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Judgment
In the present OA filed under Section 19 of the Administrative Tribunals Act, 1985, the applicants have prayed for the following reliefs:
“8.1Quash and set aside order dated 1.4.2021 passed by the Principal, JNV, Belora; (ANN.A-1)
8.2Quash and set aside order dated 9.10.2021 passed by the Principal, JNV, Belora; (ANN. A-2)
8.3Quash and set aside order dated 20.8.2022 passed by the Principal, JNV, Belora; (ANN A-3)
8.4Hold and declare that the applicants were working on online basis from 10.6.2020 to 1.9.2020 and were reasonably prevented from reporting at the school due to the directions issued by Central Govt. and State Govt. in view of corona pandemic;
8.5Consequently, direct the respondents to regularize the period from 1.6.2020 to 1.9.2020 as duty period and not to recover from their salary and allowances;
8.6Grant any other relief deemed fit in the circumstances of the case in favour of the applicant;
8.7Allow the application in the interest of justice.”
The claim of the applicants has been contested by the respondents, who have filed their reply.
We have heard the learned counsels for the parties.
It is not in dispute that the applicants, before approaching this Tribunal, had approached the respondents with all necessary documents and claims for redressal of their grievances.
In the light of the aforesaid, with the consent of the learned counsel for the parties, the OA is disposed of with the following directions:
The applicants shall be at liberty to make a comprehensive fresh representation within three weeks of receipt of a certified copy of this order for redressal of their grievances.
After receipt of such representations of the applicants, the competent authority amongst the respondents shall dispose of the said representations of the applicants, keeping in view the extant rules and policy decisions on the subject, by passing a reasoned and speaking order as expeditiously as possible and preferably within six weeks of receipt of such representations from the applicants.
The OA stands disposed of in the aforesaid terms. No costs.