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Judgment
Pratima K Gupta, Member (J)
I have joined this Bench online through video conferencing.
The applicant is aggrieved by the deduction of his pension. The learned counsel for the applicant submits that Rs. 10,000/-has been deducted from his pension without assigning any reason nor any show cause notice was issued to him. He submits that the applicant has already preferred a representation dated 25.03.2022 for his cause which is at Annexure A-3 of OA.
At this stage, learned counsel for the applicant made a statement at the Bar that the applicant would be satisfied if the representation dated 25.03.2022 is disposed by the competent authority amongst the respondents.
On the other hand, learned counsel for the respondents vehemently opposes this OA and submits that the OA is premature as the applicant has not awaited for six months after filing of representation dated 25.03.2022
However, in view of the limited prayer made by the learned counsel for the applicant, this OA is disposed off with a direction to the respondents to decide the representation of the applicant dated 25.03.2022 (Annexure A-3 of OA), by way of a reasoned and speaking order within a period of three months from the date of receipt of copy of the order.
With the above direction, the OA is disposed off.
No order as to costs.