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Judgment
Hon’ble Mr. Manish Garg, Member (J):-
In the present Original Application, filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following reliefs:
“a)Direct the Respondents to consider the Applicant for appointment to the post of Primary Teacher (Music) under Advertisement No. 15/2022 along with all notional and consequential benefits; and
b)Direct the Respondents to decide the Applicant's representation dated 07.01.2026 by passing a reasoned and speaking order within a time-bound period as may be fixed by this Hon'ble Tribunal; and/or
c)Pass any other relief which this Hon'ble Tribunal deems fit and proper in favour of the Applicant.”
At the outset, learned counsel for the applicant submits that a representation dated 07.01.2026 (Annexure A-15) seeking parity appointment as Primary Teacher (Music) under Advertisement No. 15/2022 of the applicant is still pending consideration before the respondents. He further submits that the applicant would be satisfied if a direction is issued to the respondents to dispose of the aforesaid representation by way of a reasoned and speaking order within a prescribed time frame.
Issue notice. Mr. Dilbag Singh, learned counsel appears and accepts notice on behalf of the respondents. Learned counsel for the respondents seeks some time to obtain appropriate instructions.
In view of the limited prayer made, without entering into the merits of the case, the present O.A. is disposed of with a direction to the respondents to consider and decide the aforesaid representation dated 07.01.2026 (Annexure A-15) by passing a reasoned and speaking order, strictly in accordance with law, within a period of thirty 30 days from the date of receipt of a certified copy of this order.
The OA is disposed of in the aforesaid terms, without going into the merits, at the admission stage itself. Pending MAs, if any, shall also stand disposed of accordingly. No order as to costs.