aggrieved of the aforesaid letter/order dated 11.09.2020 has preferred a

representation dated 26.09.2020 (Annexure A10) and the same is pending for consideration of the respondents.

Issue notice.

Ms. Esha Mazumdar, learned counsel for respondents, who appears on advance service, accepts notice.

At this stage, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of at this very stage with

direction to the respondents to consider the applicant’s aforesaid representation dated 26.9.2020 (Annexure A10) and to dispose of the same by

passing a reasoned and speaking order in a time bound manner.

We are of the considered view that if such request of the applicant is accepted at this stage, no prejudice is likely to cause to the respondents.

In view of the aforesaid, without going into the merits of the claim of the applicant, we dispose of this OA with direction to the respondents to

consider the applicant’s aforesaid representation dated 26.09.2020 (Annexure A10) and to dispose the same by passing a reasoned and speaking

order as expeditiously as possible and in any case within eight weeks of receipt of a copy of this Order.

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