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Judgment
Per: Hon’ble Smt. Urmita Datta (Sen), Judicial Member
The applicants have approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief(s):
“1)Declaration that the appointment of the applicants in Technical Grade III is to be treated as direct recruitment.
ii) An Order do issue directing the respondents to grant the benefit of 1# MACP treating the appointment in the Skilled Category as Direct Entry and to grant the benefit of Judgement/Order passed in OA 636 of 2023 (Subrata Mukherjee & Ors. Vs. UOI & Ors.)
iii) An Order do issue directing the respondents to re-fix the pay of the applicants and to refund the amount recovered from the salary of the applicants with interest from the date the money was recovered from their pay.
iv) Leave may be granted to file this Original Application jointly under Rule 4(5)(a) of the CAT procedure Rule 1987”
Ld. Counsel for both the sides are present and heard.
Today, during the course of the hearing, Ld. Counsel for the applicant has submitted that they are similarly circumstanced with the applicants of the order dated 01.04.2026 passed in OA/00636/2023, therefore, he has submitted that it would suffice the purpose of the applicants, if the authority would be directed to consider the individual cases of the applicants in the light of the aforesaid judgment and to extend the benefit treating this OA as a part of it and consider the representation with follow up action within the stipulated period of time.
Ld. Counsel for the respondents has no objection to the same.
In view of the above, respondents are directed to consider the individual cases of the applicants in the light of the judgment of the order passed in OA/00636/2023 treating this OA as a part of it and thereafter if the applicants would be found similarly circumstanced and otherwise eligible they will dispose of the case of the applicants with follow up action, if any, by way of a reasoned and speaking order within a period of 03 months from the date of receipt of the order.
Accordingly, the OA is disposed of at admission stage. No costs.