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Judgment
PER HON’BLE JUSTICE ANIL KUMAR OJHA, MEMBER (J)
Heard learned counsel for the applicant, learned counsel for the respondents and perused the records.
Through this Original Application, applicant has prayed for the following relief (s):-
(1). To quash the impugned order dated 29.10.2025 and order dated 16.06.2026 (contained as Annexure No.A-1 & A-2 of this OA), with all consequential benefits.
(2). Top revise the pension of the applicant after counting the notional increment fallen due on 1 July 2017 and release the arrears of pension alongwith interest @12% per annum from the date of due till the actual date of payment.
(3). Any other relief, which this Hon’ble Tribunal may deem fit, just and proper under the circumstance of the case, may also be passed.
(4). Cost of the present case.”
At the outset, learned counsel for the applicant submitted that applicant would be satisfied if respondents/competent authority are directed to decide the case of the applicant in the light of DoP&T OM No.19/116/2024-Peres.Pol.(pay) (Pt) dated 20.05.2025, which is annexed at Annexure-A-5 to the OA within the stipulated period of time as directed by this Tribunal.
Further argued that impugned order dated 29.10.2025 (Annexure-A-1) may also be quashed.
Learned counsel for the respondents did not oppose the aforesaid submission, however, prayed for sufficient time be provided to dispose of the case of the applicant.
In view of the above, impugned order dated 29.10.2025 (Annexure-A-1) is quashed. Respondents/competent authority are directed to decide the case of the applicant in the light of DoP&T OM No.19/116/2024-Peres.Pol.(pay) (Pt) dated 20.05.2025, which is annexed at Annexure-A-5 by passing a reasoned and speaking order within a period of two months from the date of receipt of certified copy of this order under intimation to the applicant forthwith.
OA is disposed of accordingly.
It is made clear that we have not touched upon the merits of the case.
Pending MAs, if any, also stand disposed of accordingly.
There is no order as to costs.