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Judgment
L. Narasimha Reddy, J
Learned proxy counsel for applicants submits that the subject matter of this O.A. and the one in O.A. No.4587/2017 is similar. In the latter, this Tribunal took note of the judgment of Supreme Court in Civil Appeal No.9176/2018 and directed that it shall be open to the applicant therein to make a representation regarding the proposal to revert him, and till the representation is decided, the order of reversion shall not be enforced. Learned counsel for respondents does not dispute this aspect.
We, therefore, dispose of the O.A. directing that it shall be open to the applicants to submit a representation to the respondents in the light of the judgment of the Supreme Court in Civil Appeal No.9176/2018, within fifteen days from today. The respondents, in turn, shall pass orders thereon, within two months from the date of receipt of the representation. Till such time, the order of reversion passed against the applicants shall not be enforced.
There shall be no order as to costs.