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Judgment
By Hon’ble Mr. Ajay Pratap Singh, Member (J)
Diary No.11544/2026:
The matter is on board under caption ‘For Admission (Subject to Office Objection)’. The Registry has raised certain objections regarding delay in filing the present OA. Learned counsel for the applicant submits that the respondents are processing the claim of the applicant as evident from communication dated 23.09.2026 and the objection regarding the delay in filing the present OA may be over-ruled.
In view whereof, we hereby over-rule the objections raised by the Registry and direct the Registry to assign appropriate OA number to the present application.
O.A./3926/2026:
Heard the parties.
By way of the present OA, the applicant is seeking direction to the respondents to consider his case for issuance of offer of appointment and posting order for the post of Special Educator (Primary), Post Code 32/21, in terms of Offer of Appointment No. D/DDE/TRC/EDN./MCD/HQ/2023/1102 dated 23.01.2023 in a time bound manner.
Learned counsel for the applicant, after arguing for some time, submits that the applicant would be satisfied if a direction is issued to the competent authority among the respondents to consider the pending representation of the applicant dated 14.09.2026 in accordance with the extent rules within a stipulated time period.
Issue notice to the respondents. 5. Mr. D S Mahendru, learned counsel, appears on advance service through VC and accepts notice on behalf of the respondents and service of notice to the respondents is waived of.
Learned counsel for the respondents seeks some time ot obtain instructions in the matter.
Heard the parties. We have considered the matter.
In view of the limited relief sought by the applicant to consider and decide his pending representation dated 14.09.2026. The respondents have sought an undertaking from the applicant, which has been furnished on 28.09.2026.
We deem it just and proper that the principles of natural justice will be met, and we direct the competent authority among the respondents to consider the pending representation of the applicant dated 14.09.2026 and dispose of the same by passing a reasoned and speaking order, as expeditiously as possible, preferably within a period of four weeks from the date of receipt of a certified copy of this order.
Needless to say that we have not gone into the merits of the matter and the competent authority among the respondents is free to decide the representation of the applicant in accordance with law.
In view whereof, the OA is disposed of, at the admission stage itself, in above terms.
All pending MAs, if any, shall also stand disposed of. No costs.