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Judgment
Hon’ble Dr. Anand S Khati, Member (A):-
In the present Original Application, filed under Section 19 of the Administrative Tribunals Act, 1985, the applicants have prayed for the following reliefs:
“(i). That the respondents may be directed to consider the candidature of the applicants for conferment of temporary status from the date they have completed requisite period of service l.e. 240/206 days in the preceding year from the date of initial appointment, by applying the ratio of Judgements referred to in various paras of this OA, for all purposes and applicants allowed with all consequential benefits.
(ii)That the respondents may be directed to consider the application dated 31.01.2024 & reminder dated 14.05.2024 for regularization/temporary status to the casual workers.
(iii). That any other direction, or orders may be passed in favour of the applicants, which may be deemed just and proper under the facts and circumstances of this case in the interest of justice.
(iv)That the costs of this application may be awarded.”
Learned counsel for the applicants submits that the applicants are seeking conferment of temporary status from the date of they have completed requisite period of service, i..e, 240/260 days in the preceding year from the date of initial appointment in terms of the law laid down by various courts.
Today, both M.A. No. 4166/2026 along with O.A. No. 4970/2026 is before us for consideration.
During the course of arguments, learned counsel for the applicants submits that the applicants would be satisfied if a direction is issued to the respondents to consider and dispose of the pending representation of the applicants dated 31.01.2024 (Annexure A7), which is self explanatory by passing a reasoned and speaking order within a stipulated time frame.
Mr. U Srivastava, learned counsel, appears on behalf of the respondents. He seeks some time to take appropriate instructions in the present matter.
In view of the limited prayer made by learned counsel for the applicant, and without expressing any opinion on the merits of the case, the present O.A. is disposed of with a direction to the respondents to consider and decide the pending representation of the applicants dated 30.01.2024 (Annexure A7), by passing a reasoned and speaking order, strictly in accordance with law, within a period of six weeks from the date of receipt of a certified copy of this order.
The O.A. stands disposed of in the aforesaid terms, without entering into the merits of the case. Pending MAs, if any, shall also stand disposed of accordingly. There shall be no order as to costs.