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Judgment
Shri Shubhasis Halder, Ms. Durba Halder as well as Shri Ashwini Kumar, learned counsel for the applicants, and Shri Anil Kumar, learned counsel for the respondents, are present and heard.
Learned counsel for the respondents states that representations were moved by the applicants on dated 13.07.2026 and 14.09.2026 but before the expiry of six months period, the applicants have approached this Tribunal.
Faced with this situation, learned counsel for the applicants states that the respondents be directed to take a decision in the aforesaid representations in a time bound manner by passing a reasoned and speaking order thereon.
I have considered the rival submissions of learned counsel appearing for the parties and perused the entire documents record.
In view of the limited prayer made by learned counsel appearing for the applicants, no useful purpose will be served in keeping this O.A. pending, therefore, without entering into the merits of this case, the O.A. is disposed of at this stage itself with a direction to the competent authority amongst the respondents to decide the pending representations dated 13.07.2026 and 14.09.2026 (Annexure A-2) moved by the applicants by passing a reasoned and speaking order thereon, within a period of three months from the date of receipt of a certified copy of this order in accordance with law as well as the provisions in the Railway Services (Pension) Rules, 2026. The order so passed should be communicated to the applicants forthwith.
All associated M.As. also stand disposed of. No order as to costs.