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Judgment
This CP has been filed in OA No. 454/2026 decided by this Tribunal on 06.02.2026, wherein the following directions were passed:-
“3.In view of the prayer made by the learned counsel for the applicants, the competent authority amongst the respondents is hereby directed to dispose of the aforesaid representation dated 24.01.2026 of the applicants, by passing a reasoned and speaking order, within a period of 45 days from the date of receipt of a certified copy of this Order. A copy of the speaking order so passed be given to the applicants. It is made clear if the order is passed in favor of the applicants, consequential relief, if any, also be accorded to the applicant within a period of 45 days thereafter.”
In pursuance of the above mentioned order of this Tribunal, the respondents have passed speaking order dated 12.05.2026, a copy of which has already been received by the applicants.
Learned counsel for the applicants confirm of having received the copy of the said order.
In view whereof, there is no useful purpose to keep this CP pending and the same is accordingly closed. Notices are discharged. However, the applicant is at liberty to agitate for grievances, if any, before an appropriate forum.
All pending MAs stand disposed of, if any.