Respondents must decide pending representations by a reasoned order within six weeks.

The applicant, an employee of the Jammu and Kashmir and Ladakh Finance Corporation who had been deputed to the Government, claimed ₹1,43,511 in Sixth Pay Commission arrears for 1 January 2006 to 30 June 2010. The Corporation’s report recorded ₹72,339 as payable by it and ₹71,172 as payable by the Government; the applicant disputed receiving a separately approved payment of ₹36,000.

After the applicant’s representations remained undecided, he filed this OA seeking payment, reconciliation and related reliefs.

At the hearing, his counsel agreed that the OA could be disposed of by directing the respondents to decide the representations within a fixed time, and the respondents did not object.

Whether the respondents should be directed to decide the applicant’s pending representations concerning the claimed arrears within a specified period.

Whether the Tribunal should determine the applicant’s entitlement to the arrears or other substantive reliefs at this stage.

The Tribunal did not identify or apply a specific statutory provision, precedent, or substantive legal doctrine. It disposed of the OA on the applicant’s narrowed request, which was not opposed, and directed a reasoned and speaking decision on the representations, having regard to the Corporation’s communication dated 22 March 2019 and the applicant’s entitlement, subject to any impediment.

The Tribunal expressly left the merits undecided.

The applicant agreed to seek only a time-bound decision on his representations, and the respondents did not oppose that course.

The Tribunal therefore did not adjudicate the disputed payment, deductions, or the applicant’s ultimate entitlement to arrears. Instead, it directed the respondents to consider the identified representations and issue a reasoned order in light of the 22 March 2019 communication, while expressly reserving the merits.

The respondents were directed to decide the representations dated 7 May 2024, 30 October 2025 and 16 February 2026 by a reasoned and speaking order within six weeks of receiving the Tribunal’s order, subject to the applicant’s entitlement and any impediment.

No order as to costs was made.