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Judgment
O R D E R
Delivered by: Hon’ble Mr. Justice Om Prakash VII, Member (J)
Shri Arvind Kumar Maurya, learned counsel for the applicant and Shri Anil Kumar, learned counsel for the respondents are present and heard.
Learned counsel for the applicant under Section 19 of the Administrative Tribunal Act, 1985 has filed the instant O.A. seeking following reliefs:-
…. 8 (i) to issue a writ order or direction in the nature mandamus directing the respondent No. 2 Principal Chief Operations Manager, North Eastern Railway, Gorakhpur to decide the Revision, filed by the applicant on 06/06/2026 against the order dated 29/01/2026 passed by respondent No. 3 Additional Divisional Railway Manager, North Eastern Railway Izatnagar as well as order dated 31/10/2025 passed by respondent No.4 Senior Divisional Operation Manager, North Eastern Railway Izatnagar by which withheld Next Increment of the applicant temporarily for a period of 24 months, expeditiously within stipulated period if possible within a month, otherwise the applicant would suffer irreparable loss and injury.
(ii)to issue a writ, order or direction which this Hon'ble Tribunal may deem fit and proper under the facts and circumstances of the case.”
Learned counsel for the applicant states that the appellate authority decided the appeal preferred by the applicant on 29.01.2026 and against the order of the appellate authority, one revision has been preferred on 06.06.2026 which is still pending before the authority concerned. He also states that the applicant will be satisfied if the instant Original Application is disposed of at this stage itself directing the authority concerned to decide the revision petition dated 06.06.2026 in a time bound manner.
Learned counsel for the respondents although opposed the aforesaid prayer and states that the revision petition is time barred.
We have considered the rival submissions advanced by the learned counsel for the parties and also gone through the entire records.
Considering the entire facts and circumstances of the case, hearing the learned counsel for the parties and keeping in view the limited prayer made by learned counsel for the applicant, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of this case, the instant Original Application is disposed of at the admission stage itself with a direction to the Competent Authority amongst the respondents to decide the revision petition dated 06.06.2026 said to have been preferred by the applicant by passing a reasoned and speaking order within a period of three months from the date of receipt of a certified copy of this order. The order so passed shall be communicated to the applicant forthwith.
All associated MAs, if any, stand disposed of. No costs.