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Judgment
L. Narasimha Reddy, J
The applicants herein were recruited in the Department of Telecom under Central Government. Subsequently, under National Telecom Policy, Part of the DoT staff was taken on deputation, followed by absorption in P.S.U. (MTNL).
The present OA is filed seeking certain medical benefits in terms of a decision in OA No. 2515/2017 delivered on 12.09.2019, in respect of similarly placed staff, wherein the following directions were issued:
"8. In view of the facts and circumstances involved in the case, we direct the respondents to treat the representations filed in the OA as such and to consider each case of the applicants separately on the basis of their representations and pass a reasoned and speaking order within a period of 90 days of receipt of a certified copy of this order. In case they find a case made out for any revision of category of entitlement of CGHS facility in service/retirement, the respondents shall pass order accordingly revising their entitlement of CGHS facility.
With the above directions, the OA is disposed off. No order as to costs."
In compliance to this judgment, the Additional Director, CGHS was to pass a speaking order on the representation of the petitioners in that OA. That has since been done, vide orders Dt.30.1.2020 and 21.3.2020. The applicants are seeking benefit of the said judgment.
The applicants have also submitted various representations dated 26.06.2020 and 07/24.08.2020. They have not been replied to as yet. The applicants mentioned that they will be satisfied, if the instant OA is disposed of at this stage itself, in terms of OA.No.2515/2017.
We heard Shri M K Bhardwaj, learned counsel for applicants and Shri Nemi Nath Chaturvedi, learned counsel for respondents, who appears on advance notice.
Though the applicants seek parity, the facts need to be verified. Hence, the OA is disposed of at the admission stage itself, without going into the merits, with a direction to the respondents to pass a reasoned and speaking order on the representations submitted by the applicants, keeping in view the decision passed in OA No.2515/2017, within a period of eight weeks. There shall be no order as to costs.
Pending MAs also stand disposed of.