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Judgment
As per: Ajay Pratap Singh, Member (Judicial)
The instant OA has been filed by the applicant seeking direction to the respondents to re-fix the pay and pensionary benefits including pension from as per order dated 16.01.2018 with all consequential benefits.
Issue notice.
Mr. Akshit Gupta, the learned counsel appears on advance service, accepts notice and service of notice to the respondents is waived off.
The learned counsel for the applicants after arguing for some time submits that the applicant would be satisfied if direction is issued to the competent authority amongst the respondents to consider and decide the pending representation dated 24.04.2026(Annexure A-1) in a time bound manner.
The learned counsel for the respondents fairly submits that the pending representation of the applicant shall be considered by the respondents in accordance with law, if not already considered as expeditiously as possible and the issue related to limitation may be kept open.
Heard. In view of above, without expressing any opinion on the merits of the case, we deem it just and proper that principles of natural justice would be met and hereby direct the respondents/competent authority to consider and decide the pending representation dated 24.04.2026(Annexure A-1) by passing a reasoned and speaking order within a period of six weeks from date of receipt of a certified copy of the order passed today.
Needless to say, we have not expressed any opinion on the merits of the case and respondents are free to decide the pending representation in accordance with law, without being influenced by the order passed today and the issue of limitation is kept open.
In view whereof, the present OA stands disposed in above indicated terms.
Pending MA(s), if any, also stands disposed of.
However, there shall be no order as to costs.