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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 original application, applicant has prayed for the following relief(s):
“1.To quash impugned order dated 30.06.2014 and order dated 23.09.2025, contained as Annexure No. A-1 & A-1A to the O.A., with all consequential benefits.
2.To grant the benefits of MACP with effect from 01.09.2008 and revise the pay of the applicant.
3.To release arrears of pay on account of aforesaid fixation along with interest @ 12% PA from the date of due till the actual date of payment.
4.Any other relief, which this Hon’ble Tribunal may deem fit, just and proper under the circumstances of the case, may also be passed.
5.Cost of the present case.”
At the outset, learned counsel for the applicant submitted that the applicant would be satisfied if this O.A. is disposed of by giving permission to the applicant to file a fresh representation for ventilating his grievance with a direction to the respondents to consider and dispose of the said representation filed by the applicant by passing a reasoned and speaking order in accordance with law within a stipulated period of time to be fixed by this Tribunal.
To this, learned counsel for the respondents orally opposed, however, submitted that in case the applicant’s representation is directed to be decided in the manner suggested, then a period of at least two months may be allowed for the same.
Keeping in view the innocuous prayer made by the applicant, this O.A. is disposed of finally, without going into the merits of the case, with a direction to the applicant to prefer a fresh representation within two weeks from today and respondents/ competent authority shall consider and decide the said representation filed by the applicant within a period of two months from the date of receipt of such representation in accordance with law and relevant rules by passing a reasoned and speaking order under intimation to the applicant.
There shall be no order as to costs.