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Judgment
R. N. Singh, Member (J)
In the present OA, applicant has challenged the order dated 07.01.2021 by which the representation of the applicant for non-assessment of the
answer of 2 questions in first paper for AO/EO Limited Departmental Examination held on 13-14/11/2017 has been rejected.
Learned counsel for the applicant argues that the impugned rejection order is a result of non-application of mind in as much as the respondents have
passed the order mechanically. He further adds that the applicant is entitled for correct assessment of the answers given by him and the same is
within the scheme of the respondents. He further argues that aggrieved of the impugned order dated 7.1.2021, the applicant has made further
representation dated 14.01.2021 (Annexure A/11 Colly), However, the same has not yet been disposed of by the respondents.
Issue notice. Shri Satpal Singh, learned Senior Central Government Counsel, who appears on advance service for respondents, accepts notice.
At this stage, Shri M.K. Bhardwaj, learned counsel for the applicant, submits that applicant shall be satisfied, if the present OA is disposed of with
direction to the respondents no.2 & 3 to consider the aforesaid representation dated 14.01.2021 (Annexure A/11 Colly) keeping in view the relevant
policy and the contentions raised by the applicant and dispose of the same by passing a reasoned and speaking order in a time bound manner.
We have heard the learned counsel for the parties and we are of the considered view that if such request of 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 direction to the respondents
No.2 & 3 to consider the aforesaid representation dated 14.01.2021 and to dispose of the same by passing a reasoned and speaking order as
expeditiously as possible and in any case within six weeks of receipt of copy of this Order.
OA is disposed of with aforesaid directions. No costs.