1. Present: Shri P.K. Shukla, learned counsel for the applicant and Shri Shyam Singh, learned counsel for the respondents.
2. By means of this Original Application, the applicant has made the following prayers:—
“A. To issue/pass an order or directions to the respondents to decide the applicant's representation dated 18.05.2017 for grant of special increment.
B. To issue/pass an order or directions grant of special increment to the applicant.
C. To issue/pass any other order or direction as this Hon'ble Tribunal may deem just, fit and proper under the circumstances of the case in favour of the applicant.
D. To allow this original application with costs.”
3. Learned counsel for the applicant has restricted his prayer only to prayer A. Learned counsel for the applicant has produced before us a copy of The Records Signals letter dated 03.04.2018 and on the basis of, it is submitted by learned counsel for the applicant that the applicant has moved earlier a representations but the same are still pending which is clear from the aforesaid letter. By means of said letter, the respondents have requested to PAO (OR), Corps of Signals, Jabalpur to forward their comments on the subject at the earliest.
4. In view of this, we dispose of the O.A. with the consent of learned counsel for the parties to dispose of the pending representation of the applicant, if not already decided by a speaking and reasoned order within a period of three months from the date of presentation of certified copy of this order and communicate the decision to the applicant accordingly.
5. Copy of this order be provided to learned counsel for the respondents for onward transmission to the authorities concerned, free of cost.
6. Subject to aforesaid direction, the Original Application is disposed of finally.
Comments