Dr. (Smt.) Jyoti Lochab vs Union Of India & Others

R.N. Singh, Member (J)

The present OA has been filed by the applicant, praying therein the following reliefs:-

"(i) That the Hon'ble Tribunal may graciously be pleased to pass an order directing the respondents to release the retirement benefits of the applicant including PF amount, Gratuity amount, Insurance amount, service pension etc. from due date with interest at the rate of 12% PA from the date of retirement till the date of payment, immediately.

(ii) 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."

The learned counsel for the applicant, Mr. Yogesh Sharma submits that the applicant has retired from services of the respondents on attaining the age of superannuation on 31.05.2020. He further adds that for release of her retiral dues, the applicant has submitted relevant documents on 18.06.2020 (Annexure A/3), followed by a representation dated 01.09.2020 (Annexure A/1). He submits that in spite of lapse of more than three months, the respondents have not passed the appropriate order for release of the retiral dues of the applicant.

Issue notice. Mr. Manish Kumar, learned counsel, who appears for respondents on advance service, accepts notice.

Mr. Yogesh Sharma, learned counsel for the applicant, submits that this OA may be disposed of at this very stage with direction to the respondents to consider the applicant's aforesaid representations dated 18.06.2020 (Annexure A/3) and 01.09.2020 (Annexure A/1) and to dispose of the same in a time bound manner. To such request of the learned counsel for the applicant, there is no objection from the learned counsel for the respondents.

In view of the aforesaid, without going into the merit of the claim of the applicant, we dispose of the present OA with direction to the respondents to consider the applicant's aforesaid representations dated 18.06.2020 (Annexure A/3) and 01.09.2020 (Annexure A/1) and to disposed of the same by passing an appropriate reasoned and speaking order as expeditiously as possible and in any case within four weeks of receipt of a copy of this order.

The OA is disposed of in the aforesaid terms. There shall be no order as to costs.