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Judgment
Per Justice Rajiv Joshi, Member J.:-
Heard Shri Amit Kumar Rai, learned counsel for the applicant and Shri Anil Kumar, learned Counsel for the respondents at the admission stage.
This Original Application under Section 19 of the Administrative Tribunal Act, 1985 has been filed by the applicant for the following reliefs:-
8.(a) To direct the respondents to count his past services rendered in Indian Air Force/Military for the purpose of re-fixation of pay and other consequential benefits, flowing thereto including old pension scheme and other retiral benefits.
b)to direct the respondent-2 to pass an appropriate order in accordance with law upon the representation dated 27.04.2026 within some stipulated period as prescribed by this Hon’ble Tribunal.
c)Issue any other suitable order or direction, which this Hon’ble Tribunal may deed fit and proper under the facts and circumstances of the case.
d)Award the cost of this application in favour of the applicant.
Learned counsel for the applicant submits that the representation of the applicant dated 27.04.20269, which is at Annexure-14, is pending before the respondents, but the respondents have neither shown any consideration nor any order has been passed on the said representation. He further submits that he would satisfy, if a direction is issued upon the respondent concerned to dispose of the said pending representation of the applicant, by passing a reasoned and speaking order, within stipulated time as fixed by this Tribunal.
On the other hand, learned counsel for the respondents has no objection if a direction is issued for disposing of pending representation of the applicant, in accordance with law, within stipulated time.
In view of the submissions of the learned counsel for both the parties and without going into the merits of the case, instant Original Application stands disposed of with a direction upon the competent Authority amongst the respondents to consider the pending representation of the applicant dated 27.04.2026, which is at Annexure-14 to this original application and to pass an appropriate decision, by way of reasoned and speaking order, under intimation to the applicant, in accordance with law, within a period of twelve weeks’ from the date of receipt of a certified copy of this order.
No order as to costs.
Pending M.A., if any, also stands disposed of.