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Judgment
O R D E R
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 original application, applicant has prayed for the following relief(s):
" {a} to set-aside the order dated 2.3.2026, contained in Annexure no.1, passed by the respondent no.3 and order dated 31.7.2025, contained in Annexure no.2, passed by the respondent no.4 with all benefits of service.
{b} to issue order/direction commanding the respondents not to give effect the orders, impugned in the Application, contained in Annexure nos.1 and 2, with all consequential benefits.
{c} to issue order/direction commanding the respondents particularly respondent no.2 to consider and decide the revision petition of the applicant dated 21.5.2026, a contained in Annexure no.7, in accordance with law by passing a reasoned and speaking order within reasonable period of time to be fixed by this Hon'ble Tribunal.
{d} issue such other order/direction which may be deemed just and proper in the circumstances of the case.
{e} allow the Original Application with cost against the respondents in view of the facts and circumstances, legal provisions and Grounds raised in the Application.”
At the outset, learned counsel for the applicant submitted that the instant O.A. may be disposed of as applicant is only seeking decision on the revision petition 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 all the points raised in the revision petition and dispose of the pending revision petition dated 21.05.2026 of the applicant attached as Annexure No. 7 [page 78-108] to this O.A. by way of 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 revision petition is directed to be decided in the manner suggested, then at least two months’ time may be allowed for the same.
In view of the above submission, respondents/ competent authority are directed to consider all the points raised in revision petition and decide the revision petition dated 21.05.2026 of the applicant attached as Annexure No. 7 [page 78-108] to this O.A. by way of reasoned and speaking order 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 the Tribunal.
The OA is disposed of accordingly. There is no order as to costs.