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Jasjit Singh vs Union Of India & Others

Central Administrative Tribunal · Decided on 1 December 2021 · Citation: (2021) 12 CAT CK 0001

HON’BLE JUDGES
Mohd. Jamshed, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 2718 Of 2021
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Judgment

9 paragraphs · 340 words

Jamshed, Member (A)

(Through Video Conferencing)

1.

The applicant joined the services of the respondents as R/G ASM in Jodhpur Division of Northern Railway in the year 1969. Subsequently, he served the respondents on various posts in various divisions. Though he superannuated on 31.12.2007, his retiral benefits were not released by the respondents for want of details of his services. Being aggrieved by the same, he sent a legal notice to the respondents but to no avail.

2.

By filing the present OA, the applicant is seeking the following relief(s):

"a) Direct the respondents to release retiral benefits to the applicant in the interest of justice.

b) Pass such other or further order as this Hon'ble Tribunal may deem fit and proper in the interest of justice."

3.

Today, I heard Mr. Javed Ahmed, learned counsel for the applicant and Mr. Krishan Kant Sharma, learned counsel for the respondents, at the stage of admission, through video conferencing.

4.

At the outset, Mr. Javed Ahmed, learned counsel for the applicant submits that the applicant would be satisfied, if he is permitted to make a comprehensive representation to the respondents ventilating his grievances and the respondents be directed to decide the same in a time bound manner. To such request of the applicant, there is no objection from Mr. Krishan Kant Sharma, learned counsel for the respondents.

5.

Accordingly, without going into the merits of the case, the present OA is disposed of, at the admission stage itself, granting permission to the applicant to make a comprehensive representation to the respondents within 15 days from today. If such a representation is made by the applicant within the stipulated time, the respondents shall consider and decide the same by passing a reasoned and speaking order thereon, as early as possible, and in any case not later than three months positively from the date of receipt of such a representation of the applicant. This shall be done without any prejudice to the rights of the respondents. There shall be no order as to costs.