Gaurav Nagar vs Delhi Development Authority

Hon’ble Mr. R.N. Singh, Member (J):

Heard the learned counsels for the parties.

The present application has been filed by the applicant to challenge the final merit list prepared by the respondent to accord the compassionate appointment. Learned counsel for the applicant submits that the respondent has not correctly granted the marks to the applicant resulting into the fact that his name could not find place in the final merit list dated 27.09.2019 (Annexure A/1), issued by the respondent.

Learned counsel for the applicant submits that for redressal of grievances, the applicant has preferred representation dated 18.02.2020 (Annexure A/2) and thereafter he has also contacted the concerned officials of the respondent for redressal of the grievances. However, the said representation is still lying pending consideration of the respondent.

Issue notice.

Ms. Sriparna Chatterjee, learned counsel, who appears on advance service, accepts notice on behalf of the respondent.

At this stage, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of with direction to the Competent Authority of the respondent to consider the applicant’s aforesaid representation dated 18.02.2020 (Annexure A/2) and to dispose of the same by passing a reasoned and speaking order in a time bound manner. To such request, there is no objection from the learned counsel for the respondent.

In view of the aforesaid, without going into the merit of the claim of the applicant, we dispose of the present OA, with direction to the Competent Authority of the respondent to consider the applicant’s aforesaid representations dated 18.02.2020 (Annexure A/2) and to dispose of the same by passing a reasoned and speaking order, as expeditiously as possible and in any case, within 10 weeks of the receipt of a copy of this order.

OA is disposed of in aforesaid terms. No order as to costs.