Pushpa Sharma & Others vs Union Of India & Others

L Narasimha Reddy, J

The applicants are retired employees of Mahanagar Telephone Nigam Limited (MTNL), the 2nd respondent. Before being made the employees of MTNL, the applicants were the employees of Department of Telecommunications. They contend that several discrepancies arose in the context of extending medical facilities and various developments have also taken place. They made individual, as well as collective representations claiming the benefit on the basis of the CDA pay, on surrender of the MTNL medical facilities and they wanted the extension of CGHS rate of facilities. Prayer is also made for issuance of the last pay certificate mentioning the corresponding CDA pay. Their grievance is that no action is taken thereon.

We heard Mr.M.K.Bhardwaj, learned counsel for the applicants and Mr.Sanjeev Yadav, learned counsel for the respondents.

The relief claimed by the applicants seems to be two fold. The first one is regarding issuance of LPC on CDA basis and the second one is about extension of medical facilities under CGHS. The question as to whether the applicants are entitled for such benefits, needs to be examined. We do not intend to express any view at this stage. The representation was made recently and it cannot be said that there is any undue delay on the part of the respondents. At the same time, an earlier action is warranted, since the applicants are retired employees.

We, therefore, dispose of the OA directing the respondents 1 and 2, to consider and dispose of the representation submitted by the applicants, within a period of two months from the date of receipt of a copy of the order. There shall be no order as to costs.