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Judgment
In the present Original Application, filed under Section 19 of the AT Act, 1985, the applicant has prayed for the following relief(s):-
“i)quash and set-aside the Impugned order dated 03.04.2025 (Annexure-A-1) issued by the office of respondent no.1; and
ii) declare the applicant entitled for all consequential benefits and the respondents be directed to release the arrears of withheld pension and gratuity along with interest @10% per annum; and
iii) pass any further order(s), direction(s) as be deemed just and proper to meet the ends of justice.”
The claim of the applicant has been contested by the respondents. They have filed counter reply.
It is not in dispute that during pendency of the Original Application, the applicant has preferred a statutory appeal and the same has been received by the respondents on 17.07.2026. Despite the same lying pending consideration of the competent authority for more than two months, the same has not been considered and disposed of.
In light of the aforesaid, without going into the merits, the present OA is disposed of with direction to the competent authority to consider the applicant’s aforesaid pending appeal and dispose it of by way of passing a reasoned and speaking order as expeditiously as possible and preferably within six weeks from the date of receipt of a certified copy of this order.
Accordingly, the OA stands disposed of in the aforesaid terms. All pending MAs, if any, shall also stand disposed of.
It is made clear that the applicant shall be at liberty to agitate his surviving grievances, if any, after disposal of his aforesaid appeal.
There shall be no order as to costs.