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Judgment
5 paragraphs · 270 wordsL. Narasimha Reddy, J
The applicant retired from the service of Central Public Works Department (CPWD) on 31.07.2019 as Plumber (Group-C). It is stated that one month before his retirement, his pay was reduced by Rs.8,704/- per month, and on that basis, recovery of Rs.5,89,063/- was effected from his pension. It is also stated that the reduction would have impact upon his pension to the extent of Rs.19,600/-. In this background, he filed this OA with various prayers, namely to quash the recovery orders and to direct the respondents to restore the basic pay and then to refund the amount recovered from him. Alternatively, he prayed for a direction to the respondents to dispose of his representation dated 12.02.2020.
We heard Shri R. K. Mirg, learned counsel for the applicant and Ms. Anupama Bansal, learned counsel for the respondents at the stage of admission.
The pay structure of the applicant was revised just before his retirement. The circumstances under which the pay of the applicant was reduced and the resultant recovery was made are not before this Tribunal. The applicant had submitted a representation on 12.02.2020 ventilating his grievance. The same needs to be disposed of so that the applicant would know the exact state of affairs, and he may be in a position to work out his remedies.
We, therefore, dispose of the OA directing respondent No.3 to pass the orders on the representation dated 12.02.2020 submitted by the applicant, within a period of six weeks from the date of receipt of a copy of this order. There shall be no order as to costs.