Order (Oral):1. This matter has been taken up through Video Conferencing.2. By this O.A., applicant seeks the following reliefs under Section 19 of the Administrative Tribunals Act, 1985:-“8.1 That the Hon’ble Tribunal may be pleased to rectify the error made in the merit list and result sheet dated 24.06.2020 and declare the applicant qualified in the said LDCE for promotion to Inspector, Posts for the years 2016- 17, 2017-18 and 2018 (from 01.04.2018 to 31.12.2018) and promoted with effect from the date of joining of his junior in the promoted post.8.2 That the Hon’ble Tribunal may be pleased to direct the respondents not to fill up one post of Inspector of Post offices in Assam circle for which the examination under reference has been conducted, till this OA is disposed of.8.3 Costs of the application. 8.4 Any other relief (s) to which the applicant is entitled to as the Hon’ble Tribunal may deem fit and proper.” 2. Heard Sri D.N. Sharma, learned counsel for the applicant. Perused the pleadings and materials placed on record.3. This case is regarding selection to the post of Inspector of Post Offices in the respondent’s organization for the year 2018-19 who appeared in the Limited Departmental Competitive Examination (LDCE) on 16/17.11.2019 for promotion from Postal Assistant to the cadre of Inspector of Post Offices. Result was declared on 24.06.2020. The respondents, have however, rejected his name with the remarks as “Error in OMR Sheet”. Being aggrieved, the applicant submitted a representation before the respondent No. 3 on 17.07.2020 which is still pending.4. As the representation dated 17.07.2020 submitted by the applicant before the respondent No. 3 i.e. the Director General, Department of Posts, Dak Bhawan, New Delhi against the action of the respondent authorities is still pending, I deem fit and proper to direct the respondent No. 3 to dispose of the said pending representation within a time frame. Accordingly, with the consent of the learned counsel for the applicant and without going into the merit of the case as well as without issuing notice upon the respondents, I hereby direct the respondent No. 3 to dispose of the pending representation dated 17.07.2020, within a period of two months from the date of receipt of a copy of this order.5. It is made clear that whatever decision

to be passed by the respondent No. 3 should be a reasoned and speaking and the same shall be communicated to the applicant forthwith.6. With the above direction, O.A. stands disposed of accordingly at the admission stage.7. There shall be no order as to costs.