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Suresh vs Commissioner, NDMC Civic Centre, Minto Road & Others

Central Administrative Tribunal · Decided on 25 June 2021 · Citation: (2021) 06 CAT CK 0093

HON’BLE JUDGES
Aradhana Johri Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1170 Of 2021
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Judgment

7 paragraphs · 127 words

Aradhana Johri, Member (A)

1.

The applicant's wife was employed as Safai Karamchari with the Respondents. She expired on 05.04.2018. It is the contention of the applicant that

being the legal heir he is entitled for retirement benefits, but these have not been paid to him. The applicant gave a representation to the respondents

on 22.02.2021, which has not yet been decided.

2.

Issue notice. Shri Amit Sinha, learned counsel appears on advance notice for respondents and accepts notice.

3.

Without entering into the merits of the matter, the respondents are directed to pass a reasoned and speaking order on the applicant’s

representation dated 22.02.2021 within six weeks from receipt of a certified copy of this order. OA is disposed of accordingly. No orders as to costs.