Mahender Pal Sharma & Ors. vs Union Of India & Ors.

The present M.A. has been filed seeking permission of the Tribunal to file the accompanying O.A. jointly.

For the reasons explained therein and keeping in view no objection from the learned counsels for the respondents, the M.A. is allowed.

Learned counsel for the applicants submits that the applicants are aggrieved by the inaction on the part of the respondents in not granting them Productivity Linked Incentive (PLI). He submits that the matter is no longer res-integra on account of the fact that Coordinate Benches of the Tribunal have passed judgments in O.A. No. 1876/2010 and O.A. No. 3618/2014 dated 08.11.2016.

However, learned counsels for the respondents, who appear on advance service, submit that the O.A. is hopelessly barred by limitation as the applicants have approached the Tribunal after a lapse of nearly 23 years.

At this stage, learned counsel for the applicants submits that the applicants would be satisfied if a direction were to be issued to the respondents to consider and decide the pending representations of the applicants by way of a reasoned and speaking order within a limited time frame.

Issue notice to the respondents. Mr. Pradeep Mathur for R2&3 and Ms. D. Vijaylakshmi for R1, learned counsel, who appear on advance service, accept notice.

In view of the limited prayer made by the learned counsel the applicant, the O.A. is disposed of at the admission stage and without going into the merits, with a direction to the respondents to consider and decide the pending representations of the applicants annexed as Annexure A1 Colly with the latest one dated 03.08.2026 by way of reasoned and speaking order within a period of six weeks from the date of receipt of a certified copy of this order.

The O.A. stands disposed of in the aforesaid terms. There shall be no order as to costs.