Jyotindra Mohan & Ors. vs The Union Of India & Ors.

PER:-KUMAR RAJESH CHANDRA, MEMBER [A]

Heard learned counsel for the applicants and learned counsel appearing for the respondents.

M.A. No. 471/2026 has been filed by the applicants seeking appropriate directions in the present Original Application. Learned counsel for the applicants submits that, having regard to the order dated 01.04.2026 passed by this Bench in O.A. No. 871/2024 concerning the same relief and the same set of respondents, the applicants are willing to submit fresh individual representations before the competent authority setting out their claim and the grounds in support thereof.

Learned counsel for the respondents does not oppose the prayer and submits that, if such representations are submitted, the competent authority may consider and dispose of the same in accordance with the applicable rules, instructions and law.

I have considered the submissions made by learned counsel for both sides and have also perused the order dated 01.04.2026 passed by this Bench in O.A. No. 871/2024, which has been placed on record.

In view of the consensus between the parties, and without entering into the merits of the claims raised in the Original Application, I deem it appropriate to dispose of the present O.A. with liberty to the applicants to submit fresh representations before the competent authority.

Accordingly, the applicants shall submit their fresh representations, individually, along with a certified copy of this order and all relevant supporting documents, within a period of 15 days from the date of receipt of a copy of this order.

Upon receipt of such representation(s), the competent authority/respondent authority concerned shall consider the same and pass a reasoned and speaking order, dealing with the material contentions raised by the applicants, in accordance with the applicable rules, instructions and law.

Such decision shall be taken as expeditiously as possible and, in any event, within a period of three months from the date of receipt of the representation(s) together with a copy of this order.

It is made clear that this Tribunal has not expressed any opinion on the merits of the claims of the applicants. This is being further observed that this order does not create any equity in favour of the applicants and all questions of fact and law, including the entitlement of the applicants to the relief claimed by them, are left open for consideration by the competent authority in accordance with law.

In view of the above directions, the present O.A. is disposed of. M.A. No. 471/2026 also stands disposed of.

There shall be no order as to costs.