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Judgment
P.Madhavan, Member J
This Original Application has been filed by the applicant seeking the following reliefs:
“(i) Direct the 2nd respondents to consider and pass orders on Annexure A6 and A7.
(ii) Direct the respondents to sanction and release pensionary benefits due to the applicant as a Postal Assistant based upon the actual pay
drawn by the applicant at the time of his retirement on 30.11.2017.
(iii) Any other further relief or order as this Hon'ble Tribunal may deem fit and proper to meet the ends of justice.
(iv) Award the cost of these proceedings.â€
The brief facts of the case are as under:
The applicant was appointed as an Extra Departmental Mail Carrier in the Department of Posts at Cherunniyoor Sub Post Office on 07.02.1978.
Thereafter, he was posted as a Departmental Employee as Class-IV at Attingal H.O on 21.02.1994. Later, he was posted as Postman and while
working on this post, he was appointed as Postal Assistant in Thiruvananthapuram North Postal Divison as per Memo No. B/APPT dated 26.12.2007.
After realising that he was getting less pension than what was actually due to him, he made a representation before the respondents. He was then
informed that the calculations were made correctly but reference was made to the post of Postman, whereas, he had been regularly appointed as a
Postal Assistant way back on 26.12.2007. Therefore, he requested the Chief Postmaster General Kerala Circle to look into his grievances and
sanction pension as a Postal Assistant. He also requested to give the pension calculation statement. Feeling aggrieved the applicant has approached
this Tribunal praying for the above reliefs.
When the matter came up for consideration, it appears that Annexures A6 and A7 representations are still pending before the Competent Authority.
Adv.Mr.Ashok Suresh, ACGSC takes notice on behalf of the respondents and submits that he has no objection to such disposal of this O.A.
In view of the above submission, the Competent Authority is directed to consider Annexures A6 and A7 representations in the light of
relevant rules, regulations and guidelines and pass a reasoned and speaking order within a period of three months from the date of
receipt of a certified copy of this order.
The Original Application is disposed of as above at the admission stage itself. No costs.