The field-service-concession claim must be treated as a representation and decided by a speaking order.

Twelve MES employees holding various posts at establishments in and around Udhampur alleged that the respondents had not released the Field Service Concession to them.

They filed an Original Application before the Tribunal.

At the hearing, their counsel stated that the applicants would be satisfied if the application were treated as their representation and decided by the respondents within a specified period.

The applicants also sought permission to join and pursue the application together; that request was made by Miscellaneous Application No. 1453 of 2026.

1. Whether the respondents should be directed to treat a copy of the Original Application as the applicants’ representation for grant of Field Service Concession and decide it by a reasoned and speaking order.

2. Whether the applicants should be permitted to join in and pursue the Original Application together.

The Tribunal cited no statute, regulation, or precedent and did not determine the applicants’ substantive entitlement to Field Service Concession.

It granted the requested procedural relief by directing the respondents to consider the application as a representation and issue a reasoned and speaking order within the time specified by the Tribunal.

The applicants confined their requested relief to having their claim considered as a representation, rather than seeking a determination of entitlement on the merits.

The Tribunal therefore disposed of the application at the admission stage without entering into the merits, directing the respondents to consider the claim and communicate their decision to the applicants.

It separately allowed the request for the applicants to pursue the application together.

It disposed of the Original Application at the admission stage, without deciding the merits, and directed the respondents to treat a copy of the application as the applicants’ representation for Field Service Concession, pass a reasoned and speaking order, and furnish a copy to the applicants within six weeks of receiving a certified copy of the order.

No order as to costs was made.