Authorities must issue a reasoned order on the regularisation representation within two months.

The applicants were appointed as Instructors in Computer Science in the Puducherry School Education Department pursuant to a notification dated 21 July 2010 and stated that they had served continuously since 2011. They sought regularisation against sanctioned posts, relying on an earlier proposal to absorb them and a representation dated 1 April 2026 that remained undecided. They also sought permission to file one Original Application jointly and to waive the appeal period for filing it.

The Tribunal allowed both miscellaneous applications and directed the Registry to number the OA.

1. Whether the applicants’ representation seeking regularisation should be considered and decided by the competent authority within a fixed period.

2. Whether the applicants’ miscellaneous applications to join together in one OA and waive the appeal period should be allowed.

The order cites no statute, regulation, or precedent.

It applies the procedural principle that, where the requested relief is limited to securing a decision on a pending representation, the Tribunal may direct the competent authority to consider and decide that representation by a speaking and well-reasoned order within a specified period, without examining the underlying merits.

The applicants submitted that their representation dated 1 April 2026 had not been decided and asked for a time-bound direction. The Tribunal considered that limited request sufficient to dispose of the matter at the admission stage.

It expressly declined to enter into the merits of the regularisation claim, leaving the competent authority to consider the representation and issue a reasoned decision.

It directed the competent authority among the respondents to consider the applicants’ representation dated 1 April 2026 and pass a speaking and well-reasoned order within two months of receiving a copy of the Tribunal’s order. The OA was disposed of at the admission stage, with no determination on the merits of regularisation.