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Judgment
Heard Shri Sunil, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents.
This Original Application under Section 19 of the Administrative Tribunal Act, 1985 has been filed by the applicant seeking following relief:-
“(i)This Hon'ble Court may graciously be pleased to direct the respondents to restore the benefit of 3rd MACP allowed to the applicants in GP of Rs. 4800/-w.e.f. 01.07.2011 which was cancelled vide order dated 23.01.2019 and 08.02.2019 and the same has been quashed and set aside by this Hon'ble Court in Original Application No. 174/2019, Manju Rani and others vs Union of India and others. Further, in case of restoration of pay of applicant in GP of Rs. 4800/-w.e.f. 01.07.2011, the applicants are also entitled for grant of benefit of Non Functional Grade of Rs. 5400/- since 06.12.2016 with all consequential benefits of refixation of pay and arrears thereof with admissible interest.
(ii)Any other relief, which this Hon'ble Tribunal may deem fit and proper in the circumstances of the case may be given in favour of the applicants.
(iii)Award the costs of the original application in favour of the applicant.”
At the very outset, learned counsel for the applicant submits that the representations of the applicants appended as Annexure A-8 dated 11.08.2026 and 03.08.2026 to this Original Application are pending before the respondents but the respondents have neither shown any consideration nor any orders have been passed. He further submits that he would satisfy, if a direction is issued upon the competent authority amongst the respondents to dispose of the pending representations of the applicants, by passing a reasoned and speaking order.
Shri Chakrapani Vatsyayan, learned counsel representing the respondents states that he has no objection, if appropriate order is passed in this regard.
The record reflects that the representations dated 11.08.2026 and 03.08.2026 submitted by the applicants has not been decided by the respondents till now. Therefore, The Competent Authority amongst the respondents is directed to take an appropriate decision, by way of reasoned and speaking order under intimation to the applicant, in accordance with law, within a period of three months.
It is made clear that this Court has not gone into the merits of the case.
With the aforesaid observation and direction, this Original Application stands disposed of.
All pending MAs shall stand disposed of accordingly. No order as to costs.