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Judgment
When taken up, Shri.Vishnu S Chempazhanthiyil representing the learned counsel for the applicant submits that the Original Application has become infructuous and it is not pressed.
Recording the above submission, the Original Application is dismissed as not pressed.
List of Annexures
Annexure A1- True copy of the Pension Payment order of the applicant Annexure A2- True copy of the corrigendum pension payment order of the applicant
Annexure A3- True copy of the office memorandum No.38/33/12-P&PW(A) dated 9.7.2019 of the 1st respondent
Annexure A4- True copy of the communication dated 11.7.2018 from the 3rd respondent
Annexure A5- True copy of the representation dated 6.12.2018 submitted by the applicant before the 2nd and 3rd respondent
Annexure A6- True copy of representation dated 12.12.2018 submitted by the applicant before the 2nd and 3rd respondents
Annexure A7- True copy of the communication dated 28.5.2019 from the 2nd respondent to the applicant
Annexure R1- The copy of PPO No.FYS/10663/2004 Amendment of Pension to Rs.5622/-
Annexure R2- The copy of corrigendum PPO No.C/CORR/FYS/06253/2005- Amendment of Pension to Rs.572/-
Annexure R3- The copy of Dept. of P&PW OM No.38/37/08-P&PW(A), dated 01/09/2008 regarding revision of pension after 6th CPC
Annexure R4- The copy of Dept. of P&PW OM No.38/37/08-P&PW(A), dated 28.1.2013 regarding step up of pension
Annexure R5- The copy of DOP &PW OM No.38/33/12-P&PW(A), dated 04/01/2019, regarding considering Grade Pay of Rs.4600/- to pre-2006 pensioners
Annexure R6- DOP&PW OM F.No.38/37/2016-P&PW(A), dated 12/05/2017 regarding 'No arrears' and fixation of pay of pension w.e.f 01/01/2016