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Judgment
The applicant herein is a widow. Her husband was engaged as Casual Labourer by ICAR in the year 1977. He was granted temporary status w.e.f. 01.09.1993, vide order dated 25.04.1995. Unfortunately, he died in harness on 22.08.2017.
The applicant had pleaded for consequential benefits in respect of release of gratuity, provident fund and family pension etc. Her representations in this regard, have not been disposed of as yet by the respondents. Feeling aggrieved this OA has been filed.
The applicant relies upon the directions passed by the Hon’ble High Court of Delhi vide orders dated 18.09.2019 in WP(C) No.10013/2019 – Kuntesh Vs. U.O.I. & Ors., in similar circumstances. It is pleaded that in this judgement, Hon’ble High Court had upheld the directions by Tribunal wherein the OA was allowed in similar circumstances and the directions were challenged by Respondents before Hon’ble High Court.
The applicant also pleaded that relying on above Orders by Hon’ble High Court, the OA No.1962/2019, in similar circumstances, has also been disposed of by this Tribunal recently vide their order dated 28.08.2020.
The applicant made a representation dated 08.03.2019 followed by another representation dated 19.11.2019. The same have not been decided as yet. The applicant further submits that they will be satisfied if time bound directions can be given to the respondents to decide these pending representations, keeping in view the relied upon judgments as quoted above.
The matter has been heard.
It is felt that no prejudice is likely to be caused to the respondents if such a request of the applicant is acceded to.
In view of the foregoing, the O.A. is disposed of, without going into the merits of the case, with a direction to the respondents, to decide the pending representations of the applicant, keeping in view the relied upon judgments, by passing a reasoned and speaking order within a period of six weeks of receipt of a copy of this order, under advice to the applicant.
The applicant shall be at liberty to approach the Tribunal if some grievance still subsists. No costs.