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Tribunals and CommissionsDivision Bench(2019) 04 CAT CK 0036

Keshav Ram Verma vs Union Of India through

Central Administrative Tribunal · Decided on 24 April 2019

HON’BLE JUDGES
L. Narasimha Reddy, J · Mohd. Jamshed, J
RESULT
Disposed Off
CASE NUMBER
Original Application No. 1054 Of 2019

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Judgment

12 paragraphs · 351 words

L. Narasimha Reddy, J

1.

The applicant states that he is working as Gramin Dak Sewak (GDS) since 20.07.1982. According to him, the Government introduced a Scheme of Time Related Continuity Allowance (TRCA), and further decided to revise the same every ten years.

2.

According to the applicant the revision became due on 01.01.2016, but the order in that behalf was passed only in the year 2018. It is mentioned in the order dated 25.06.2018 that the arrears referable to the period from 01.01.2016 to 30.06.2018 shall be paid applying fitment factor of 2.57 but the same has not been extended to him. It is also stated that a detailed representation in this behalf was made on 01.11.2018, followed by reminders but no action has been taken thereon.

3.

We heard Shri Vinod Sharma, learned counsel for the applicant in detail at the stage of admission.

4.

A perusal of the order dated 25.06.2018 discloses that not only revision of pay was made but also it was mentioned that the GDS shall be entitled to be paid arrears. The relevant para thereof reads as under:-

"8. Payment for the period from 01.01.2016 to 30.06.2018.

The arrear payable to GDS will take into consideration the following two figures:

(i) Due for the period from 1.1.2016 to 30.6.2018 calculated on the basis of TRCA already drawn multiplied by a factor of 2.57.

(ii) TRCA including DA drawn for the above period from 1.1.2016 to 30.06.2018.

(iii) The difference between (i) and (ii) will be the amount payable to GDSs on account of arrears."

5.

In the ordinary course of things, the applicant is entitled to be extended this benefit also. If, however, there are reasons for denying it to him, the same need to be stated. The representation of the applicant cannot be kept pending indefinitely.

6.

We, therefore, dispose of the OA, directing the respondents to pass orders on the representation dated 01.11.2018 submitted by the applicant, within a period of six weeks from the date of receipt of certified copy of this order. There shall be no order as to costs.