Shivnarayan Tandon vs Staff Selection Commission 5 ... on 1 February, 2018

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Chattisgarh High Court

Shivnarayan Tandon vs Staff Selection Commission 5 ... on 1 February, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                             NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                WPS No. 1069 of 2018

        Shivnarayan Tandon, S/oShri Laxman Prasad, Aged About 21 Years, R/o
        Dharashiv, Post- Dharashiv, Tahsil- Janjgir, District- Janjgir- Champa,
        Chhattisgarh.

                                                                      ---- Petitioner

                                       Versus

     1. Staff Selection Commission Through Its Secretary, Government Of India,
        Block-12, C.G.O. Complex, Lodhi Road, New Delhi- 110003, District : New
        Delhi, Delhi

     2. The Commandant, Central Industrial Security Force, Unit KSTPP, Korba,
        District- Korba, Chhattisgarh., District : Korba, Chhattisgarh

     3. The Deputy Inspector General, Central Industrial Security Force, Badwah,
        District- Khargaun (M P)., Madhya Pradesh

     4. Regional Office, Staff Selection Commission, J-5 Anupam Nagar, Raipur,
        (C.G.) Through Its Authorized Authority., District : Raipur, Chhattisgarh

                                                   ---- Respondents

For Petitioner : Mr. Yogeshwar Sharma, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/02/18

1. Learned counsel appearing on behalf of petitioner would submit that though the petitioner has been appointed on the post of Constable by order dated 25.03.2017 and his reply to the notice issued by respondent No. 2 has already been filed but till date the respondent No. 2 has not considered the case of the petitioner.

2. Be that as it may, the petitioner is at liberty to file representation before the respondent No. 2 who, in turn, shall consider and decide the petitioner's representation expeditiously preferably within a period of two weeks from the date of receipt of copy of this order on its own merits.

3. It is made clear that this Court has not expressed any opinion on the merits of the matter.

4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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Chattisgarh High Court