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Judgment
Hon’ble Mr. Mohd. Jamshed, Member (A):
At the outset, learned counsel for the applicant submits that the facts of the present OA are similar to OA No. 286/2021 which was disposed of by this Tribunal on 09.02.2021. The operative paras of the order/judgment in OA No. 286/2021, reads as under:-
“6.0In view of the foregoing, the OA is disposed off at the admission stage itself, without going into the merits of the case, with a direction to the respondents to pass a reasoned and speaking order, in follow up of submission of all the documents etc. by the applicant on 29.10.2020, in keeping with the extant rules and instructions on the subject, under advice to the applicant, within a time period of six weeks. In case as a result of this examination, certain payments become due to the applicant, these shall also be released within a time period of four weeks thereafter.
7.0Pending MA stands disposed off. No costs.”
Learned counsel for the applicant submits that he will be satisfied if a similar order is passed in the present OA also.
Following the directions passed in the OA No. 286/2012, the present OA is also disposed of with directions to the respondents to pass a reasoned and speaking order, in follow up of submission of all the documents etc. and the representation submitted by the applicant on 30.09.2020, in keeping with the extant rules and instructions on the subject, under advice to the applicant, within a time period of six weeks. In case as a result of this examination, certain payments become due to the applicant, these shall also be released within a time period of four weeks thereafter. There shall be no order as to costs.