Authorities must consider technical-pay-scale claims under SRO 149 and issue a reasoned decision within twelve weeks.

The applicants, employees or former employees of the Power Development Department, claimed entitlement to the technical pay scale of ₹5,000–8,000 under SRO 149 of 1973 and corresponding revised scales and consequential benefits, including arrears and pensionary benefits.

They relied, among other materials, on the Division Bench judgment dated 8 May 2017 in Provincial Power Employees Union v. State, and on their representation dated 13 April 2026, which they said remained undecided.

After argument, their counsel requested that the Original Application be disposed of with a direction to treat it as a representation and decide the claim in accordance with law.

The respondents did not oppose disposal by appropriate directions, without prejudice to their rights and contentions.

Whether the applicants’ claims for the technical pay scale and consequential benefits should be considered by the respondents as a representation in light of the cited judgment and other materials.

Whether the Tribunal should determine the applicants’ substantive entitlement to the claimed benefits at this stage.

The applicants invoked SRO 149 of 1973, the Jammu and Kashmir Civil Services (Revised Pay) Rules, 1973, and subsequent revised-pay rules, as well as the Division Bench judgment dated 8 May 2017 in Provincial Power Employees Union v. State and other judicial pronouncements and Government orders.

The Tribunal did not determine the scope or application of those sources.

It applied the procedural approach that, where the applicants’ counsel seeks disposal on a limited representation-based direction, the competent authority may be directed to consider the claim under the applicable rules and law, without the Tribunal expressing an opinion on the merits.

In view of the applicants’ narrowed request and the respondents’ position, the Tribunal found no useful purpose in keeping the Original Application pending.

It therefore directed consideration of the representation and supporting documents, including the cited judgments and Government orders.

The authority must determine whether the applicants are similarly situated to employees covered by those decisions and whether they satisfy the applicable eligibility conditions; that determination remains subject to the rules and any legal impediment.

The Tribunal expressly left all questions of fact and law open and made no finding on entitlement.

The respondents were directed to consider the applicants’ representation dated 13 April 2026 and their claims for the technical pay scale of ₹5,000–8,000, corresponding revised scales, and consequential benefits, and to issue a detailed, reasoned and speaking order within 12 weeks of service of a certified copy of the Tribunal’s order.

No order as to costs was made.