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Judgment
Hon’ble Sh. R.N. Singh, Member (J)
The present OA has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 against the alleged inaction at the end of the respondents in not deciding his representation dated 19.1.2019 (Annexure A/1) followed by reminders dated 18.3.2020 and 19.6.2020 (Annexure A/2 Collectively).
Heard learned counsel for the applicant.
Issue notice.
Mrs. Anupama Bansal, learned counsel, who appears on behalf of the respondents on advance service, accepts notice.
In view of the facts and submissions made by learned counsel for the parties, the present OA is disposed of with directions to the respondents to consider the applicant’s aforesaid representation/reminders and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within 12 weeks from the date of receipt of a copy of this Order.
We make it clear that while passing the present Order, we have not expressed any opinion on the merit of the claim of the applicant.
The present OA is disposed of in above terms. However, there shall be no order as to costs.