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Tribunals and CommissionsSingle Bench(2018) 07 CAT CK 0104

J.K. Katyal And Ors vs New Delhi Municipal Council And Ors

Central Administrative Tribunal · Decided on 13 July 2018

HON’BLE JUDGES
Nita Chowdhury, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 2588, 2890 Of 2018
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Judgment

10 paragraphs · 398 words

MA No. 2890/2018

1.

MA filed for joining together in a single application is allowed for the reasons stated therein.

OA No. 2588/2018

2.

The applicants, who have filed this OA, are seeking the following reliefs:-

"1) To revise the Pay and Pension of the applicants w.e.f. 01.01.2016 onwards in accordance with the recommendations of the 7th CPC, incorporated in the CCS (Revised Pay)Rules, 2016.

2) To release the arrears of Pay & Pension and Allowances accrued on revision of their Pay and Pension alongwith interest @12% per annum till the date of their actual payments to the applicants.

3) To pass any other order(s)/direction(s) as deemed proper in the circumstances of the case to meet the ends of justice.

4) To award the applicants the cost of this litigation."

3.

The learned counsel for the applicants draws attention to an Office Order No.D-233/PA/Dir.(P)/2017 dated 05.09.2017 in which the respondent has approved the grant of second installment of payment with regard to interim relief to be given as result of the acceptance of the recommendations of the Central Pay Commission. He has prayed that as they were also employees of the respondent prior to the superannuation, their pension should also be revised as per the provisions of the CCS (Revised Pay) Rules, 2016. They have made their representations to the respondents to revise their pay and pension and release the arrears of their pay, pension and allowances accrued w.e.f. 01.01.2016 on revision of their pay and pension in accordance with CCS (Revised Pay) Rules, 2016 as has been done in the case of their juniors and seniors, but their representations remain un-replied. Hence they have been forced to file this OA.

4.

After hearing learned counsel for the applicants, it becomes clear that the representations dated 21.02.2018, 27.06.2018 and 02.07.2018 on this matter have yet to be decided by the respondents. Hence, the respondents are directed to take a decision on these representations and pass a reasoned and speaking order within a period of 45 days. In case it is found that the applicants are to be given any revised pay and pension, they are given further period of 60 days to make such payments to the applicants. It is also made clear that this Tribunal have not gone into the merits of the case and the OA stands disposed of at the initial stage itself. No costs.