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Judgment
Hon’ble Mr. Manish Garg, Member (J)
In the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:-
“(a)Quash and set aside the order dated 05.6.2026 passed by respondent.
(b)Direct to respondents to issue the appointment letter to applicant.
(c)Direct to respondents to grant all the consequential benefits to applicant.
(d)Pass any further such order which deem fit and proper in the interest of the applicant.”
At the outset, learned counsel for the applicant submits that the applicant has submitted a representation before the respondents dated 05.06.2026 (Page 127), however, the same has not been considered and decided by the competent authority till date. Learned counsel for the applicant seeks appropriate directions for consideration of the same in a time-bound manner.
Issue notice to the respondents.
In view of the limited prayer made by learned counsel for the applicant, the present OA is disposed of with a direction to the respondents to consider and dispose of the representation of the applicant dated 05.06.2026 by passing a reasoned and speaking order in accordance with law within thirty (30) days from the date of receipt of a certified copy of this order.
It is made clear that this Tribunal has not expressed any opinion on the merits of the claim and all rights and contentions of the parties are left open.
The OA is disposed of in the aforesaid terms, at the admission stage itself. There shall be no order as to costs.