Respondents directed to consider grant of Field Service Concessions to similarly situated applicants.

One hundred and four applicants (P.No.23517470, T/Mate Raj Kumar and others) working at 1 FOD, Udhampur, filed an Original Application with the Central Administrative Tribunal

The applicants sought permission to join and pursue O.A. No. 225 of 2026 together via Miscellaneous Application No. 212 of 2026

They claimed to be similarly situated to the petitioners in SWP No. 2751 of 2016, a case decided by the Hon’ble High Court of Jammu & Kashmir on December 22, 2016, which directed the respondents to consider granting Field Service Concessions.

The order in SWP No. 2751 of 2016 was implemented for those petitioners

Whether the applicants should be granted permission to collectively pursue O.A. No. 225 of 2026

Whether the respondents should be directed to consider the applicants' case for the grant of Field Service Concessions, analogous to the petitioners in SWP No. 2751 of 2016

The court primarily relied on the legal principle of treating similarly situated individuals equally, as established by the precedent set in `SWP No. 2751 of 2016 titled Subash Chander and others Vs. State of J&K and others`, where the Hon'ble High Court of Jammu & Kashmir directed the grant of Field Service Concessions to the petitioners

The court's decision also implicitly invoked the administrative power to direct reconsideration of cases based on existing judicial precedents.

The Tribunal first addressed the miscellaneous application, allowing the applicants to join and pursue the original application together, finding sufficient reasons for such a request

Regarding the main application, the applicants’ counsel highlighted a precedent set by the Hon'ble High Court of Jammu & Kashmir in `SWP No. 2751 of 2016`, which involved similarly situated individuals who were granted Field Service Concessions

The applicants contended that they too should be granted similar benefits based on this precedent

The respondents' counsel accepted the notices

Recognizing the limited prayer and the existence of a prior similar matter, the Tribunal decided to dispose of the Original Application without delving into its merits

Instead, it directed the respondents to consider the applicants' case for Field Service Concessions in line with the analogy of the previously decided case

The Original Application was disposed of, directing the respondents to consider the applicants' case for the grant of Field Service Concessions.

This consideration is to be made in analogy with the similarly situated persons who were petitioners in SWP No. 2751 of 2016, which was decided by the Hon’ble High Court of Jammu & Kashmir on December 22, 2016

The respondents are required to pass a reasoned and speaking order, communicated to the applicants, within six weeks from the date of receipt of a certified copy of the order

There were no orders as to costs