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Judgment
Heard learned counsel for the applicants, learned counsel for the respondents and perused the records.
Through CMA No. 2606 of 2026, applicants have prayed that respondents/ competent authority may be directed to consider and decide the representations of the applicants (Annexure No. A-5 at pages 60-346 of the OA) in light of the judgment dated 09.01.2024 passed by Hyderabad Bench of this Tribunal in O.A. No. 1089/2019 (Cyril Joseph and Ors. vs. Union of India & Ors.), judgment dated 09.08.2024 passed by Hon’ble High Court of Telangana in Writ Petition No. 10490 of 2024 and judgment daterd 28.02.2025 passed by Hon’ble Supreme Court in SLP (C) Diary No. 59005 of 2024 (Annexure No. A-11 to the OA) and judgment dated 07.05.2026 passed by this Bench in OA No. 312/2024 (Ambika Prasad Tiwari vs. Union of India & Ors.) (filed through MA No. 1363/2026) by passing a reasoned and speaking order within a stipulated period of time.
Learned counsel for the respondents opposed the aforesaid submissions, however, submitted that in case the applicant’s case is directed to be decided in the manner suggested, then at least three months’ time may be allowed for the same.
In view of the above, Respondents / competent authority are directed to consider and decide the representations of the applicants (Annexure No. A-5 at pages 60-346 of the OA) in light of the judgment dated 09.01.2024 passed by Hyderabad Bench of this Tribunal in O.A. No. 1089/2019 (Cyril Joseph and Ors. vs. Union of India & Ors.), judgment dated 09.08.2024 passed by Hon’ble High Court of Telangana in Writ Petition No. 10490 of 2024 and judgment daterd 28.02.2025 passed by Hon’ble Supreme Court in SLP (C) Diary No. 59005 of 2024 (Annexure No. A-11 to the OA) and judgment dated 07.05.2026 passed by this Bench in OA No. 312/2024 (Ambika Prasad Tiwari vs. Union of India & Ors.) (filed through MA No. 1363/2026) by passing and reasoned order within a period of three months from the date of receipt of certified copy of this order under intimation to the applicants forthwith.
For avoidance of doubts, it is clarified that respondents shall determine the applicability of the aforecited judgments and similarly of facts to the present case while deciding the representations of the applicants.
OA is disposed of in the above terms.
There shall be no order as to costs.
Pending MAs, if any, also stand disposed of accordingly.