M. V. Ramanarayanan vs Union Of India & Others

P.Madhavan, Member J

This Original Application has been filed by the applicant seeking the following reliefs:

"(a) Declare that the non-feasance on the part of the respondents to grant the Composite Transfer Grant to the applicant as provided for under Rules 1643 of the Indian Railway Establishment Code(Vol. II) is arbitrary, discriminatory and hence, unconstitutional and direct the respondents accordingly;

(b) Direct the respondents to grant the applicant, Composite Transfer Grant payable upon his retirement on 31.10.2015 with interest calculated at least with effect from 01.01.2016 at the rate of 9% per annum up to the date of full and final settlement of the same.

(c) Award costs of and incidental to this Application;

(d) Pass such other orders or directions as deemed just, fit and necessary in the facts and circumstances of the case."

Brief facts of the case are as follows:-

The applicant is retired as a Technician-1/Carpenter from the Salem Division of Southern Railway and he is aggrieved by the non-feasance on the part of the respondents to grant him the benefit of Composite Transfer Grant consequent upon his superannuation on 31.10.2015. Hence, the applicant has approached this Tribunal praying the aforesaid reliefs.

When the matter came up for consideration, Counsel for the Respondents Adv.Mr.Sunil Jacob Jose opposes the matter and submits that it is barred by limitation as the applicant retired in 2015 and no action has been taken till date.

The Counsel for the applicant submits that this is a matter for retiral benefits and he is entitled for the same and he has filed many representations, but the Respondents have not considered the same so far.

In view of the above facts of the case, it will be justified to direct the respondents to consider and pass a speaking order on the representations. Hence, the competent authority is directed to consider Annexure A-2 and connected representations given by the applicant and communicate the decision to the applicant within a period of 3 months from the date of the receipt of a copy of this order. It is also clarified that disposal of the representations will not grant any extension of time of limitation period.

The Original Application is disposed of as above at the admission stage itself. No costs.