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Judgment
Per: Justice Sunil Thomas, Judicial Member
When the matter was taken up, the learned Counsel for the applicant submitted that Applicant Nos. 1 and 2 have been promoted as Senior Technicians. Applicant Nos. 3 and 5 have been transferred. Accordingly, they have no surviving grievance, it was submitted. Regarding the 4th applicant who alone has a surviving grievance, it was suggested by the learned Counsel for the applicant that he may be permitted to file a comprehensive representation highlighting the claim set up in the Original Application and the competent authority may be directed to pass appropriate order on it.
Having heard the learned Counsel for the applicants and the learned Counsel for the respondents, we are inclined to dispose of the O.A itself by directing the 4th applicant to submit a comprehensive representation as mentioned above, as expeditiously as possible, at any rate within a period of two weeks from the date of receipt of copy of this order. The competent authority among the respondents shall pass appropriate order on it as expeditiously as possible, at any rate within a period of two months from the date of receipt of such a representation. The right of the applicant to move the Tribunal in case of further grievance is also reserved.
The O.A is closed as above. No costs.