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Judgment
Per: Dr. Lata Baswaraj Patne, Judicial Member.
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act 1985, praying for the following relief(s):-
"a)To issue direction/s upon the respondent to give Promotional Financial Benefit along with all consequential benefits where junior person got benefit applicant as a senior person should be considered w.e.f. June 2014.
b)To issue further direction/s upon the respondent to consider the applicant's all consequential benefits along with financial benefits vide letter dated 13.08.2025 forthwith.
c)To issue further direction/s upon the respondent to consider Revision Petitions dated 14.11.2024 and 01.08.2025 for promotional consequential service benefits and for treatment of period of absence as period spend on duty for all purposes along with all financial benefits to the applicant forthwith.
d)Any other order/orders as deem fit and proper.
e)To produce Connected Departmental Record at the time of Hearing".
Ld. Counsel for both sides are present and are heard.
Ms. E. Banerjee, Ld. Counsel appears on behalf of the Respondent No. 1 to 4 and files her memo of appearance which is taken on record. None appears on behalf of the Respondent no. 5 to 6.
When the matter was taken up for consideration, Ld. Counsel for the applicant submitted that with regard to the relief prayed for by the applicant in this Original Application, he has already preferred a representation way back in the year 2024 and, subsequently, another representation in 2025. However, there is no heed from the respondents till date.
Ld. Counsel for the applicant further submits that if a direction is given to the competent respondent authority to examine and consider the pending representations in accordance with rules, the purpose of filing the Original Application would be fulfilled.
Considering the submissions made by Ld. Counsel for the applicant and without going into the merits of the case with limited relief. The competent respondent authority to examine and consider the pending representation of the applicant and pass a reasoned and speaking order within a period of 03 months from the date of receipt of a copy of this order in accordance with rules. However, the law of limitation is kept open.
The Original Application is accordingly disposed of. There shall be no order as to costs.