Authorities Must Decide Guest Teachers’ Regularisation Representation by a Speaking Order Within 30 Days.

Thirty-nine applicants, stated to be Guest Teachers, filed an Original Application seeking, among other reliefs, regularization and consequential benefits.

At the admission stage, their counsel submitted that a representation dated 8 August 2026 remained pending and that the applicants would be satisfied with a direction requiring its disposal by a reasoned order.

The Registry had raised an objection that the O.A. was premature; the Tribunal directed that it be assigned a regular number in view of the limited prayer.

1. Whether the respondents should be directed to consider and decide the applicants’ pending representation by a reasoned and speaking order within a prescribed time.

2. Whether the Tribunal should determine the applicants’ substantive claims for regularization and consequential benefits at this stage.

The O.A. was brought under Section 19 of the Administrative Tribunals Act, 1985.

The Tribunal directed the respondents to decide the representation strictly in accordance with law, but did not identify or apply any specific regularization precedent or substantive rule governing the applicants’ claims.

The applicants’ counsel narrowed the relief sought at the hearing to a decision on the pending representation.

In view of that limited prayer, the Tribunal considered it appropriate to direct the respondents to decide the representation without examining the merits of the claims for regularization or consequential benefits.

It directed the respondents to pass a reasoned and speaking order on the representation within 30 days of receiving a certified copy of the order, and to provide a copy to the applicants.

If the representation is allowed, any consequential relief is to follow within a further 45 days.

Pending MAs were also disposed of; no order as to costs was made.