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Judgment
PER HON’BLE MR. JUSTICE ANIL KUMAR OJHA, MEMBER (J)
Heard the learned counsel for the applicant, learned counsel for the respondents and perused the records.
Through this OA, the applicant has prayed for the following reliefs:
(i). To quash the impugned revised Change Memo dated 08.07.2026 & letter dated 13.07.2026 notice for recovery,
(ii). To order fixing the pay of the applicant as per basic pay of July 2026 which is Rs.56800.00 and to pay the salary and to pay all consequential benefits with arrears of pay with interest.
(iii). To issue any other order or direction, which this Hon'ble Tribunal deems fit and proper in the circumstances of the case.
(iv). To allow the instant O.A. with costs.
Learned counsel for the applicant submits that the applicant is only seeking decision on the representation preferred by him and ends of justice would be served if the instant OA is disposed of with a direction to the respondents/competent authority to consider and dispose of the pending representation of the applicant dated 18.07.2026 attached as Annexure No. A-6 (pages 38-39) of this OA, by way of reasoned and speaking order within a stipulated period of time and prays that till the disposal of the representation, no recovery be made from the applicant.
Learned counsel for the respondents opposes the aforesaid prayer; however, submits that, if so directed, at least three months’ time may be given for disposal of applicant’s case in the said manner.
Keeping in view the innocuous prayer made by the applicant, this OA is disposed of, without going into the merits of the case, with a direction to the respondents/competent authority to consider and decide the pending representation of the applicant dated 18.07.2026 attached as Annexure No. A-6 (pages 38-39) of this OA, by way of reasoned and speaking order to be communicated to the applicant within three months from the date of receipt of certified copy of this order. It is further directed that no recovery shall be made from the applicant in pursuance of the Memo dated 08.07.2026 & letter dated 13.07.2026 till the disposal of the representation by the respondents/competent authority.
Associated MAs, if any, also stand disposed of.
Parties shall bear their own costs.