Vijay vs The Commissioner, NDMC & Ors.

By Hon’ble Mr. Prdeep Kumar, Member (A)

The applicant herein was working as aSafaiKaramchari with NDMC. The applicant has since been superannuated on 30.09.2020. The relevant order to superannuate him was issued vide memorandum dated 05.05.2020 and he was directed to deposit all connected papers to his concerned Assistant Inspector. All these documents were accordingly submitted by the applicant vide letter dated 29.10.2020. The applicant is aggrieved that none of his retiral benefits, not even provisional pension, has been paid to him so far.

Feeling aggrieved the instant OA has been preferred.

Issue notice.

Shri R K Jain, learned counsel, who appears on behalf of respondents, accepts notice.

At this stage, the applicant submits that he will be satisfied, if some time bound direction is issued to the respondents on his pending representation dated 29.10.2020 wherein he has already complied with the directions to deposit the required documents.

In view of the foregoing, the OA is disposed off at the admission stage itself, without going into the merits of the case, with a direction to the respondents to pass a reasoned and speaking order, in follow up of submission of all the documents etc. by the applicant on 29.10.2020, in keeping with the extant rules and instructions on the subject, under advice to the applicant, within a time period of six weeks. In case as a result of this examination, certain payments become due to the applicant, these shall also be released within a time period of four weeks thereafter.

Pending MA stands disposed off.

No costs.