Devinder Singh vs Govt. Of N.C.T. Through The Secretary And Ors

The applicant has filed this Original Application (OA) seeking the following reliefs:-

(a) To declare the action of the respondents as unjust, arbitrary and illegal; and

(b) To quash the Govt. of NCT of Delhi, office of Deputy Director of Education (South West) letter No. letter No. F.DDE/SWB/Acctt./2017-18/262 dated 28.07.2017 (annexure A-1) : and

(c) To direct the respondents to release the recover amount of Rs. 2,46,366/- with immediate effect: and

(d) To direct the respondent to re-fix his pension after making necessary correction in the PPO of the Applicant and to issue amended PPO to the applicant with all consequential benefits after re-fixation of pension to the applicant: and

(e) To grant an interest of 18% on the delayed payment in difference of pension element and on the recovery amount of Rs. 3,46,366/- being wrongly fixed the pension of the applicant.: and

(f) To award exemplary costs upon the Respondents in the facts and circumstances of the record; and

(g) Such further order or orders, direction/ directions be passed so as to this Learned Tribunal may deem fit and proper in accordance with law."

Nobody appeared for the applicant, even on revised call on previous date, i.e. 16.05.2019. Today, also there is nobody for the applicant. Counsel for the respondents gives us a copy of the revised pay fixation order dated 28.02.2019 and states that as per this revised order, the reliefs claimed for by the applicant have been given.

In view of the continuous absence of the applicant and statement made at Bar by counsel for the respondents and copy of the revised order provided by them, nothing remains to be adjudicated in this matter. Hence, the OA is dismissed. No costs.