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Judgment
MA No.4840/2018 filed for joining together is allowed.
Heard the learned counsel for the applicants. The instant OA has been filed by the applicants seeking the following relief(s):-
"(a) Direct the respondent to accept the representations made by the applicants herein seeking up gradation of their pension/ pay scales;
(b) Direct the respondents take appropriate steps to upgrade the pension of the present Applicants as per the pay scales ;
(c) Direct the Respondents to fix the pension of the Officers who retired as Cadre controlling CCIT/DG while considering the Apex Scale of Rs. 80,000 and those retired as CCIT/DG while considering the HAG plus scale of Rs. 75,000-80,000 with effect from 23.05.2013;
(d) Direct the Respondents to pay the arrears of re fixing of pension w.e.f. 23.05.2013 with interest."
It is submitted on behalf of the applicants that they have filed a number of representations, which have not been responded to by the respondents so far.
Mr. Rajnish Prasad, learned counsel has appeared on receipt of advance notice on behalf of the respondents.
Learned counsel for the applicants further submitted that the applicants would be filing a fresh representation ventilating their grievances and they would be happy and satisfied if such a representation is considered by the respondents by way of passing a reasoned and speaking order in a time bound manner.
In view of the limited prayer of the applicants and under these circumstances, the instant OA is disposed of, at the admission stage itself without going into the merits of the case, with a direction to the respondents that if such fresh representation is filed by the applicants, the same shall be considered by the respondents by way of passing a reasoned and speaking order within a period of 90 days from the date of receipt of such fresh representation. No order as to costs.