Central Administrative Tribunal - Madras
D Govindaraju vs M/O Communications on 27 September, 2018
1 OA 763/2017
Central Administrative Tribunal
Madras Bench
OA/310/0763/2017
Dated Thursday the 27th day of September Two Thousand Eighteen
PRESENT
Hon'ble Mr. R.Ramanujam, Member(A)
1. D. Govindaraju
2. S. Gunasekaran
3. S. Shanmughavadivel
4. C. Arjunan
5. K. Suresh
6. C. Tholkapiyan
7. G. Sivakumar
8. R. Sridhar
9. P. Srinivasan
10. G. Senthil Kumar Vadivel
11. G. Vasudevan
12. G. Gunasekaran
13. V. Rajendran
14. G. Rayalraja
15. T.N. Swaminathan
16. S. Seshadri
17. R. Arulmozhivarman
18. R. Balachandran
19. K. Sivakumar
20. A. Subramanian
21. A. Uthirapathi
22. J. Arumugam
23. U. Muruganandam
24. P. Venkateswaran
25. G. Kolanjinathan
26. M. Subramanian
27. P. Boominathan
28. A. Ayyappan
29. M. Kannan
30. L. Muralikrishnan
31. A. Manoharan
32. J. Rathinakumar
33. T. Jayakumar
2 OA 763/2017
34. K. Muralidharan
35. R. Govindaraju
36. S. Manamohan
37. M. Balkrishnan
38. J. Charles
39. P. Balasubramanian
40. B. Ravichandran
41. A. Sivakumar
42. M. Rengarajan
43. S. Syed Farook Batcha
44. R.S. Shakil Ahamed
45. S. Asraf Ali
46. G.A. Lancy Alexander
47. S. Mallika
48. P. Janaki
49. P. Sivakami
50. A. Noor Nisha
51. V. Girija
52. S. Ganesh
53. L. Gandhimathi
54. S. Muthukumara .. Applicants
By Advocate M/s. P. Rajendran
Vs.
1. The Union of India represented by the
Chief Postmaster General, Tamil Nadu Circle
Chennai 600 002.
2. The Senior Superintendent
Railway Mail Service, Trichy Division
Trichy - 620 001. .. Respondents
By Advocate Mr. K. Rajendran
3 OA 763/2017
ORAL ORDER
Pronounced by Hon'ble Mr.R.Ramanujam, Member(A) Both sides present and heard. The applicants have filed this OA seeking the following relief:-
"To direct the respondents to refrain from applying the New Pension Scheme to the applicants but to apply the Old Pension Scheme and grant them all consequential benefits"
2. It is submitted that the applicants were relying on the order dated 17.11.2016 of the Principal Bench in OA 749/2015 and batch to claim pension under the CCS(Pension) Rules 1972. It is admitted by both sides that the order of the Principal Bench had been challenged in WP No. 832/2018 and batch before the Hon'ble Delhi High Court and the same is still pending before the Hon'ble High Court. It is submitted that since the Hon'ble Delhi High Court was already seized of the matter, the OA could be disposed of with a direction to the respondents to re-consider the claim of the applicants herein, if necessary, in terms of the order to be passed by the Hon'ble Delhi High Court in the aforesaid Writ Petition.
3. Keeping in view the above said submission, this OA is disposed of with the following direction:
"In the event of the Hon'ble Delhi High Court upholding the order of the Principal Bench in the aforesaid OAs, the respondents shall reconsider the claim of the applicant for pension under the CCS (Pension) Rules 1972 in accordance therewith, if similarly placed and 4 OA 763/2017 pass a reasoned and speaking order within a period of two months thereafter."
4. OA is disposed of with the above directions.
(R.Ramanujam) Member(A) 27.09.2018 AS