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Judgment
V. Ajay Kumar, J
Heard the learned counsel for the applicants. MA for joining together is allowed.
The applicants, who are working as Paramedical Staff in different capacities under the 2nd respondent - Employees State Insurance Corporation, filed the instant OA, seeking the following relief(s):-
"(a) Directing the respondents to place the relevant records pertaining to the present OA before their Lordships for the proper adjudication in the matter in the interest of justice.
(b) Directing the respondents to consider and finalize the case of the applicants for fixation of pay in the pay scale of Rs.4000-6000/-as the issue has already been settled by this Hon‟ble Tribunal in OA No. 3227/2011 (Brahm Pal & Others Vs. Union of India) decided on 19.12.13 and OA No. 2995/14 & OA No. 2996/14 decided on 19.04.16 including the OA No. 3567/16 decided on 31.05.18 for which the applicants are entitled to further represent the respondents through separate representations followed by personal visits also as per tune of the concerned officials but there is nothing.
(c) Allowing the OA of the applicants with all other consequential benefits and costs.
(d) Any other fit and proper relief may also be granted to the applicants."
It is submitted that the applicants have made Annexure A/6 (colly.) representations ventilating their grievances. However, no orders have been passed thereon till date.
In the circumstances, the OA is disposed of at the admission stage, without going into the merits of the case, by directing the respondents to consider the Annexure A/6 (colly.) representations of the applicants and to pass appropriate speaking and reasoned orders thereon, in accordance with law, within 90 days from the date of receipt of a certified copy of this order. No order as to costs.
Let a copy of the OA be enclosed to this order.