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Judgment
O R D E R
This is an Original Application filed by the applicant under Section-19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:-
“i.To direct the respondents to produce the complete service and pay record of the applicant, including the Service Book, pay-fixation record, salary bills/pay slips, Last Pay Certificate/Last Pay Drawn Certificate and the pension calculation sheet forming the basis of PPO No.1125199935, and upon examination thereof to determine the actual last pay drawn by the applicant as on 31.03.2025 and accordingly re-fix and re-calculate his pension on the basis of such correctly determined last pay drawn, in accordance with the applicable rules;
ii.Consequently, direct the respondents to issue a revised PPO and re-calculate and release all consequential pensionary/retiral benefits and arrears arising from such re-fixation, including revision of dearness relief and all other admissible benefits, together with interest @ 12% per annum from the respective dates the amounts became due till actual payment;
iii.Such other relief as this Hon'ble Court may deem fit and proper in the given facts and circumstances of the case kindly be passed in favour of the applicant as against the respondents.”
The applicant herein is aggrieved of the fixation of his pension, which according to him is not as per the last pay drawn by him.
Learned counsel for the applicant submitted that the present Original Application may be disposed of with a direction to the respondents to treat the OA as a representation and decide the same within a stipulated period.
Having regard to the limited prayer made on behalf of the applicant, this Original Application is disposed of at the admission stage, without entering into the merits of the case, with a direction to the respondents to treat this OA as a formal representation of the applicant.
The respondents shall pass a reasoned and speaking order on the aforesaid representation within a period of six weeks from the date of receipt of a certified copy of this order.
With the aforesaid directions, the Original Application stands disposed of. No order as to costs.