Pradeep Kumar vs National Dental Commission & Anr.

By Hon’ble Mr. Ajay Pratap Singh, Member (J)

Heard the parties.

By way of the present OA, the applicant is seeking direction to the respondents to regularize his services and also to decide his claim for regularization by way of a reasoned and speaking order within a fixed time frame after applying standards consistent with those adopted in comparable cases including the case of Vikas Chawda.

Learned counsel for the applicant after arguing for some time submits that the applicant has filed representation dated 20.06.2025 and the same is still pending.

Learned counsel for the applicant submits that the applicant would be satisfied if a direction is issued to the respondents to consider the pending representation of the applicant dated 20.06.2025 in accordance with the extent rules within a stipulated time period.

Learned counsel for the respondents fairly submits that the pending representation dated 20.06.2025 of the applicant shall be considered and decided in accordance with law, if not already decided.

Heard the parties with consent. We have considered the matter.

In view of above, without expressing any opinion on the merits of the case, we deem just and proper that the principles of natural justice will be met, and we direct the competent authority among the respondents to consider the pending representation of the applicant dated 20.06.2025 and dispose of the same by passing a reasoned and speaking order, as expeditiously as possible, preferably within a period of three weeks from the date of receipt of a certified copy of this order.

Needless to say that we have not gone into the merits of the matter and the competent authority among the respondents is free to decide the representation of the applicant in accordance with law.

The OA is disposed of, at the admission stage itself, in above terms. All pending MAs, if any, shall also stand disposed of. No costs.