Awdhesh Kumar Mishra vs Union Of India & Others

A Mukhopadhaya, Member (A)

Learned counsel for the applicant submitted that the applicant, who had served as Gramin Dak Sewak, (GDS), with the respondents since 1979,

was appointed as Postman on regular basis on 5.11.2009. Thereafter, on 31.07.2020 on reaching the age of superannuation, he retired from service.

Applicant's counsel submitted that after his retirement, the applicant had not been paid any pension despite several representations to the effect that he

has around 10 years 8 months and 11 days of regular service to his credited before superannuation from the department and had also served earlier as

GDS since 1979. He stated that in these circumstances, he would be satisfied in the present instance, if his representation dated 24.9.2020,

(Annexure-6), addressed to Chief Post Master General, U.P. Lucknow, i.e. Respondent No. 2 is addressed in a time bound manner.

At this, Ms. Prayagmati Gupta, learned counsel for the respondents, while accepting notice on behalf of all the respondents, submitted that in case

the representation in question is to be decided in the manner suggested, a period of at least 2 months time will be necessary for the same .

Looking to the limited nature of the plea made by the learned counsel for the applicant and without entering into the merits of the case, I deem it

appropriate to dispose of this O.A. at the stage of admission itself by directing the respondents to consider the representation of the applicant dated

24.9.2020, (Annexure-6), addressed to Chief Post Master General, U.P. Lucknow, i.e. Respondent No. 2 pass a reasoned and speaking order in

accordance with law and convey the same to the applicant within a period of two months from the date of receipt of a certified copy of this order. OA

stands disposed of accordingly.

A copy of this order may be served on all parties through E-mail also.