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Judgment
Hon’ble Dr. Anand S Khati, Member (A):-
In the present Original Application, filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following reliefs:
“i.To allow present application and direct the Respondent Authority to consider the case of Applicant for regular/permanent appointment in Grade-IV post from his initial date of appointment as Daily Wages Safai Karamchari i.e., 06.09.2016 with all consequential benefits against 5% quota reserved for regular appointment on compassionate ground under the scheme issued by the Department of Personnel & Training, Govt. Of India vide Office Memorandum F.No.14014/02/2012-Estt. (D), 16.01.2013, as his Father died in harness on 27.02.2014 during the course of his regular employment with the Respondent Authority.
ii.Further direct the Respondent to dispose of the representation of the applicant by giving benefits under 5% quota reserved for regular appointment on compassionate ground as scheme issued by the Department of Personnel & Training, Govt. Of India vide Office Memorandum (OM) F.No.14014/02/2012-Estt. (D), 16.01.2013, within the stipulated time frame as deemed fit by this Hon'ble Tribunal, And/Or.
iii.Pass any further order(s) as this Hon'ble Tribunal may deems fit and proper for in the interest of justice.”
Learned counsel for the applicant submits that the applicant is seeking regular/permanent appointment in Grade-IV post from his initial date of appointment as Daily Wages Safai Karamchari, i.e., 06.09.2016. Learned counsel for the applicant submits that the applicant submitted various representations dated 12.03.2018, 04.08.2019, 11.09.2021, 07.04.2022 and 18.01.2024 (Annexure A3). However, the respondents have not considered the same. He further submits that the applicant would be satisfied if a direction is issued to the respondents to consider and dispose of the pending representation of the applicant dated 18.01.2024 (Annexure A3), which is self explanatory by passing a reasoned and speaking order within a stipulated time frame.
Mr. Aman Oberoi, learned counsel, appears on behalf of the respondents. He does not dispute the same.
In view of the limited prayer made by learned counsel for the applicant, and without expressing any opinion on the merits of the case, the present O.A. is disposed of with a direction to the respondents to consider and decide the representation of the applicant dated 18.01.2024 (Annexure A3), by passing a reasoned and speaking order, strictly in accordance with law, within a period of six weeks from the date of receipt of a certified copy of this order.
The O.A. stands disposed of in the aforesaid terms, without entering into the merits of the case. Pending MAs, if any, shall also stand disposed of accordingly. There shall be no order as to costs.