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Judgment
R. N. Singh, Member (J)
Learned counsel for the applicant submits that the present OA has been filed by the applicant against the inaction on the part of the respondents in
not deciding his representation dated 23.01.2020 (Annexure A-1), which is preferred by the applicant in view of the liberty granted by this Tribunal in
its order dated 30.08.2019 in OA No. 1694/2018 (Annexure A-2).
Issue notice.
Learned counsel Sh. Ashish Rai, appears on advance information and accepts notice on behalf of respondents.
Sh. Padma Kumar S., learned counsel for the applicant pleads that the applicant will be satisfied if the present OA is disposed of with direction to
the respondents to consider the applicant’s aforesaid representation and to dispose of the same by passing a reasoned and speaking order in a time
bound manner.
We are of the considered view that if such request of the applicant is accepted, no prejudice will be caused to the respondents.
In view of aforesaid, the OA is disposed of at admission stage itself without going into the merits of the case with the direction to the respondents to
consider the aforesaid pending representation of the applicant and dispose of the same by passing a reasoned and speaking order as expeditiously as
possible and in any case within eight weeks from the date of receipt of a copy of this order.
The OA is disposed of in the aforesaid terms. No costs.