Kulvinder Singh vs Union Of India & Others

R.N. Singh, Member (J)

The present OA has been filed by the applicant to challenge the order dated 18.03.2020 (Annexure A/1) to the extent by which the Respondent No.

1 has issued the panel for promotion from State Forest Service of Haryana to the Indian Forest Service only upto the year 2015. The applicant has

prayed for the following reliefs:-

(i) That the Hon’ble Tribunal may further graciously be pleased to pass an order of quashing the impugned order dated 18.03.2020

(Annexure A/1) only to the extent by the Respondents No. 1 & 2 issued the panel for promotion from State Forest Service of Haryana to the

Indian Forest Service only upto the year 2015 and consequently, pass an order directing the respondents to consider the case of the

applicant and other eligible persons for their promotion from State Forest Service of Haryana to Indian Forest Service, by issuing select list

of year 2016 onwards at an early ate with all the consequential benefits.

(ii) Any other relief which the Hon’ble Tribunal deem fit and proper may also be granted to the applicant.

Learned counsel for the applicant submits that aggrieved of the aforesaid impugned order, the applicant has preferred the representation dated

19.05.2020 (Annexure A/2) followed by another representation dated 30.09.2020 and 22.10.2020 (Annexure A/2).

Issue notice. Learned counsel, Sh. S. M. Zulfiqar Alam, appears on behalf of Resp. No. 1 on advance service and accepts notice.

At this stage, learned counsel for the applicant, Sh. Yogesh Sharma submits that the applicant will be satisfied if the OA is disposed with the

directions to the Respondent No. 1 to consider the applicant’s aforesaid representation and to dispose of the same in a time bound manner. He

further submits that for the disposal of the said representation, Respondent No. 1 is the competent authority.

We have considered the submissions made by the counsels for the parties.

We are of the view that if such request of the learned counsel for the applicant is accepted, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the merits of the claim of the applicant, the present OA is disposed of with a direction to the Respondent

No. 1 to consider the applicant’s aforesaid representation and to dispose of the same by passing a reasoned and speaking order as expeditiously as

possible and in any case within a period of 12 weeks from the date receipt of copy of this order.

Accordingly, OA is disposed of in the aforesaid terms. No costs.