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Judgment
By way of the present OA, filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following reliefs:
“A) Direct the Respondents to count the applicant's muster roll service from 1984 to 31.03.1989 as qualifying service and recompute his gratuity and all retiral benefits accordingly.
B) Direct the Respondents to calculate and release the withheld/differential Gratuity amount within a stipulated time frame.
C) Direct the respondents to pay interest at the rate of 10% per annum on the delayed payment of Gratuity from 30.09.2018 (date of superannuation) until the date of actual payment, in terms of the Hon'ble Supreme Court's ruling in Gagan Bihari Prusty v. Paradip Port Trust & Ors. (SLP(C) No. 20740/2022, 2025).
D) Pass any other order(s) that this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case.”
Learned counsel for the applicant submits that, for redressal of his grievances, the applicant has preferred a representation dated 07.08.2018 (Annexure A-3), followed by another representation dated 24.12.2025 (Annexure A-6). However, till date, the same have not been considered and disposed of by the respondents. Thus, the present OA.
Issue notice. Mr. Gupta, learned counsel who appears for the respondents on advance service accepts notice.
In the facts and circumstances, we are of the considered view that if the OA is disposed of at this very stage, no prejudice is likely to be caused to the respondents. Accordingly, without going into the merits of the case, the present OA is disposed of at this very stage with a direction to the competent authority amongst the respondents to consider the applicant's representations dated 07.08.2018 (Annexure A-3) and 24.12.2025 (Annexure A-6) and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and preferably within four weeks of receipt of a certified copy of this order. No costs.