Central Administrative Tribunal - Delhi
Sunil Kumar vs Dsssb on 2 February, 2023
1
Item No. 09 O.A. No. 318/2023
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. No. 318/2023
This the 02nd day of February, 2023
Hon'ble Mr. Anand Mathur, Member (A)
Hon'ble Mr. Manish Garg, Member (J)
Sunil Kumar
Aged about 35 Years
S/o sh. Rajendra Prasad,
R/o H. NO. 1756, Janta Flats,
Nand Nagri, Delhi - 110093.
Post: TGT (Hindi) Male
Post Code: 34/21, Group B
...Applicant
(By Advocate(s): Mr. Arvind Nagar)
Versus
1. Delhi Subordinate Services Selection Board (DSSSB)
Through its Chairman,
Govt. of NCT of Delhi
FC-18, Institutional Area
Karkardooma, Delhi - 110092
2. The Directorate of Education
Govt. of NCT of Delhi
Through The Director of Education
Old Secretariat Building,
Civil Lines, Delhi - 110054
...Respondents
(By Advocate(s): Mr. Amit Anand)
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Item No. 09 O.A. No. 318/2023
ORDER (ORAL)
Hon'ble Mr. Anand Mathur, Member (A) At the outset, learned counsel for the applicant states that representations annexed at Annexure A-5 (colly.) are pending consideration before the respondents. He further states that the applicant would be satisfied, if a direction is given to the respondents to dispose of the same within a time frame.
2. In view of the limited prayer made by the learned counsel for the applicant, the respondents/Competent Authority is hereby directed to dispose of the said representations within a span of four weeks from the date of receipt of a certified copy of this Order. A copy of the speaking order so passed be given to the applicant. It is made clear that we have not entered into the merits of the case.
3. The OA stands disposed of with aforesaid directions.
4. No order as to costs.
(Manish Garg) (Anand Mathur)
Member (J) Member (A)
/sm/