Honble Mrs. Jasmine Ahmed, Member (J) Learned counsel for the applicant states that in the matter of Staff Selection Commission thr. Its Chairman & Anr. Vs. Sudesh, the applicant was also a party before the Honble Apex Court in which the Honble Apex Court has given a decision in favour of the applicant herein. Learned counsel for the applicant states that in pursuance of the order in favour of the applicant, he has given a representation dated 04.11.2017 to the respondents stating all the facts but till date no decision has been taken by the respondents on the same. He further submits that the applicant will be happy and satisfied if a direction is
Honble Mrs. Jasmine Ahmed, Member (J) Learned counsel for the applicant states that in the matter of Staff Selection Commission thr. Its Chairman & Anr. Vs. Sudesh, the applicant was also a party before the Honble Apex Court in which the Honble Apex Court has given a decision in favour of the applicant herein. Learned counsel for the applicant states that in pursuance of the order in favour of the applicant, he has given a representation dated 04.11.2017 to the respondents stating all the facts but till date no decision has been taken by the respondents on the same. He further submits that the applicant will be happy and satisfied if a direction is 2 OA-1587/2018 given to the respondents to decide the representation within a time bound manner.
2. Accordingly taking into consideration the statement made by the applicants counsel, we do not find it necessary to keep the OA pending. The respondents are directed to decide the representation dated 04.11.2017 of the applicant within two months from the date of receipt of a certified copy of this order. It is also made clear that nothing has been commented on the merits of the case. (Uday Kumar Varma) (Jasmine Ahmed) Member (A) Member (J) /ns/
Comments