Respondents must decide the applicant’s fresh representation by a reasoned order within four weeks of receipt.

The applicant, initially engaged as Multi-Tasking Staff, was selected and appointed as a Junior Engineer (Electrical) on contract from April 2025 at a consolidated remuneration of ₹30,000 per month.

He sought, among other reliefs, higher remuneration on an equal-pay basis and protection against discontinuance, relying on representations dated 15 January 2026 and 7 August 2026, which had not received a response.

At the admission stage, counsel for the applicant limited the request to liberty to submit a fresh, comprehensive representation and a direction that the respondents decide it by a reasoned order.

The respondents raised no objection to that direction.

Whether the applicant should be permitted to submit a fresh, comprehensive representation and the respondents directed to decide it by a reasoned and speaking order within a fixed period.

Whether interim protection against coercive action should be granted pending the respondents’ decision on the representation.

The application was brought under Section 19 of the Administrative Tribunals Act, 1985.

The Tribunal did not apply or determine any substantive rule concerning equal pay for equal work, contractual remuneration, or continued engagement.

It disposed of the matter on the applicant’s limited request, with the respondents’ consent, directing consideration of a fresh representation by a reasoned and speaking order within a specified period.

The Tribunal recorded that the applicant was content to pursue his claims through a fresh comprehensive representation citing relevant instructions and judgments, rather than seek adjudication of the substantive reliefs at that stage.

As the respondents had no objection, the Tribunal granted that limited procedural relief and directed a decision within four weeks of receipt of the representation.

It expressly stated that it had not examined or expressed any opinion on the merits.

The applicant was granted liberty to file a fresh comprehensive representation within 10 working days; the respondents were directed to decide it by a reasoned and speaking order within four weeks of receipt.

The respondents were also directed not to take coercive action against the applicant until then.

No opinion was expressed on the merits, and there was no order as to costs.