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Judgment
D.S. Mahra, Member (J)
Learned counsel for the applicant states that applicant has been suspended on 12.5.2021. However, no subsistence allowance is being paid to him. Learned counsel for the applicant further submits that applicant has already moved a representation before the respondents on 2.11.2021 (Annexure No. II to the O.A.) for allowing subsistence allowance but till date, the said representation has not been decided by the respondents.
Mr. M. Kirmani appears on behalf of the respondents and accepts notice and submitted that a direction may be issued by this Tribunal to decide the representation of the applicant, as per rules.
Heard learned counsel for both the parties.
In view of the limited prayer made by the learned counsel for the applicant, O.A. is disposed off at the admission stage with direction to the respondents/ competent authority to decide the representation of the applicant dated 2.11.2021 (Annexure No. II to the O.A.) for allowing subsistence allowance and dispose off the same, by passing a Reasoned and Speaking order in accordance with rules, within a span of 4 weeks from the date of receipt of a certified copy of this order, failing which this Tribunal will pass a judicial order to give subsistence allowance to the applicant as per rules. The decision so taken shall be communicated to the applicants forthwith. The applicant is at liberty to file afresh O.A., if the cause of action still subsists.
We have not entered into the merit of the case.
No order as to costs.