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Tribunals and CommissionsDivision Bench(2019) 12 AFT CK 0013

Sawai Singh Shekhawat vs Union Of India And Others

Armed Forces Tribunal · Decided on 17 December 2019

HON’BLE JUDGES
Sunita Gupta, J · Philip Campose, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1850 Of 2019, Miscellaneous Application No. 2722 Of 2019
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Judgment

17 paragraphs · 262 words

MA 2722/2019

1.

Vide this MA, 26 applicants seek permission to file a joint OA for seeking similar relief.

2.

Counsel for the respondents has no objection to the same and as such keeping in view the facts that common relief has been claimed by all the

applicants in the interest of justice, application is allowed. MA stands disposed off.

OA 1850/2019

Vide this OA, applicants seek direction to the respondents to fix service pension and retirable benefits by granting benefits of MACP in the rank of

Naib Subedar in terms of Government of India, Ministry of Defence letter dated 25.07.2018 and to pay the due arrears along with interest.

2.

Heard. Admit.

3.

Issue notice to the respondents in OA.

4.

Notice is accepted by Mr. K.S.Bhati,Sr.CGSC on behalf of the respondents.

5.

The applicant has challenged the impugned order dated 03.01.2019 which is a reply to Legal Notice-cum-Representation sent by the applicants. A

perusal of the same goes to show that the respondents have admitted the claim of the applicants and it is stated that as per the new policy, it will take

6 to 8 months time for issuance of PRO as large number of serving personnel/ESM are affected with the new policy. The letter is dated 03,012019.

However, till date, the PRO has not been issued to the applicants.

6.

Under the circumstances, respondents are directed to issue the necessary PRO to the applicants within a period of three months positively. O.A.

stands disposed off accordingly,

7.

Copy of the order be given dasti to both the parties.