Application disposed; respondents directed to consider representation and pass speaking order.

The applicant, Prith Pal, was recommended for the post of Group-D employee under the OBC category following a notification dated April 3, 2000, issued by respondent no. 2, the Controller General of Defense Accounts

Despite completing pre-appointment formalities, no appointment order was issued to him

The applicant contended that 13 other similarly situated candidates from the same select panel finalized in 2000 had already received appointment orders

The applicant had repeatedly requested and represented his case to the respondents without success

Whether the respondents should be directed to issue a formal appointment order to the applicant for the post of Group-D employee under the OBC category

Whether the respondents should be commanded to consider the applicant's case for appointment as a Group-D employee on the same analogy as 13 similarly situated candidates who were appointed

The Tribunal, without delving into the merits of the case, applied the principle that a litigant’s representation should be considered and decided by authorities through a reasoned and speaking order within a specified timeframe.

This reflects the administrative law principle of ensuring fair and transparent decision-making by public authorities when a specific prayer for such consideration is made.

The applicant's counsel, facing objections from the respondents, elected not to press for a decision on the merits but rather sought a direction for the respondents to consider his existing and new representation

The Tribunal found this limited prayer acceptable and, therefore, directed the respondents to treat a copy of the Original Application as a new representation, combined with the earlier representation dated September 11, 2022 (Annexure A9)

This approach allowed for a resolution of the procedural grievance without prejudging the substantive claims.

The Tribunal mandated that the respondents pass a reasoned and speaking order within four weeks from the date of receipt of its order and communicate it to the applicant

It directed the respondents to treat a copy of the Original Application as the applicant's representation, along with his earlier representation dated September 11, 2022 (Annexure A9), and to decide the applicant's case by passing a reasoned and speaking order within a period of four weeks from the date of receipt of a certified copy of the order

A copy of the speaking order is also to be communicated to the applicant

No costs were awarded