Pal Chand, S/o. Late Sh. Mam Chand vs Union Of India & Others

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R. N. Singh, Member (J)

Through Video Conferencing

The present OA has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 challenging orders dated 19.02.2021 and

22.02.2021 (Annexure A-1), vide which the learned counsel for the applicant submits, that the respondents have reduced the pay of the applicant and

have deducted an amount of Rs.2,22,509/- from the applicant’s DCRG without following the principles of natural justice. He further submits that

the applicant has retired on attaining the age of superannuation on 28.02.2021.

Mr. Nagar, learned counsel for the applicant further submits that the applicant has preferred a representation dated 18.04.2021 (Annexure A-2) and

the same is still lying pending consideration of the respondents.

Issue notice. Mr. Manmohan Jha, proxy counsel who appears for Mr. Krishna Kant Sharma, learned counsel for respondents on advance service,

accepts notice on behalf of the respondents.

We heard learned counsel for the applicant. He submits that the applicant shall be satisfied, if the present OA is disposed of at this very stage, with

a direction to the respondents to consider the applicant’s aforesaid representation and to dispose of the same by passing an appropriate order in a

time bound manner. To such request of the learned counsel for the applicant, there is no objection from the learned counsel appearing for the

respondents.

In view of the aforesaid, without going into the merits, the present OA is disposed of with a direction to the respondents to consider the aforesaid

representation of the applicant dated 18.04.2021 (Annexure A-2) and dispose of the same by passing an appropriate, reasoned and speaking order as

expeditiously as possible and in any case within six weeks from the receipt of copy of this order.

The OA is disposed of in the aforesaid terms. Pending MA also stands disposed of accordingly. There shall be no order as to costs.