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Judgment
Anjani Nandan Sharan, Member (A)
Shri Jitendra Nayak, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents are present.
Learned counsel for the applicant submits that his grievance may be redressed if a direction is given to the respondents to consider and decide the pending representation dated 30.01.2024 followed by reminder dated 22.07.2024 (Annexure-11) of the applicant by passing a reasoned and speaking order within a time bound manner.
Learned counsel for the respondents has no objection in deciding the representation of the applicant.
In view of the limited prayer made by learned counsel for the applicant, no fruitful purpose will be served in keeping this original application pending. Accordingly, the competent authority amongst the respondents is directed to decide the said representation dated 30.01.2024 followed by reminder dated 22.07.2024 (Annexure-11) of the applicant in the light of existing rules and regulations within a period of three months from the date of receipt of a certified copy of this order. The order so passed shall be communicated to the applicant without any delay.
With the above direction, the original application no.1478 of 2024 is disposed of. No order as to costs.
It is made clear that the Tribunal has not expressed any opinion on the merits of the case.