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Judgment
O R D E R
Shri Ram Mohan Johri, Administrative Member
This is an Original Application filed by the applicant under Section-19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:-
“i.Commanding the respondents to release all withheld annual increments with all consequential monetary benefits, including arrears and revision of pay and award interest on the delayed payment of arrears at an appropriate rate;
ii.Direct the respondents to grant In-Situ promotion from the date his batchmates were granted the same together with all consequential benefits, including fixation of pay, seniority and arrears;
The Hon'ble Tribunal may kindly award such other relief(s) as may be considered appropriate in the circumstances of the present case.”
Learned counsel for the applicant submits that the respondents have withheld annual increments of the applicant for the years 2023-2026, on account of pendency of an FIR registered against him in the year 2022.
Learned counsel for the applicant submitted that the present Original Application may be disposed of with a direction to the respondents to treat the OA as a representation and decide the same within a stipulated period.
Having regard to the limited prayer made on behalf of the applicant, this Original Application is disposed of at the admission stage, without entering into the merits of the case, with a direction to the respondents to treat this OA as a formal representation of the applicant for release of his annual increments and consequential benefits, keeping in view the representation filed by him on 11.06.2026.
The respondents shall pass a reasoned and speaking order on the aforesaid representation within a period of four weeks from the date of receipt of a certified copy of this order.
With the aforesaid directions, the Original Application stands disposed of. No order as to costs.