Authorities must decide the pending maternity-leave representation by a reasoned order within eight weeks.

The applicant, a Section Officer in the Ministry of AYUSH, sought maternity leave and salary by request dated 6 March 2026. The respondents sought clarification on 28 April 2026. On 27 May 2026, she asked to avail maternity leave, stating that she had given birth to twins on 11 May 2026.

In the OA, she sought 180 days’ paid maternity leave from 11 March 2026, interest on arrears, costs, and other relief.

At the admission stage, she stated that she would be satisfied if her representation dated 27 May 2026 were decided by a reasoned and speaking order; the respondents did not object.

Whether the respondents should be directed to decide the applicant’s representation dated 27 May 2026 by a reasoned and speaking order within a specified period.

Whether the Tribunal should determine the applicant’s substantive entitlement to maternity leave and related monetary relief in this OA.

The order cites no statute, precedent, or substantive rule governing maternity-leave entitlement.

It applies a limited procedural approach: where the applicant accepts determination of her pending representation as sufficient relief and the respondents do not object, the Tribunal may direct a reasoned and speaking decision within a specified time.

The Tribunal expressly reserved the merits and limitation questions.

The Tribunal did not adjudicate the applicant’s entitlement to maternity leave or payment. Instead, it acted on the applicant’s stated willingness to accept a decision on her pending representation and the respondents’ lack of objection.

It therefore confined the relief to requiring a reasoned and speaking order, leaving the substantive claim and limitation open.

The Tribunal expressed no opinion on the merits or limitation, awarded no costs, and disposed of any pending MAs.