Amarjeet vs Union Of India & Others

R.N. Singh, Member (J)

The applicant has filed the present OA under Section 19 of the Administrative Tribunals Act, 1985 seeking therein the following reliefs:-

"(i) That the Hon'ble Tribunal may graciously be pleased to pass an order directing the respondents to re-fix the pension and retirement benefit of the applicant on the basis of last pay drawn with all the consequential benefits including arrears of difference of retirement benefits with interest,

(ii) That the Hon'ble Tribunal may graciously be pleased to pass an order directing the respondents to treat the entire period from 24.08.2012 to 29.04.2017 as qualifying service for all the purpose including annual increments, pension, retirements benefits, financial upgradation with all the consequential benefits.

(iii) That the Hon'ble Tribunal may graciously be pleased to pass an order of quashing the impugned order dated 25.07.2018 with all the consequential benefits.

(iv) Any other relief which the Hon'ble Tribunal deem fit and proper may also be granted to the applicants along with the costs of litigation."

Heard.

Issue notice.

Shri Krishan Kant Sharma, learned counsel for the respondents, who appears on advance service, accepts notice.

At this stage, Shri Yogesh Sharma, learned counsel for the applicant submits that the applicant has preferred representation dated 13.6.2018 (Annexure A/3) followed by another representation dated 25.9.2018 (Annexure A/2). The same are still lying pending consideration of the respondents. Shri Yogesh Sharma, learned counsel, further submits that the applicant shall be satisfied if the present OA is disposed of with a direction to the respondents to consider the applicant's aforesaid pending representations dated 25.9.2018 (Annexure A/2) and 13.6.2018 (Annexure A/3)and to dispose of the same by passing a reasoned and speaking order in a time bound manner. To such request of the learned counsel for the applicant, there is no objection from Shri K. K. Sharma, learned counsel for the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to the respondents to consider the applicant's aforesaid representations and to dispose of the same by passing an appropriate reasoned and speaking order as expeditiously as possible and in any case within 10 weeks of receipt of a certified copy of this Order.

The OA is disposed of in the aforesaid terms. No costs.