Central Administrative Tribunal - Allahabad
Birbal Taneja Son Of Late Din Dayal ... vs Union Of India Through The General ... on 26 August, 2010
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH ALLAHABAD (THIS THE 26TH DAY OF AUGUST, 2010) PRESENT: HONBLE MR. D. C. LAKHA MEMBER-A ORIGINAL APPLICATION NO. 654 OF 2007 (U/s, 19 Administrative Tribunal Act.1985) Birbal Taneja son of Late Din Dayal Taneja, retired Loco Foreman, Northern Railway, Chunar r/o House No. 49, Rail Bazaar, Kanpur. . . . . . . . .Applicant By Advocate: Shri Sudama Ram Versus 1. Union of India through the General Manager, N.C. Railway, Head Quarter, Allahabad. 2. Divisional Railway Manager, N.C. Railway, Allahabad. 3. Sr. Divisional Finance Manager, N.C. Railway, Allahabad. . . . . . . . . . Respondents By Advocate: Shri D.P. Singh O R D E R
(DELIVERED BY: MR. D. C. LAKHA - MEMBER-A) Heard Shri S.K. Kushwaha holding brief of Sri Sudama Ram learned counsel for the Applicant and Shri D.P. Singh, learned counsel for the Respondents.
2. This O.A. has been preferred to seek the following relief:-
(i) The Honble Tribunal may graciously be pleased to direct the respondents to pay compound interest @ 18% on the delayed payment of amount of pension and gratuity i.e. Rs. 72,204/- and Rs. 4125/- respectively which were illegally and arbitrarily withheld by the respondents with effect from 1.5.1989 to 29.10.2005.
3. Learned counsel for the applicant has drawn my attention to page 17 (Annexure A-4) indicating that the applicant, through the Advocate, gave the notice dated 31.01.2007 to the Respondent No. 2 and 3 to seek the relief. But no action has been taken by the respondents and no reply is received by the applicant till the filing of the present O.A. The learned counsel for the applicant would contend that his grievance may be redressed if a direction is issued to the Respondent No. 2 and 3 to look into this matter and decide the same by passing a reasoned and speaking order within a specified period of time.
4. In the counter reply of the respondents it has been stated at Para 9 that they had received no representation or reminder about the grievance or the claim of the applicant.
5. In view of these facts I deem it proper to direct the applicant to put up the detailed and self explanatory representation to Respondent No. 2 in support of the relief he is seeking through this O.A., within a period of 15 days from today. If such representation is received by the Respondent No. 2, the same shall be considered and be disposed by passing a reasoned and speaking order within a period of three months from the date of receipt of the representation as well as the certified copy of this order.
6. With this direction the OA stands disposed of. No order as to costs.
Member (A) /S.V./-
??
??
??
??
2