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Judgment
By Hon’ble Mr. Rajnish Kumar Rai, Member (Judicial)
Mr. Pankaj Kumar Ojha, learned counsel for the applicant and Mr. Chakrapani Vatsyayan, learned counsel for the respondents are present and heard.
The instant original application has been filed seeking following reliefs: -
“A. To issue an order or direction, directing the respondent authorities to consider the candidature of the applicant for the post of the library and information assistant (group ‘B’ non gazetted) under the ministry of consumer affairs, applied as per the terms of vacancy notification as well as guideline for RSBs/ZSBs for providing the employment assistance within stipulated period.
B. To issue an order or direction, directing the respondent authorities to consider the selection and appointment of the applicant for the post of the library and information assistant (group ‘B’ non gazetted) under the ministry of consumer affairs, applied as per the terms of vacancy notification as well as guideline for RSBs/ZSBs for providing the employment assistance within stipulated period, otherwise it will irreparable loss and injury to the applicant.
C. To an order or direction in the appropriate nature, which this Hon’ble Tribunal deem fit and proper in the attending circumstances of the case.
D. Award cost of the application in the favour of the applicant.
E. Issue an order or direction to quash the intimation order dated 21.08.2026 send by the respondent No.2/ Director General Resettlement West Block IV R.K. Puram, New Delhi-110066, by which application of the applicant has not been forward by the District Saini Board Kushinagar to DGR as per format promulgated, applied by the applicant on the post library and information assistant (Group B) non gazetted.”
The brief facts of the case are that the applicant, an ex-serviceman serving as a Lance Naik in the Indian Army, has filed the present Original Application seeking consideration of his candidature for the post of Library and Information Assistant (Group ‘B’, Non-Gazetted) at the National Sugar Institute (NSI), Kanpur, and quashing of the intimation order dated 21.08.2026 issued by respondent No. 2, the Directorate General of Resettlement (DGR), regarding non-forwarding of the applicant’s application by the Zila Sainik Board, Kushinagar, in the prescribed format. The applicant applied for the aforesaid post through the Zila Sainik Board, Kushinagar, on 12.06.2026; however, his application was not forwarded to the DGR in the prescribed Excel format, resulting in non-consideration of his candidature. Despite subsequent correspondence and an RTI application, the matter remains unresolved.
Learned counsel for the applicant submitted that, despite having applied for the aforesaid post within the prescribed time, the applicant’s candidature has not been considered because his application was not forwarded by the Zila Sainik Board, Kushinagar, to the DGR in the prescribed format. He further submitted that the intimation order dated 21.08.2026 issued by respondent No. 2 reflects the non-receipt of the applicant’s details from the Zila Sainik Board, Kushinagar. He, therefore, sought appropriate directions for redressal of the applicant’s grievance in accordance with the applicable guidelines.
At this stage, learned counsel for the applicant sought liberty to submit a fresh representation before the competent authority regarding non-forwarding of his application to the DGR in the prescribed Excel format and for consideration of his candidature in accordance with the applicable guidelines.
Per contra, learned counsel for the respondents submitted that they have no objection to the competent authority being directed to consider and decide the applicant’s representation in accordance with law.
Considering the submissions made by learned counsel for the parties and the nature of the grievance raised, we deem it appropriate to dispose of the present Original Application at this stage, without expressing any opinion on the merits of the applicant’s claim. Accordingly, the applicant is directed to submit a fresh representation before respondent Nos. 2 and 3 within two weeks from the date of receipt of a certified copy of this order, raising his grievance regarding non-forwarding of his application to the DGR in the prescribed Excel format. Upon receipt of such representation, respondent Nos. 2 and 3/the competent authority are directed to consider and decide the same in accordance with the applicable guidelines by passing a reasoned and speaking order within three months from the date of receipt of the representation.
It is made clear that this Tribunal has not expressed any opinion on the merits of the applicant’s claim.
With the aforesaid observations and directions, this Original Application stands disposed of. No order as to costs.
All pending Miscellaneous Applications, if any, stand disposed of.