DEBASISH KAR GUPTA,J. - (1.) On the prayer made by the petitioner, leave is granted to him to file affidavit of service in course of the day.
(2.) This is an application filed under Article 226 of the Constitution of India assailing a final order dated March 5, 2018 passed by the Central Administrative Tribunal, Calcutta Bench, in the matter of Amit Sengupta v. Union of India and Ors. (In Re: OA 350/326/2018).
(3.) By virtue of the final order impugned to this writ application, the above original application of the petitioner was disposed of with a direction upon the respondent No.4, namely the Central Provident Fund Commissioner, Ministry of Labour and Employment, Government of India, Employees' Provident Fund Organisation, New Delhi, to consider and dispose of the representation of the petitioner dated February 28, 2018 (Annexure A/7 to the original application) in accordance with the Rules and Regulations in force by passing a well reasoned order within a period of six weeks from the date of receipt of the above order, if such representation was lying pending for consideration, and to communicate the decision to the petitioner forthwith. The learned Tribunal further directed the respondent authority that in the event the decision of the respondents goes in favour of the petitioner, the consequential benefits may be given to the petitioner within a period of six weeks from the date of taking decision in the matter. Status quo as on the date of passing the order impugned to this writ application, so far as continuance of the petitioner in his present post was concerned, was directed to be maintained till disposal of his representation and communication of the decision to him.;