Authority directed to decide pending representation for AGP benefit via reasoned and speaking order.

The applicant, a Lecturer (Selection Grade) aged 53, approached the Tribunal seeking the grant of Academic Grade Pay (AGP) of ₹10,000/- in Pay Band-4

This claim was based on AICTE Regulations of 2012 and 2016, which the respondents adopted via an office order dated July 29, 2016

While an initial Screening Committee in October 2018 found the applicant eligible, a second committee constituted two months later deemed him ineligible, leaving the matter unresolved

The applicant submitted a representation on January 15, 2026, and a reminder on February 25, 2026, neither of which received a response from the respondents

Consequently, the applicant filed this Original Application under Section 19 of the Administrative Tribunals Act, 1985

1. Whether the respondents are obligated to decide upon the applicant’s pending representation regarding the grant of AGP of ₹10,000/- in a time-bound manner

The Tribunal's jurisdiction was invoked under Section 19 of the Administrative Tribunals Act, 1985

The substantive claim for AGP was governed by the AICTE Regulations of 2012 and 2016

The applicant relied on the precedent of the Hon’ble Delhi High Court in W.P.(C) No. 11725/2025, decided on August 11, 2026, asserting the case was squarely covered by said judgment

The Tribunal did not adjudicate the merits of the applicant’s eligibility for the revised AGP or the validity of the conflicting Screening Committee reports

Instead, the analysis centered on the procedural necessity of the respondents addressing the applicant’s administrative grievances

Given that the applicant's counsel requested a limited direction for the disposal of the pending representation, and the respondents’ counsel expressed no objection to this course of action, the Tribunal determined that a directive for a "reasoned and speaking order" would suffice to resolve the present application at the admission stage

It directed the respondents to decide the applicant’s pending representation dated January 15, 2026, by passing a reasoned and speaking order within eight weeks from the date of receipt of a certified copy of the order

All pending Miscellaneous Applications (MAs) were disposed of, and no costs were awarded