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Judgment
This Original Application is filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 seeking the following relief:-
“to direct the 2nd Respondent consider the representation of the petitioner dated 10.03.2026 and consider the petitioner candidature for the post of Tax Assistant (TA) from 01.04.2017 with all consequential benefits including the seniority position, pay fixation and arrears of salary w.e.f. the date their next junior in service had been so promoted vide said order of promotion dated 01.04.2017_and pass such further or other orders as this Hon'ble Tribunal may be pleased to deem fit and proper in the circumstances of the case and thus Render Justice".
Heard Ld. Counsel for the applicant.
Mr. M. Kishore Kumar, SPC appearing for the respondents takes advance notice on behalf of the respondents.
Ld. Counsel for the applicant submits that the case of the applicant is covered by the judicial pronouncements, executive instructions and statutory rules and she is entitled to be considered for promotion to the post of Tax Assistant with effect from 01.04.2017 on par with her juniors. He further submits that applicant has submitted representation to the respondents on 23.02.2026 followed by another representation dated 10.03.2026 requesting consideration of her case for promotion with retrospective effect, but the same is still pending for consideration. Therefore, the applicant is seeking a direction to the respondents to consider and dispose of her representation within the time to be stipulated by this Tribunal.
Mr. M. Kishore Kumar, Ld. Counsel for the respondents has no objection for issuance of such direction.
In view of the limited relief sought, the OA is disposed of at admission stage, without entering into the merits of the case, with the direction to the competent authority among the respondents to consider and dispose of the pending representations of the applicant dated 23.02.2023 and 10.03.2026 by passing aCentral Administrative Tribunal reasoned and speaking order within a period of three months from the date of receipt of copy of the order. No order as to costs.