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Judgment
By filing this OA, the applicant is seeking the following reliefs:-
"a. To direct the respondents to release the General Provident Fund (GPF), Death Relief Fund (DRF), Group Insurance Scheme (GIS), Group Link Insurance Scheme (GLIS) etc.;
b. To direct the respondents to pay interest @ 18% per annum for the period of delay on delayed payments of superannuation dues of applicant from the date of retirement of applicant i.e. 31.3.2017"
c. Directing the respondents to pay cost of litigation as determined by this Hon"ble Tribunal to the applicant.
d. Any other relief which the Hon"ble Tribunal deem fit and proper may also be granted to applicant."
When this matter was taken up for hearing, learned counsel for the applicant submitted that in pursuance of liberty granted by this Tribunal in the RA No.63/2018 in OA No.952/2018 vide Order dated 2.5.2018, the applicant submitted his representation dated 3.10.2018 to the respondents in respect of any benefits as are due to him but have not been released by the respondents but till date the same has not yet been decided by the respondents.
2.1 Feeling aggrieved by inaction on the part of the respondents on his representation dated 3.10.2018 (Annexure A-1), the applicant has filed this OA seeking the relief as quoted above.
Keeping in view the aforesaid submissions of learned counsel for the applicant, this Tribunal deems it fit and appropriate to dispose of this OA at the admission stage itself with a direction to the respondents to consider the aforesaid representation of the applicant dated 3.10.2018 (Annexure A-1) and pass a reasoned and speaking order and communicate their decision to the applicant within a period of 90 days from the date of receipt of certified copy of this Order. If the said representation has already been decided by the respondents, the orders passed thereon be communicated to the applicant within the said period. However, it is made clear that while disposing this OA, this Tribunal has not gone into the merits of the case.
The present OA is disposed of at the admission stage in terms of above directions. There shall be no order as to costs.