K. Baby vs The Principal General Manager & Anr.

HON'BLE Mr.P.MADHAVAN, JUDICIAL MEMBER When the matter was taken up today, it appears that an M.A No.180/422/2021 has been filed by the applicant seeking permission to withdraw the O.A. Heard both sides and the M.A for withdrawing the O.A is allowed. Accordingly, the Original Application stands dismissed as withdrawn. No costs.

Issue a copy of this order to the counsel for the parties today itself.

Annexure A1 - A true copy of the communication dated 25.11.1983 issued by the Accounts Officer, Indian Posts and Telegraphs Department. Annexure A2 - A true copy of the communication dated 13.10.1983 sent to the Director General by the Accounts Officer, Office of the District Manager Telephones. Annexure A3 - A true copy of the communication dated 29.7.1993 issued by the Accounts Officer (Est.I) Annexure A4 - A true copy of the reply dated 25.8.1993 sent by the applicant to the Accounts Officer. Annexure A5 - A true copy of the communication dated 23.3.1994 issued from the office of the Central Accounts Office, Air Force, New Delhi. Annexure A6 - A true copy of the communication dated 26.4.1994 issued by the Accounts Officer (Planning) Annexure A7 - A true copy of the representation dated 18.7.1997 submitted to the Accounts Officer Annexure A8 - A true copy of the communication dated 7.4.98 issued from the office of the first respondent Annexure A9 - A true copy of the judgement dated 28.1.2004 in WPC No.2328 of 2004 of the Hon'ble High Court of Kerala Annexure A10 - A true copy of the communication dated 19.2.2004 along with the statement issued by the Accounts Officer. Annexure A11 - A true copy of the reply dated 8.3.2004 to Annexure A-10 submitted by the applicant. Annexure A12 - A true copy of the order dated 2.4.2004 issued from the office of the first respondent Annexure A13 - A true copy of the order dated 23.4.2004 issued by nd the 2 respondent withholding an amount of Rs.50017/- from the admissible gratuity of the applicant. Annexure A14 -A true copy of the judgement dated 26.8.2014 in WP(C) No.12694/2010 of the Hon'ble High Court of Kerala Annexure A 15 - A true copy of the order dated 24.2.2015 issued by st the 1 respondent along with the calculation sheet. Annexure R1 - True copy of Govt. of India's decision (1)(2) below Rule 17 of CCS (Pension ) Rules Annexure R2 - True copy of the communication dated 23.3.1994 Annexure R3 - True copy of the representation dated 7.5.1994 Annexure R4 - True copy of the Govt. of India OM F.7/1/93- P&PW(F) dated 25.8.1994 Annexure R5 - True copy of letter bearing No.E-II/2/40-KB/28 dated 11.7.2005 Annexure R6 - True copy of order dated 10.7.2009 of this Hon'ble Tribunal in TA 23/2008 Annexure A16 - A true copy of the calculation sheet prepared by the applicant. Annexure R7 - True copy of Govt. of India OM No.38/34/2001- P&PW(F) dated 29.4.2002 Annexure R8 - True copy of the table of interest rate declared on Provident Fund accumulations. ...