R. N. Singh, Member (J)
1. Heard the learned counsel for the applicant.
2. The present OA has been filed by the applicant seeking the following reliefs :-
“8(1) That the respondents may be directed to appoint the applicant for the post of Postman for the vacancy year 2019
2. That any other benefit or relief which in the circumstances of the case deemed fit and proper be allowed to the applicant.
3. That the cost of the suit be awarded to the applicant.â€
3. The learned counsel for the applicant submits that in spite of the fact that the applicant has secured better marks in the Competitive Limited
Departmental Examination from GDS Cadre to the post of Post Man in Agra Cadre, he has been ignored and other candidates, who have secured
lesser marks, have been appointed. The applicant is stated to have made a representation dated 05.10.2020, followed by reminder dated 05.11.2020, to
the respondent nos.2 & 3 requesting for redressal of his grievances. Vide letter dated 17.11.2020, the respondent no.3 have informed the applicant
that his representation has been forwarded to respondent no.2 and he will be informed of the decision after receipt of requisite information from
respondent no.2.
4. Issue notice. Shri Verma, learned counsel for respondents, who appears on advance service, accepts notice.
5. 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 aforesaid pending representations and to dispose of the same in a time bound manner by passing a
reasoned and speaking order.
6. To such request of learned counsel for the applicant, there is no objection from the learned counsel appearing for the respondents.
7. In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to the respondent
nos.2 & 3 to consider the applicant‟s aforesaid representations and to dispose of 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.
8. OA is disposed of in the aforesaid terms. No costs.
