AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the applicant states that the respondents have filed counter affidavit and he has received the same. Learned counsel for the applicant refers to para 4 of the counter affidavit, which is reproduced below:-
“ 4. It is submitted that the answering respondents are ready and willing to consider the claims of the Applicant, if the Applicant chooses to file a representation before the competent authority among the respondents or the answering respondents may consider the instant O.A. as representation of the Applicant and may pass appropriate order in terms of law in time bound manner with the permission of this Hon'ble Court.”
Learned counsel for the applicant submits that the applicant has already submitted representation dated 10.05.2024 (Annexure A--19).
A perusal of the representation placed at Annexure A-19 reveals that it does not constitute a representation seeking redressal of any specific grievance. Rather, it merely conveys the applicant’s intention to approach the Tribunal for the redressal of his grievances.
A query was put to the learned counsel for the applicant as to whether the applicant intended to submit a fresh representation to the respondents setting out his grievances. In response, the learned counsel for the applicant answered in the affirmative.
In view of the above, the present OA is disposed of with the liberty to the applicants to file a self explaining representation within a period of fifteen days from the date of certified copy of this order.
The respondents are directed to consider the fresh representation of the applicants and pass a reasoned and speaking order within a period of eight weeks from the date of receipt of such representation.
We make it emphatically clear that we have not examined or expressed any opinion in respect of merits of the case.
The OA is disposed of in the above manner. Pending MA also stands disposed of accordingly. No order as to costs.