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Judgment
Pradeep Kumar, Member (A)
Heard Sh. C. Bheemanna, learned counsel for the applicants and Sh. Hanu Bhaskar, learned Senior Central Government Standing Counsel for the respondents.
The present application has been filed by the applicants, 12 in numbers, u/s 19 of the Administrative Tribunal Act, 1985, to challenge the pay fixation orders during the period from 18.09.2008 to 30.11.2017 and PPOs were issued during the period from 28.07.2009 to 18.06.2018. Learned counsel for the applicants brings to our notice that aggrieved of the aforesaid, the applicants have preferred representations dated 28.01.2019 and 30.07.2019 [Annexure A-26 (colly)]. In response thereto, respondents have given interim reply dated 06.09.2019 to one of the applicants herein. This interim reply indicates that the respondents are examining the matter and the issue is under consideration.
Issue notice. Sh. Hanu Bhaskar, learned counsel, who appears for the respondents on advance service, accepts notice.
In view of the facts stated there in the MA No. 1377/2020 and keeping in view the no objection of the respondents, MA No. 1377/2020, seeking permission for joining together is allowed.
In the facts and circumstances, we are of the considered view that if the OA is disposed of at this very stage with directions to the respondents to take a final call on the pending representations of the applicants in a time bound manner, no prejudice is likely to be caused to the respondents.
Accordingly, we dispose of the present OA, at admission stage itself, without going into the merits of the case, with direction to the respondents to consider the applicants' representations and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any way within 12 weeks from the date of receipt of certified copy of this order under advice to applicants.
The OA disposed of in the aforesaid terms. No order as to costs.