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Judgment
Shri S.K. Singh Vashisth, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents are present and heard.
Learned counsel for the applicant has filed the instant O.A. for seeking following reliefs:-
(a)Issue an order or direction to the respondents to consider the grievances of the applicant for posting on compassionate grounds within a specific period.
(b)Issue an order or direction which this Hon’ble Tribunal may deem fit and proper in the interest of justice.
(c)Award costs in favour of the applicant.
Referring to the relief claimed in the O.A., learned counsel for the applicant argued that the applicant will be satisfied if the O.A. is disposed of at this stage directing the competent authority amongst respondents to decide the pending representation dated 18.05.2026 followed by the reminder dated 15.06.2026 in a time bound manner.
Learned counsel for the respondents opposes the aforesaid prayer and requested time to seek instructions.
I have considered the rival submissions and also gone through the entire records.
Considering the entire facts and circumstances of the case and keeping in view the limited prayer made by learned counsel for the applicant, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of this case, the O.A. is disposed off at this stage itself with a direction to the Competent Authority amongst the respondents to decide the representation dated 18.05.2026 followed by the reminder dated 15.06.2026 moved by the applicant by passing a reasoned and speaking order within a period of two months from the date of receipt of a certified copy of this order. The order so passed shall be communicated to the applicant forthwith.
No costs. All associated MAs, if any, shall stand disposed of.