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Judgment
The applicants claim that they are entitled to get overtime allowance in terms of the benefit granted to the applicant in Annexure A1, the order dated 04.12.2019 in O.A No. 919/2017 of this Tribunal. Accordingly, they made Annexure A4 representation on 02.03.2026 which is pending consideration. Today when taken up for consideration, the learned Counsel for the applicants submitted that they would be satisfied if a direction is given to the respondents to consider and dispose of the representation within a time frame.
Heard Sri. Sreejith N., the learned Standing Counsel also.
Even though they approached the Tribunal before the expiry of the statutory period, without looking into that aspect, the O.A can be disposed of. Therefore, without going into the merits, the O.A is disposed of directing the 4th respondent to consider and dispose of Annexure A4 representation in accordance with law, within a period of 90 days from the date of receipt of a copy of this order. No costs.