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Judgment
V. Ajay Kumar, J
Heard Shri Avneesh Garg, learned counsel for the applicant and Shri S.K. Tripathi for Shri Gyanendra Singh, learned counsel for the respondents and perused the pleadings on record. M.A. No.753/2018 In the circumstances, the MA seeking condonation of delay is allowed. O.A. 702/2018 The applicant, who is presently working as LDC in the 2nd respondent-Directorate of Enforcement, filed the OA seeking the following reliefs:-
"(A) To direct the respondent No.2 to place on record the seniority list of LDCs purportedly prepared in the years 1996 and 1999.
(B) To direct the Respondent to place on record, the record pertaining to applicant under F.No. 16/03/2006-Ad. E.D.
( C) Pass such further order or orders as this Hon'ble Tribunal may deem fit and proper."
It is the short submission of the learned counsel for the applicant that the respondents have not issued any seniority list in the category of LDCs, in spite of repeated representations of the applicant and thereby the applicant's rights for seniority and for further promotions are being affected.
In the circumstances, the OA is disposed of, without going into the merits of the case, by directing the respondents to furnish copies of the tentative or final seniority lists of LDCs, if any, issued by the respondents from time to time, i.e., from the date of appointment of the applicant to till date, within a period of 60 days from the date of receipt of a certified copy of this order. If no tentative/final seniority list in the category of LDCs, was in existence, the same may be informed to him, within the same time. No costs.