Vijay Singh & Ors. vs Union Of India & Ors.

Akhil Kumar Srivastava, Member (J)

Ms. Kausiki Sharma, learned counsel for the applicants and Shri S.P. Singh, learned counsel for the respondents are present.

At the outset, learned counsel appearing for the applicants states that the applicants will be satisfied if authority concerned amongst the respondents is directed to consider and decide the representation dated 23.07.2025 (Annexure A-2) said to have been moved by the applicants before the authority concerned, in a time bound manner in view of the decision taken by the Hon’ble Supreme Court in the case of Union of India Vs. M. Siddaraj dated 19.05.2023 passed in SLP(C) No.4722/2021.

Learned counsel appearing for the respondents has not opposed the prayer made by the learned counsel for the applicant.

We have heard learned counsel for the parties and perused the records.

In view of the limited prayer made by learned counsel appearing for the applicants, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of this case, the O.A. is disposed of with a direction to the authority concerned amongst the respondents to decide the said representation dated 23.07.2025 (Annexure A-2) moved by the applicants by passing a reasoned and speaking order within a period of 60 days from the date of receipt of certified copy of this order, if not already decided as well as subject to period of limitation and keeping in view the decision taken by the Hon’ble Supreme Court in the case of Union of India Vs. M. Siddaraj dated 19.05.2023 passed in SLP(C) No.4722/2021. The applicant is also directed to submit copy of the OA alongwith certified copy of this order as well as copy of the decision of Hon’ble Supreme Court in the case of Union of India Vs. M. Siddaraj (supra).

With the above direction the OA is disposed of. No costs.