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Judgment
Per Hon’ble Mr. Justice Anil Kumar Ojha, Member-J
Heard learned counsel for the applicant, learned counsel for the respondents and perused the records.
Learned counsel for the applicant submitted that ends of justice would be served if a direction is given by this Tribunal to the respondents/competent authority to consider and dispose of the pending representation dated 29-06-2026, which is annexed at Annexure-8 (page-66-82 of the OA) in the light of Annexure-9, Annexure-10 and Annexure-11 of the OA by the respondents by way of reasoned and speaking order within a stipulated period of time.
To this, learned counsel for the respondents orally opposed, however, submitted that in case the applicants’ representation is directed to be decided in the manner suggested, then a period of at least two months may be allowed for the same.
In view of the above submissions, the respondents/Competent authority is directed to consider and decide the representation dated 29-06-2026, which is annexed at Annexure-8 (page-66-82 of the OA) in the light of Annexure -9, Annexure-10 and Annexure -11 of the OA preferred by the applicant within a period of two months by passing a reasoned and speaking order as per law, under intimation forthwith to the applicant.
It is made clear that nothing has been commented upon the merits of the case.
The OA is disposed of accordingly.
Miscellaneous application(s) pending, if any, also stand disposed of.
There is no order as to costs.