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Judgment
Sunil Thomas, Member J
The applicant has approached this Tribunal seeking interalia relief to direct the respondents to permit the applicant to continue as GDS MD-I, Neriamangalam B.O. Pleadings are complete and the matter was posted for hearing. In the meantime, the respondents filed M.A 872/2021 to close the Original Application on the premise that the applicant had continued to work in the post of GDS MD-I Neriamangalam BO till 20.5.2018 and was, thereafter, continuing, pursuant to the interim order granted by this Tribunal. Later, the newly appointed candidate had joined but resigned from the post on 15.6.2020. It appears that the post was managed by stop gap arrangement from 15.6.2020. It is submitted that the post was vacant from 15.6.2020 onwards and the same is to be notified for online recruitment (III Cycle) for regular selection.
When the matter was taken up, learned counsel for the applicant, on instructions has submitted that the applicant is interested in continuing to do the job, if given an opportunity to do so.
The learned SPC for the respondents submits that if a proper representation is submitted, it will be considered in an appropriate manner in accordance with the rules and regulations on the subject.
Having heard both sides, we are inclined to allow the M.A to close the Original Application with a direction to the applicant to submit a fresh representation within three weeks from today. Thereupon, the respondents shall consider the claim of the applicant sympathetically in accordance with rules, reserving the right of the applicant to challenge the order, if any, passed by the respondents, if he is not satisfied with the order if so passed.
In view of the above order, M.A 435/2018 has become infructuous and it is closed.
The O.A is accordingly closed. No order is made as to costs.
(Dated this the 16th day of June 2023)