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Judgment
This Original Application (OA) has been filed by the applicants seeking the following reliefs:-
"A. That this Hon'ble Tribunal may be pleased to stay the Relieving Order dated 21.06.2019 issued to the Applicant by the Respondents.
B. That this Hon'ble Tribunal may be pleased to reinstate the Applicant at her position of Director, ICC at the Indian Embassy in Prague or provide her with any other equivalent appointment for such period that she has been deprived from work; or
C. That this Hon'ble Tribunal may be pleased to provide appropriate remuneration for the duration for which the Applicant has been relieved even after subsistence of her tenure;
D. That this Hon'ble Tribunal may be pleased to pass any other order and/or direction as it may deem fit, proper and necessary in the interest of justice."
When the matter is taken up, counsel for the applicant draws our attention to the several representations filed by her on 19.03.2019, 20.05.2019, 11.06.2019 and 13.06.2019 placed at Annexure A-16, 17, 18 and 19 respectively, but no proof of service is provided even in the single representation of the applicant. Hence, as per Section 20 of the AT Act, 1985, the applicant shall first file the representation to the respondents and after giving respondents six months' time to reply to the same, then only can she file the OA in the CAT with proof of submission of such representation to the respondents.
With the above directions, the OA is dismissed as premature at the admission stage itself.