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Judgment
Applicant is a Motor Vehicle Driver in Southern Railway. It is submitted that he belongs to the category of continuous service and he is entitled to get overtime allowance on discharging duties beyond 96 hours in a fortnight. The grievance of the applicant is that he had discharged overtime duties during the period from 30.08.2020 to 05.06.2021 for which overtime allowance was not given. Despite repeated representations given, his grievance was not considered. Annexure A2 is a representation filed on 03.12.2023, pending consideration.
The applicant has moved the Tribunal for issuing a direction to the 3rd respondent to make the payment as per the logbook entry and OT slips submitted by him.
Today when the O.A was taken up for final hearing, the learned Counsel for the applicant has submitted that a direction may be given to the 3rd respondent to consider and dispose of Annexure A2 representation. The learned Standing Counsel also agreed that the representation can be considered in accordance with law. Therefore, the 3rd respondent shall consider the entitlement and dispose of Annexure A2 representation submitted by the applicant within a period of 90 days from the date of receipt of a copy of this order. The O.A is disposed of as above. No costs.