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Judgment
Per: SURESH KUMAR BATRA MEMBER (J)
The applicant has filed this application under section 19 of the Administrative Tribunals, Act 1985 seeking the following relief:
i)To order the respondents to grant the Accident free service cash award equal to 60 days basic pay (without allowances) pm as per Para B of the Annex. А- 2.
ii) To grant the interest at rate of 12 % for delay, at no fault of the applicant.
Brief facts as pleaded leading to filing of this OA are that the applicant was appointed in group D services on 15.5.1985, and subsequently promoted to the post of Cabinman on 03.06.1996. After rendering 33 years of Accident Free Service in the respondent department, he got retired on 31.07.2025 as Cabinman on attaining the age of superannuation.
Learned counsel for applicant submits that as per Railway Board Letter No. 2022/Safety/DM/AFSA Policy dated 26.10.2022 (Annexure A-2) there is a provision of 'Accident free service cash award equal to 60 days basic pay (without allowances) pm as per Para B of the (Annexure A- 2) and the applicant submitted the representation dated 18.03.2026 (Annexure A- 1) seeking for its entitlement.
Learned counsel for applicant submits that the applicant will be satisfied, if, the contention by way of representation dated 18.03.2026 (Annexure A-2) is considered and decided by respondents in a time bound manner.
Sh. Sanjay Goyal, learned Senior CGSC has put in appearance on behalf of respondents on receipt of advance copy of OA. Learned counsel for respondents has not objected to the innocuous prayer made by applicant.
In view of the consequential agreement between the parties, the OA is disposed of, without commenting upon the merits of the case, with a direction to competent authority amongst the respondents to consider and decide the contention of applicant in representation dated 18.03.2026 (Annexure A-2) if received, by them, within a period of three months from the date of receipt of certified copy of this order. A copy whereof shall be supplied to the applicant.
No costs.