Neeraj Malhotra & Ors. vs Union Of India & Ors.

Hon’ble Mr. R. N. Singh, Member (J):

The present MA has been filed seeking permission to file the aforesaid OA jointly. For reasons stated therein in the MA and keeping in view, no objection from the learned counsel for the respondents, the present MA is allowed.

The applicants, five in number, have filed the present OA under Section 19 of the AT Act, 1985 being aggrieved by the non-grant of benefit of Grade Pay of Rs. 5400/- on completion of 4 years of the grant of ACP/MACP in the pay scale of Rs. 7500-12000/PB-2 Grade Pay of Rs. 4800/-.

Learned counsel for the applicants submits that the issue involved in the present OA has already been decided by various orders of the Hon’ble High Court and the same has attained finality after disposal of the SLP. He submits that for extension of benefits of the said judgment followed in other cases also, the applicants have made representations (Annexure A-I colly) and the same are still lying pending with the respondents.

Issue notice. Mr. Rana, who appears for respondents on advance service, accepts notice.

Learned counsel for the applicants submits that the applicants shall be satisfied, if the present OA is disposed of at this very stage with direction to the respondents to consider the aforesaid pending representations (Annexure A-I colly) in a time bound manner.

We have heard the learned counsels for the parties.

In the facts and circumstances, we are of the considered view that if the request of the applicants for disposal of the pending representations is accepted at this stage, no prejudice is likely to be caused to the respondents.

Accordingly, the present OA is disposed of, without going into the merits of the case, with a direction to the respondents to consider the aforesaid pending representations (Annexure A-I colly) and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and preferably within a period of ten weeks of receipt of a copy of this order.