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Judgment
Hon’ble Mr. R. N. Singh, Member (J)
In the present Original Application, filed under Section 19 of the AT Act, 1985, the applicant has prayed for the following relief(s):-
“(a)Directing the respondents to place the relevant records pertaining to the present O.A. before their Lordships for the proper adjudication in the matter in the interest of justice.
(b)Declaring the action of the respondents in continuously utilising the applicant on the duties and responsibilities of Keyman/Track Maintainer Grade-I vide its order dt. 25.09.25 without granting him the pay attached to that post is illegal, arbitrary and violative of Articles 14, 16 and 39(d) of the Constitution of India;
(c)Direct the respondents to grant the applicant the pay of the post of Track Maintainer Grade-I, i.e. Grade Pay Rs. 2800/-(Level 5 of the Pay Matrix), with effect from 25.09.25, the date from which he has been utilised on that post, and for the entire period he continues to be so utilised;
(d)Direct the respondents to pay the applicant the arrears arising from the difference in pay between Level 4 and Level 5, along with interest.
(e)Direct the respondents to consider the applicant for regular promotion to the post of Track Maintainer GradeIin accordance with the rules, subject to his seniority and eligibility;
(f)Allowing the O.A. of the applicant with consequential benefits and cost.
(g)Any other fit and proper relief may also be granted to the applicant.”
Learned counsel for the applicant submits that for redressal of his grievances, the applicant has preferred representation dated 10.11.2025 followed by representation dated 08.04.2026 (Annexure A-6). Despite lapse of more than six months, no decision has been taken on behalf of the respondents on such representation(s) of the applicant. Thus, the present OA.
Issue notice. Ms. Geetanjali Sharma, learned counsel appearing for the respondents on advance service, accepts notice.
In the facts and circumstances of the case, without going into the merits and with the consent of learned counsels for the parties, the OA is disposed of at this very stage with a direction to the competent authority amongst the respondents to consider and dispose of the applicant’s aforesaid representation(s) by way of passing a reasoned and speaking order as expeditiously as possible and preferably within six weeks from the date of receipt of a certified copy of this Order.
The OA stands disposed of in the aforesaid terms.
There shall be no order as to costs.