Authority directed to decide representation for MACP financial upgradation parity through a reasoned and speaking order.

The Applicant, a Multi-Tasking Staff (MTS) member at ATS, Dehradun, filed an application under Section 19 of the Administrative Tribunal Act, 1985, seeking financial upgradations under the ACP/MACP Scheme

The Applicant alleged a pay anomaly, claiming he was denied benefits extended to his junior, Shri Dhirendra Mohan

Although the Applicant submitted a representation to Respondent No. 2 on November 19, 2025, it remained pending without a response

The Applicant sought a direction for the respondents to decide on his pending representation through a reasoned order

Whether the Tribunal should direct the respondents to decide upon the Applicant’s pending representation regarding ACP/MACP benefits and pay parity

Section 19 of the Administrative Tribunal Act, 1985, which governs applications to Tribunals by aggrieved persons

Principles of Natural Justice, which necessitate that administrative authorities dispose of representations by passing reasoned and "speaking orders" to ensure transparency and fairness in decision-making

The Tribunal observed that the Applicant’s representation dated November 19, 2025, had not yet been considered by the competent authority

Without delving into the merits of the Applicant’s claim for pay parity, the Tribunal determined that the interests of justice would be served by requiring the respondents to provide a formal administrative response

The court noted the respondents' consent to consider the representation in accordance with the law

Consequently, the Tribunal reasoned that granting the Applicant liberty to file a comprehensive representation would allow the competent authority to address each specific contention raised before the matter requires judicial adjudication on merits

The M.A. for exemption was allowed

The Tribunal granted the Applicant liberty to file a comprehensive representation within two weeks

The Respondents were directed to decide upon said representation by passing a reasoned and speaking order within eight weeks of receipt and to communicate the decision to the Applicant promptly

No order was made as to costs