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Judgment
PER HON’BLE JUSTICE ANIL KUMAR OJHA, MEMBER (J)
Heard learned counsel for the applicant, learned counsel for the respondents and perused the records.
Through this original application, applicant has prayed for the following relief(s):
"1.To quash the impugned order dated 15.09.2025 alongwith letter dated 16.09.2025 (contained as Annexure No. A-1 to this OA), with all consequential benefits.
2.To treat the applicant to be in service and release all consequential benefits as a result thereof.
3.Any other relief, with this Hon’ble Tribunal may deem fit, just and proper under the circumstances of the case, may also be passed.
4.Cost of the present case.”
At the outset, learned counsel for the applicant submitted that the instant O.A. may be disposed of as applicant is only seeking decision on the appeal preferred by him and ends of justice would be served if a direction is given by this Tribunal to the respondents/competent authority to consider all the points raised in the appeal and dispose of the pending appeal dated 12.02.2026 of the applicant attached as Annexure No. A-4 [page 28-33] to this O.A. by way of reasoned and speaking order within a stipulated period of time.
Learned counsel for the respondents orally opposed, however, submitted that in case the applicant’s appeal is directed to be decided in the manner suggested, then at least six weeks’ time may be allowed for the same.
In view of the above submission, respondents/ competent authority are directed to consider all the points raised in appeal and decide the appeal dated 12.02.2026 of the applicant attached as Annexure No. A-4 [page 28-33] to this O.A. by way of reasoned and speaking order within a period of six weeks from the date of receipt of certified copy of this order under intimation to the applicant forthwith.
Merits of the case has not been touched upon by the Tribunal.
The OA is disposed of accordingly. There is no order as to costs.