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Judgment
Om Prakash, VII, Member (J)
Shri Vikas Kumar, learned counsel appearing for the applicant and Shri Dharm Raj Pal, learned counsel appearing for the respondents are present.
Heard Shri Vikas Kumar and Shri Dharm Raj Pal, learned counsel appearing for the parties and perused the entire record.
By means of the present Original Application, the applicant has sought following reliefs:-
“I. To issue a order or direction to the respondent no.3 i.e. Senior Personal Ofcer, Head Quarter Northern Central Railways Prayagraj to decide the representation of the applicant dated 23.10.2021 (Annexure no.6 to the Original application) and dispose of the same within time bound period as may be fxed by this Hon’ble Court in the interest of justice.
II. To issue a order or direction in favour of the applicant as this Hon’ble Court deems ft and proper in the present facts and circumstances of the case.
III. To issue award in favour of applicant.”
Learned counsel appearing for the applicant states that the representation dated 23.10.2021 said to have been moved on behalf of the applicant is pending before the authority concerned. He further submits that he would be satisfed if the original application is disposed of at this stage directing the authority concerned amongst the respondents to decide the pending representation dated 23.10.2021 by passing a reasoned and speaking order within a limited time frame.
Learned counsel appearing for the respondents opposes the contention of learned counsel appearing for the applicant.
In view of the limited prayer made by learned counsel appearing for the applicant, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of this case, the O.A. is disposed of with a direction to the competent authority amongst the respondents to decide the said representation dated 23.10.2021 made by the applicant by passing a reasoned and speaking order within a period of three months from this order and supply a copy of the same to the applicant within a period of ffeen days thereafer.
O.A./458/2022 is disposed of accordingly.
No order as to costs.