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Judgment
By Mallika Arya, AM.-
At the outset, the learned counsel for the applicants has contended that for redressal of her grievance, the applicants have already preferred repeated representations annexed at Annexure A-6 of OA. which are pending before the Sr. General Manager / General Manager, Ordnance Factory, Khamaria and the applicants would be satisfied, if a direction is given to the said authorities to decide aforesaid representations in the light of prayer made therein within a specified time.
On the other hand, learned counsel for the respondents has raised objection and submits that none of the officers to whom the representations have been addressed, have been arrayed as respondents in this OA.
However, Having regard to the innocuous prayer made by the learned counsel for the applicants, Sr. General Manager, Ordnance Factory, Khamaria or the competent authority amongst the respondents are directed to decide the representations of the applicants enclosed at Annexure A-6 of the OA by a reasoned and speaking order within a period of 60 days from the date of receipt of certified copy of this order. The applicants are directed to file a certified copy of this order along with copy of Original application as well as all documents before the competent authority amongst the respondents forthwith. A copy of the reasoned and speaking order shall be communicated to the applicants.
With the above direction, the O.A is disposed of.
There shall be no order as to costs.
It is made clear that nothing has been expressed on the merits of the case.