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Judgment
Nita Chowdhury, J
This OA has been preferred seeking for the following relief(s):-
(i) That the Hon'ble Tribunal may graciously be pleased to pass an order directing the respondents to finalize the case of the applicant and consequently, issue an appointment order to the applicant for her appointment to the post of Technical Officer(S&R) as per the Advertisement No. NR/1/2017 immediately with all the consequential benefits from the date of appointment of similarly situated persons on the same posts including seniority and fixation of pay.
(ii) Any other relief which the Hon'ble Tribunal deem fit and proper may also be granted to the applicants along with the costs of litigation.
Learned counsel for the applicant is heard. We find that applicant of this OA has been continuously sending representations for issuing of appointment letter to her and respondents have already carried out the exercises of contacting the HRD Ministry and the user department about status of the qualifications of the applicant.
Quite clearly, in their counter reply, the HRD Ministry has already informed vide letter dated 28.08.2018 that SSC being the recruiting agency may re-examine the case in the light of the advice of the HRD Ministry with regard to suitability order of declaring of the qualification / degrees for eligibility for employment as technical officer. A period of more than six months has already elapsed but no order has been passed by the respondents. Hence, we direct the respondent- SSC to immediately take action on the guidelines issued to them by the HRD Ministry and the department of Food and Public Distribution and inform the applicant about their final decision within 45 days from the date of receipt of a copy of this order. The applicant may also give a copy of this OA to the respondent for consideration of his application.
With the above directions, the OA is disposed of at admission stage without going into the merits of the case. No costs.