Om Prakash VII, Member (J)
1. Shri Shiva Kant Singh, learned counsel appearing for the applicant and Shri Chakrapani Vatsyayan, learned counsel appearing for the respondents, are present.
2. Heard learned counsel appearing for the parties.
3. Learned counsel for the applicant states that although in the order dated 03.09.2024 specific direction was given to the respondents to decide the representation of the applicant appended at page 11 of the O.A., till today the aforesaid direction given by this Tribunal has not been complied with. He also states that the applicant will be satisfied if the O.A. is disposed of at this stage itself directing the respondents to decide the representations moved on dated 26.12.2023 and 20.02.2024 in a time bound manner.
4. Learned counsel for the respondents opposed the prayer made by learned counsel appearing for the applicant.
5. We have considered the rival submissions of learned counsel appearing for the parties and perused the entire record.
6. In view of the limited prayer made by learned counsel appearing for the applicant, 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 at the admission stage itself with a direction to the competent authority amongst the respondents to decide the representations dated 26.12.2023 and 20.02.2024 (Annexure A-1) moved by the applicant by passing a reasoned and speaking order thereon within a period of three months from the date of receipt of a certified copy of this order and communicate the same to the applicant forthwith.
7. All associated M.As. also stand disposed of. No order as to costs.
