1. The present O.A has been filed by the applicant under section 19 of Administrative Tribunal Act, 1985 seeking following reliefs:-
“(i) That this Hon’ble Tribunal be pleased to direct the respondents to grant three annual increments (due on May 13, May 14 and
May 15) during the period, applicant was serving to Uttar Pradesh Power Corporation Ltd. on lien.
(ii) That this Hon’ble Tribunal be pleased to grant such other relief as the applicant might be found entitled to in the facts and
circumstances of the case.
(iii) That this Hon’ble Tribunal be pleased to award the cost of this original application in favour of the applicants throughout.
2. At the outset, the learned counsel for the applicants submitted that the applicant will be satisfied at this stage if he is allowed to move fresh
representation before the Competent Authority and direction is given to the competent authority to decide the same within specified period of time
disposing of the OA.
3. Learned counsel appearing for the respondents opposes the prayer made by learned counsel for the applicant.
4. We have considered the rival contentions of the learned counsel for the parties and have gone through the record.
5. Without going into the merits of the case, it will be appropriate that this original application is disposed of at this stage itself as the applicant’s
counsel himself admits that the applicant wishes to move fresh representation ventilating all the facts. Accordingly, in view of the limited prayer of the
applicant to move fresh representations, he is allowed to do so within 15 days from the date of this Order. The competent authority amongst the
respondents is directed to decide the same by way of a reasoned and speaking order within a period of two months from the date they receive the
fresh representation of the applicant. The order passed on the same shall be communicated to the applicant forthwith
6. In view of the above directions, the OA is disposed off. No order as to costs. All associated MAs are disposed of.
