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Judgment
PER HON’BLE JUSTICE ANIL KUMAR OJHA, MEMBER (J)
Heard learned counsel for the applicant, learned counsel for the respondents and perused the records.
Through this OA, applicant has prayed for the following reliefs:-
“A- That this Hon’ble Tribunal may graciously be pleased to quash the impugned order dated 30.04.2026 passed by Respondent No. 2; Joint Director, PS and EMU, RDSO, Manak Nagar, Lucknow (Contained as Annexure No. -1), in the interest of justice.
B- That this Hon’ble Tribunal may graciously be pleased to direct the Respondents to reinstate the Applicant and pay regular salary, in the interest of justice.
C- That this Hon’ble Tribunal may graciously be pleased to stay the operation and implementation of impugned order dated 30.04.2026 passed by Respondent No. 2; Joint Director, PS and EMU, RDSO, Manak Nagar, Lucknow during pendency of present Original Application, in the interest of justice.
D- That any other and further relief which this Hon’ble Tribunal may deem fit and proper may also be awarded in favour of the Petitioner.”
Learned counsel for the applicant submitted that the instant O.A. may be disposed of as applicant is only seeking decision on the appeal preferred by him and ends of justice would be served if a direction is given by this Tribunal to the respondents / competent authority to consider and dispose of the pending appeal of the applicant dated 20.06.2026 attached as Annexure No. 19 (page- 157-163) to this OA by way of a reasoned and speaking order within a stipulated period of time.
Learned counsel for the respondents orally opposed, however, submitted that in case the applicant’s appeal is directed to be decided in the manner suggested then for the same at least two months’ time may be allowed.
In view of the above submissions, respondents / competent authority are directed to consider and decide the appeal of the applicant dated 20.06.2026 attached as Annexure No. 19 (page-157-163) to this OA by passing a reasoned and speaking order as per law within a period of two months from the date of receipt of certified copy of this order under intimation to the applicant forthwith.
Merits of the case has not been touched upon by this Tribunal.
The OA is disposed of accordingly. There is no order as to costs.