AI Structured Summary
Not yet generated for this judgment
Judgment
Shri Akhil Ranjan, learned counsel for the applicant and Shri Anil Kumar, learned counsel for the respondents, are present.
The instant original application has been filed by the applicant seeking following relief:
“i.That the Hon’ble Tribunal may kindly be pleased to direct the respondents to issue an order or direction to take steps to decide the matter of applicant in respect of retiremental benefits in the light of representation dated 17.02.2026 made by applicant to the respondents.
ii.Any other suitable order or direction which this Hon’ble Tribunal deem fit and proper, in the circumstances of the case, may also be passed in favour of the applicant.
iii.Award cost in favour of the applicant.”
I have heard learned counsel for the parties.
The brief facts of the case are that the applicant has alleged wrong fixation of his pension on the part of the respondents. Contention of the applicant is that respondents have wrongly calculated the qualifying service for the purpose of pension and therefore he is getting lesser pension.
At the outset, learned counsel for the applicant, referring to relief clause no i, submits that seeking redressal of her grievance, applicant had preferred a representation dated 17.02.2026 (Annexure A-3 to the OA) before the respondents but the same has not been decided till date and thus, at this stage, the applicant would be satisfied if the competent authority amongst the respondents is directed to decide the aforesaid representation in a time bound manner by way of a reasoned and speaking order.
Learned counsel for the respondents vehemently opposes the prayer of the applicant’s counsel submitting that the instant case holds no merit and is liable to be dismissed accordingly.
I have considered the rival contentions.
Having regards to the facts and circumstances of the case, having perused the representation moved by the applicant (Annexed as Annexure A3 to the Compilation II of the OA) and considering the limited prayer made by the applicant’s counsel, it would be in the fitness of things if the instant OA is disposed of at this stage itself directing the respondents to decide the representation of the applicant. Accordingly, the instant original application is disposed of at this stage itself. The competent authority amongst the respondents is hereby directed to take a decision on the representation dated 17.02.2026 of the applicant in light of extant rules and provisions. The said decision be taken within a period of one month from the date of receipt of certified copy of this order and be communicated to the applicant within 10 days of its passing, without fail. Needless to say, I have not commented anything regarding the merits of the case nor examined the same.
All associated MAs stand disposed of. No costs.