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Judgment
Delivered by: Justice Rajiv Joshi, Member (J)
Heard Shri C. S Pal, learned counsel for the applicant and Shri Anil Kumar, learned counsel for the respondents.
The instant Original Application, under section 19 of the Administrative Tribunals Act, 1985, has been filed by the applicant seeking following reliefs:
“(i)Issue an appropriate order or direction, set aside communication dated 26.05.2026 (Impugned Paper No. 1) and direct the respondents to consider and take necessary action to concede the promotion of the applicant on and w.e.f 31.12.2025, grant him promotional pay of Sr. Goods Guard in Grade Pay Rs. 4,200/- PB-2 and PL-6, with one promotional increment w.e.f 01.01.2026 and further annual increments w.e.f 01.07.2026, revise and fix his pay respectively and further pay him arrears accrued thereon, within a specified time frame.
(ii)Issue an appropriate order or direction, and direct the respondents to otherwise, consider and dispose of his representation dated 30.06.2026 by means of a reasoned and speaking order by conceding his promotion on w.e.f 31.12.2025, with one promotional increment, and annual increments w.e.f 01.07.2026, revise and fix his pay accordingly and pay him arrears accrued thereon, within a specified time frame.
(iii)Issue an appropriate order or direction, as this Hon'ble Tribunal deem just and expedient in the interest of Justice.
(iv)Award cost of this application to the applicants.”
At the very outset, learned counsel for the applicant submits that the representation of the applicant dated 30.06.2026 (appended as Annexure A-9) is pending before the respondents but the respondents have neither shown any consideration nor any orders have been passed. He further submits that the applicant would be satisfied, if a direction is issued upon the competent authority amongst the respondents to dispose of the pending representation of the applicant by passing a reasoned and speaking order.
Shri Anil Kumar, learned counsel representing the respondents states that he has no objection, if appropriate order is passed in this regard.
The record reflects that the representation of the applicant dated 30.06.2026 (appended as Annexure A-9) has not been decided by the respondents till date. Therefore, the Competent Authority amongst the respondents is directed to consider the case of the applicant and take a decision on the pending representation of the applicant by passing a reasoned and speaking order, under intimation to the applicant, in accordance with law, within a period of one month from the receipt of the certified copy of this order.
It is made clear that this Court has not gone into the merits of the case.
With the aforesaid observation and direction, the instant Original Application stands disposed of. No order as to costs.
Pending M.A., if any, stands disposed of accordingly.