Ms. Kusum Vij & Anr. vs Union Of India & Ors.

Justice L. Narasimha Reddy:

MA seeking joining together in a single petition is allowed.

The applicants retired from service of the respondent-organisation. According to them, their pension was fixed on the basis of last pay certificate (LPC). According to the applicants, the last pay was itself not properly fixed and it ought to have been done on the basis of current CDA, corresponding to the last IDA pay scale. It is stated that when the similarly situated persons approached this Tribunal, a directions was issued to consider their cases. The applicants also state that they have submitted representation and no order has been passed thereon.

We heard Shri Abhishek Bhardwaj, learned counsel for the applicants and Shri Sanjeev Yadav, learned counsel for the respondents at the stage of admission.

The issue is about the correctness or otherwise of the LPC. We do not have any material before us to adjudicate upon. The applicants also submitted representation. The OA is disposed of directing the respondents to pass orders on the representation submitted by the applicants within three months from the date of receipt of a copy of this order.

There shall be no order as to costs.