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Judgment
Per: Justice Ranjit More, Chairman:
Having heard learned counsel for the parties, we deem it appropriate to dispose of the present O.A. with the following directions:
The respondents/competent authority are directed to consider and decide the individual representations submitted by the applicants, copies whereof are annexed at pages 28 to 150 of the present O.A., within a period of eight weeks from the date of receipt of a copy of this order.
It is made clear that we have not gone into the merits of the case, and nothing stated in this order shall be construed as an expression of opinion on the merits of the case.
The respondents/competent authority shall consider the aforesaid representations independently, in accordance with law and on their own merits, and pass a reasoned and speaking order thereof.
Needless to mention, in the event the decision taken on their respective representations is adverse to their interests, the applicants shall be at liberty to approach this Tribunal by way of an appropriate Original Application, in accordance with law.
Pending M.A.s, if any, shall also stand disposed of.
There shall be no order as to costs.