Respondents must decide pending representations through a reasoned and speaking order within six weeks.

The applicant, Smt. Parwati Rathor, Chief Nursing Superintendent at Northern Railway Central Hospital, approached the Tribunal concerning deficiencies in the accommodation allotted to her.

During the pendency of the OA, the respondents substantially addressed the grievance relating to the accommodation; however, the applicant stated that the water-supply connection had not yet been provided.

The applicant had submitted representations dated 27 October 2025 and 30 October 2025 and agreed to disposal of the OA if the respondents were directed to consider those representations and pass a reasoned and speaking order.

Whether the respondents should be directed to consider the applicant’s pending representations dated 27 October 2025 and 30 October 2025 concerning the accommodation and water-supply connection.

Whether the respondents should be required to pass a reasoned and speaking order on those representations within a prescribed time.

The Tribunal applied the administrative-law principle that a competent authority must consider a pending representation and communicate its decision through a reasoned and speaking order.

No specific statutory provision or judicial precedent was cited in the order; the direction was based on the respondents’ obligation to duly examine the applicant’s unresolved grievance and provide an informed decision.

The Tribunal noted that the department had substantially addressed the accommodation-related grievance, but that the applicant continued to assert that the water connection remained pending.

Since the applicant sought only consideration of her pending representations and issuance of a reasoned and speaking order, the Tribunal accepted that course as an appropriate and limited resolution of the surviving grievance.

It therefore directed the respondents to consider both representations and decide them within six weeks from receipt of a certified copy of the order.

Pending miscellaneous applications, if any, were also disposed of, and there was no order as to costs.