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Judgment
By Justice Om Prakash VII, Member (J)
Heard Shri Naveen Kumar Upadhyay as well as Ms. Aditi Kesarwani, learned counsel for the applicant and Shri Chakrapai Vatsyayan, learned counsel for the respondents.
The present O.A has been filed by the applicant under section 19 of Administrative Tribunal Act, 1985 seeking following reliefs:-
(i)Issue an order or direction commanding the respondent authorities to pay the gratuity and other funds payable to the applicant for which the applicant is legally entitled.
(ii)Issue an order or direction commanding and directing the respondents to pay the interest upon the due amount from the date of its actual payment.
(iii)Issue an order or direction directing to the respondent authorities to consider and decide the representation of the applicant which is pending before the authority.
(iv)Issue any other and further order or direction which this Hon'ble Tribunal deem fit and proper under the facts and circumstances of the case.
(v)Award the cost of application in the favour of the applicant against the respondents
Learned counsel for the applicant submitted that the applicant is entitled to payment of gratuity and other retiral dues along with interest thereon. It is further submitted that the applicant has submitted a representation dated 14.08.2026 before the competent authority for payment of the aforesaid dues, but the same has not yet been decided. Learned counsel for the applicant, therefore, prayed that the competent authority may be directed to consider and decide the said representation within a stipulated period.
Learned counsel for the respondents opposed the prayer made by learned counsel for the applicant. He submitted that the claim of the applicant regarding payment of gratuity and other dues is required to be examined by the competent authority in accordance with the applicable rules.
I have considered the submissions made by learned counsel for both the parties. Without expressing any opinion on the merits of the claim of the applicant, I deem it appropriate to dispose of the present O.A. at the admission stage itself with a direction to the competent authority amongst the respondents to consider and decide the representation dated 14.08.2026 submitted by the applicant by passing a reasoned and speaking order within a period of two months from the date of production of a certified copy of this order. The decision so taken shall be communicated to the applicant forthwith.
In view of the above directions, the O.A. is disposed of. There shall be no order as to costs. All pending M.As., if any, also stand disposed of.