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Jashwant Singh vs Satyanarayan Jalan & Others

Central Administrative Tribunal · Decided on 1 October 2020 · Citation: (2020) 10 CAT CK 0048

HON’BLE JUDGES
L. Narasimha Reddy, J · Aradhana Johri, Member (A)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition 100, 96 Of 2020, Review Application 100, 90 Of 2018, Miscellaneous Application 2573 Of 2018, Original Application 2359 Of 2014
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Judgment

15 paragraphs · 333 words

L. Narasimha Reddy, J

1.

The applicant filed OA No.2359/2014 claiming the relief, post retirement. Earlier to that, extensive litigation ensued. The OA was disposed of on 18.12.2017 with a direction to the respondents to verify the correctness or otherwise of the pension being paid to the applicant. Reference was made to the paragraph in the recommendations of the V Central Pay Commission (CPC). The order was subsequently reviewed on 12.10.2018 deleting the paragraph from the report of the V CPC. This CP is filed alleging that the respondents did not implement the order passed in the O.A. The applicant contends that he was not being paid correct amount of pension.

2.

Respondents have filed a compliance affidavit on 22.09.2020. According to them, the pension record of the applicant was verified, after receipt of notice in the contempt case and as of now, he is being paid monthly pension of Rs.10,029/- and the same is in accordance with the law, and as per the recommendations of VII CPC.

3.

We heard Sh. R. K. Sharma, learned counsel for applicant and Ms. Ruchira Gupta, learned counsel for respondents.

4.

The only direction issued in the OA was to verify the claim of the applicant as regards the accuracy of the pension. Though, reference was made in the order in OA to the paragraph in the report of V CPC, that was deleted in the review. Therefore, the only direction, which remained in the OA, is to verify the correctness of pension.

5.

In para 6 of the compliance affidavit, the respondents have furnished the break-up of the pension of the applicant which is as under:

Basic pension

:        Rs. 9,252/-

Commutation of pension

:        Rs. 8,456/-

DA rate of the basic pension

:        Rs. 1,573/-

Total monthly pension at present

:        Rs.10,029/-

6.

We find that there is no lapse on the part of the respondents. The CP is closed. We hope that the applicant would hereafter spare the respondents of any further litigation.