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Judgment
Per: RAMESH SINGH THAKUR, MEMBER (J):
The present Original Application under Section 19 of the Administrative Tribunals Act, 1985, is filed by the applicant seeking grant of retiral benefits under Old Pension Scheme.
In pursuance to our order dated 19.02.2026, the respondents have filed supplementary affidavit dated 21.05.2026. The relevant portion reads as under:
“2.That case of the applicant regarding switching over the applicant to Old Pension Scheme (OPS) from New Pension Scheme (NPS) has come to my notice on 19.05.2026. On perusal the facts, it has been found that some officials have occurred the delay to implement the order dated 28.08.2025 passed by the then Competent Authority.
3.That the answering deponent ensures that this case will be taken on top priority to give the benefits of Old Pension Scheme (OPS) to the applicant. After completion the formalities as clarification is to be issued by the DoP&PW in different scenarios of settlement of NPS amount in respect of similar cases of NPS to OPS in the CCS Pension Rules, 2021 under Rule 2(8) (8-A), the benefits of OPS will be given to the applicant at the earliest.”
In view of the aforesaid submission by the respondents, the present Original Application is disposed of with direction to the respondents to finalize the case of the applicant for grant of retiral benefits under the Old Pension Scheme forthwith. The consequential benefits and arrears shall be released to the applicant along with interest at the GPF rate w.e.f. the due date till the date of actual payment. The aforesaid exercise shall be done within a period of four weeks from the receipt of a certified copy of this Order.
The Original Application stands disposed of in the above terms. Pending Miscellaneous Applications, if any, shall stand disposed of accordingly. No order as to costs.