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Judgment
Hon’ble Mr. R.N. Singh, Member (J):
MA No. 2697/2020
The present MA has been filed by the applicants seeking permission to file the OA jointly. For reasons given in the MA and keeping in view that the applicants are stated to be similarly placed and reliefs sought by them are identical, the MA is allowed.
OA No. 2095/2020
The present application has been filed by the applicants challenging the result notification dated 12.10.2020 (Annexure A-I). Learned counsel for the applicants submits that in response to the advertisement dated 24.10.2017 (Annexure A-2) all the applicants have applied and participated in the said selection process. The applicants have been short-listed. However, the impugned result dated 12.10.2020 suffers from various irregularities/discrepancies.
Learned counsel for the applicants further adds that the applicants have agitated their grievance by various representation (annexure A-7). However, the same are still lying pending with the Respondents and no remedial action has been taken by the respondents till date.
Issue notice. Ms. Esha Mazumdar, learned standing counsel for the respondents, who appears on advance service, accepts notice.
Learned counsel for the applicants, at this stage, submits that applicants shall be satisfied if the present OA is disposed of at this stage with directions to the respondents to consider the applicants’ aforesaid pending representation (Annexure A-7) and to dispose of the same in a time bound manner.
We have considered the submissions made by the the learned counsel for the parties and we are of the view that if such request of the learned counsel for the applicants is accepted, no prejudice will be caused to the respondents.
In view of the aforesaid, without going into the merit of the claim of the applicants, we dispose of the present OA with direction to the respondents to consider the applicants’ aforesaid representation (Annexure A-7) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within four weeks from the date of receipt of a copy of this Order. No order as to costs.