Murari Lal Mathur vs Union Of India And Ors

This Original Application (OA) has been filed by the applicant seeking the following reliefs:-

"(i) To set aside & quash the fixation of pension as per 7th CPC 2016

(ii) To direct the respondents to fix correct pension Rs.4875/- w.e.f. 1.9.2005.

(iii) To direct the respondent to grant arrears to the applicant w.e.f. 1.9.2005 to 31.12.2015.

(iv) To direct the respondent to revised fix pension Rs.21150 w.e.f. 1.1.2016 as per DOP&PW OM dated 6.7.2017 table no.24 and grant arrear w.e.f. 1.1.2016 till date.

(v) To direct the respondents to grant all the consequential benefits like arrears with 18% interest to the applicant.

(vi) To pass any other orders as deem fit and proper in the facts and circumstances of the case.

(vii) Award costs."

When the matter is taken up, counsel for the respondents have stated that they have granted the necessary reliefs asked for in this OA to the applicant and they have filed an additional affidavit to this effect on 20.08.2019. Counsel for the applicant fairly states that the applicant is not contacting him and hence he is unable to comment on the same.

We have perused the additional affidavit filed by the respondents and find that they have re-fixed the pension of the applicant and accordingly, paid an amount of Rs.116166/- on account of 7th CPC revision pension arrears. This fact is also not being controverted by the applicant. Hence, as reliefs asked for in this OA have been granted to the applicant, nothing remains to be decided in this OA and the same is accordingly dismissed. No order as to costs.