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Judgment
K.Haripal, Member J
The applicant is a retired Refrigeration Mechanic from the Military Engineer Services. He started service on 17.5.1972 and retired from service on 31.5.2010, after putting in more than 38 years service. The grievance of the applicant is that even though he was granted the 3rd financial upgradation under the MACP, the difference in pensionary benefits with regard to leave encashment, gratuity and pension were not granted to him. Therefore, he approached this Tribunal for directing the respondents to revise the pension with effect from 1.6.2010 at Rs.9345/- and then from 1.1.2016 at Rs.24500/-as per Annexure A-10 and to direct the respondents to grant arrears of pension and balance of gratuity based on the last pay drawn and leave encashment arrears within a time frame.
In response to the notice, respondents have filed a reply statement. In paragraph 4 of the reply statement, it is stated that the applicant's pay arrears have already been paid. Regarding other arrears, it is submitted that the respondent no.3 i.e. Commander Works Engineer (Navy), Chennai has processed the case for revision of pension and forwarded the proposal to PCDA(P) Allahabad on 19.8.2022. A copy of the communication dated 19.8.2022 has been produced as Annexure R-3. According to the respondents, on getting authority from the first respondent, the pension will be revised and his claim will be settled.
The learned counsel for the applicant submits that the applicant will be satisfied if a direction is given to the respondents to issue authorisation for drawing arrears within a time frame.
After hearing counsel on both sides, the Original Application is disposed of with a direction to the respondents to issue authorization for releasing revised pension and arrears of pension, gratuity and leave encashment within a period of three months from the date of receipt of a copy of this order. No costs.
(Dated this the 6th day of March 2023)