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Judgment
This OA has been filed seeking following reliefs :-
“(i)Direct the respondents to grant the compassionate allowance under Rule 41 (CCS Pension) (1) and (2).
(ii)Pass any other order proper in this facts and circumstances of the case may also be passed in favour of the applicant.”
The facts of the case are that the applicant was dismissed from the service of respondents on 29.01.2014. He has given a representation dated 13.08.2020 which has been received on 03.09.2020. This representation is under consideration of the respondents and no decision has been taken thereon.
As per Section 21 (1) (b) of CAT Act, this OA is premature and is accordingly dismissed. It is made clear that no comments are being made on the merits of the case. No order as to costs.