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Judgment
It is the case of the applicant that the applicant has superannuated as Executive Engineer (Civil) from DDA w.e.f. 31.08.2022. The DDA authoritites reduced the basic pay of the applicant from Rs. 93,800/- to Rs. 91,100/- thereby causing reduction of Rs. 2700/- per month from the basic pay. After the aforesaid recovery, amounting to Rs. 2,50,000/- from the salary for the each month of April, July and August 2022 and Rs. 3,51,981/- has been recovered from Gratuity dated 11.10.2022 after two months of the retirement of the applicant. Being aggrieved by the action of the respondents, the applicant has filed the present OA seeking the following relief:-
“(i)To quash and set aside the impunged PPO dated 11.10.2022 under which the applicant's basic has been reduced arbitrarily from Rs. 93,800 to Rs. 91,100/-and direct the respondents to restore back basic pay of the applicant @Rs. 93,800/-.
(ii)To direct the respondents to refund the recovered amount of Rs. 2,50,000/- from the salary for the each month of April, July & August, 2022 and 3,51,981/- has been recovered from Gratuity after the superannuation alongwith compound interest @12%. Rs.
(iii)To direct the respondents to revise all the retiral benefits of the applicant after restoration of the basic pay of the applicant.
(iv)Pass any further order as this Hon'ble Tribunal deems fit in the facts and circumstances of the case.
IsIssue notice. Mr. LC Singhi and Mr. Arun Birbal , who appears on advance service accepts notice. Learned counsels for the respondents seek four weeks’ time to file counter reply.
The applicant submitted representation Central Administrative Tribunaldated 17.04.2026 and the respondents have not replied to the said representation.
At this stage, learned counsel for the applicant states that the applicant will be fairly satisfied if the pending representation dated 17.04.2026 is decided by the respondents by passing a reasoned and speaking order within time bound manner.
Learned counsels for the respondents have no objection is such direction is given.
In view of the above, the respondents are directed to pass a reasoned and speaking order to the said representation dated 17.04.2026 within a period of four weeks from the date of receipt of certified copy of this order.
Accordingly, the present OA is disposed of at admission stage itself with the direction to the respondents to pass a reasoned and speaking order in a stipulated period of 8 weeks from the date of receipt of certified copy of this order.
We make it clear that we have not expressed any opinion regarding the merits as well as on the limitation criteria.
OA is disposed of accordingly. No costs.
All pending MAs stand disposed of, if any.