Lalji Singh Yadav vs Union Of India And Others

R.N. Singh, Member (J)

Heard learned counsel for the applicant.

The Applicant has filed the present Application under Section 19 of the AT Act, 1985 with prayer to direct and command the respondents to decide his representations dated 31.12.2018, 4.2.2019 and 28.2.2019 regarding the payment of pensionary benefits by granting one notional increment which according to him was due on 1.7.2017.

Learned counsel for the applicant further submits that applicant has become entitled for such benefit in view of the judgment of the Hon'ble Apex Court dated 23.7.2018 in SLP (Civil) No.2208/2018 titled Union of India & Ors. vs. P. Ayyam Perumal.

Issue notice.

Shri R.S. Rana, learned counsel who appears on behalf of the respondents on advance service, accepts notice.

Learned counsel for the applicant submits that the present OA can be disposed of at this very stage with direction to the respondents to consider the applicant's aforesaid representations and to dispose of the same in a time bound manner.

We are of the considered view that if such a request of the applicant is accepted at this stage, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the merits of the claim of the applicant, we dispose of the present OA with direction to the respondents to consider the aforesaid representations of the applicant and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within 10 weeks from the receipt of a copy of this Order.

The OA is disposed of in the aforesaid terms. No order as to costs.