Mahesh Kumar vs UOI & Others

R.N. Singh, Member (J)

Heard the learned counsel for the applicant. In the present application, the applicant is aggrieved by the inaction of the respondents in not releasing the pension as well as other retiral dues to the applicant in spite of the fact that the applicant's request for voluntary retirement was accepted by the Competent Authority and the applicant stood retired on 11.02.2020. Shri M.D. Jangra, learned counsel for the applicant further contends that the respondents have themselves forwarded the pension papers of the applicant to the PPO, Settlement, NDLS vide their communication appended at Annexure A-2.

Learned counsel for the applicant submits that the necessary action has not been taken by the respondents till date, in spite of the representation of the applicant dated 17.06.2020 (Annexure A-4).

At this very stage, learned counsel for the applicant submits that the applicant shall be satisfied if the present OA is disposed of with a direction to the respondents to consider the applicant's representation under reference and dispose of the same by passing an appropriate order in a time bound manner.

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

In view of the aforesaid, the present OA is disposed of at this very stage with a direction to the respondents that the applicant's representation dated 17.06.2020 (Annexure A-4) be considered and disposed of by passing an appropriate order as expeditiously as possible and in any case within six weeks from the date of receipt of a certified copy of this order.

It is clarified that we have not expressed any opinion on the merits of the claim of the applicant.

The OA is disposed of in the aforesaid terms. However, in the facts and circumstances, no order as to costs.