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Judgment
Anand Mathur, Member (A)
Learned counsel for the applicants states that applicants are aggrieved of the impugned order No. FD-Code/486/2021-02-1489 dated 20.1.2022, as per which the benefit extended to the applicants in terms of SRO No. 59 of 1990 dated 6.2.1990 has been asked to be reviewed. He further states that applicants had already made a detailed representation on this account on 25.2.2022, which is still pending with the respondents.
Learned counsel for the applicants further pleads that he would be satisfied, if a direction is given to the respondents to dispose of pending representation dated 25.2.2022 of the applicants by passing a speaking order, within a time frame.
Learned counsel for respondents submits that a direction may be issued by this Tribunal to decide the case of the applicant as per rules.
In view of the limited prayer made by the learned counsel for the applicant, O.A. is disposed off at the admission stage with direction to the respondents/ competent authority to consider the representation of the applicants dated 25.2.2022 along with averments made in the present O.A. and dispose off the same, by passing a Reasoned and Speaking order, within a span of 4 weeks from today and decision so taken shall be communicated to the applicants forthwith.
We have not entered into the merit of the case.
No order as to costs.