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Judgment
23 paragraphs · 288 wordsNita Chowdhury, J
When the matter is taken up today, both the parties are present.
Counsel for the respondents states that this OA had been filed, seeking the following reliefs:-
"8.1 That this Hon'ble Tribunal may graciously be pleased to allow this original application set aside the two impugned office orders dated 27.02.2019 with all consequential benefits.
8.2 That this Hon'ble Tribunal may graciously be pleased to directing the respondents to restore the pay of the applicant at the rate of Rs.109100 as on 01.07.2018, with all consequential benefits.
8.3 That this Hon'ble Tribunal may graciously be pleased to directing the respondents to pay and fix all retiral benefits of the applicant in his correct pay already drawn with annual increments i.e. Rs.109100 with all consequential benefits including payment of 18@ simple interest on consequent arrears including delayed payment of GPF and CGEGIS.
8.4 That this Hon'ble Tribunal may graciously be pleased to directing the respondents to produce all relevant records before this Hon'ble Tribunal in the interest of justice.
8.5 That any other or further relief which this Hon'ble Tribunal may be deem fit and proper under the circumstances of the case may also be granted in favour of the applicant.
8.6 That the cost of the proceedings may also be awarded in the favour of the applicant."
He also states that vide order dated 18.04.2019, the aforesaid reliefs have been granted to the applicant and which read as under:-
S.No.
Details
Amount (in Rupees)
1
Gratuity
Rs.19,62,164/-
2
Commuted Pension
Rs.21,45,517/-
3
Leave-in-Cashment
Rs.11,03,964/-
In view of the above, nothing remains to be adjudicated in this matter which is also accepted by the applicant. Hence, the OA is disposed of. No costs.