Surender Pal vs Delhi Transport Corporation & Others

R.N. Singh, Member (J)

The present OA has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985, for inaction of the respondents

inasmuch as the respondents have not taken decision with regard to release of back wages and other consequential benefits due and accruedw.e.f.

31.07.2013 to 31.07.2018. Learned counsel for the applicant submits that for the aforesaid benefits, the applicant has preferred a representation dated

14.02.2019 (Annexure A/1). However, inspite of lapse of more than one and a half year, the respondents have not considered and disposed of the said

representation.

Issue notice.

Shri Manish Garg, learned counsel, who appears for respondents on advance service, accepts notice.

At this stage, learned counsel for the applicant submits that the applicant will be satisfied if the present OA is disposed of with direction to the

respondents to consider the applicant’s aforesaid pending representation and to dispose of the same by passing a reasoned and speaking order in a

time bound manner.

To such request of the learned counsel for the applicant, there is no objection from learned counsel appearing for the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to the respondents to

consider the applicant’s aforesaid representation dated 14.02.2019 (Annexure A/1) and to dispose of the same by passing a reasoned and

speaking order as expeditiously as possible and in any case within six weeks of receipt of copy of this order. The applicant be advised the order so

passed.

OA is disposed of in the aforesaid terms. No costs.