Central Administrative Tribunal - Delhi
Smt. Ramesh Thakkar vs Govt. Of Nct Of Delhi Through on 30 January, 2009
Central Administrative Tribunal
Principal Bench, New Delhi
O.A.No.1894/2008
Friday, this the 30th day of January 2009
Honble Shri Shanker Raju, Member (J)
Smt. Ramesh Thakkar
490, Mandakini Enclave
Alaknanda, New Delhi-19
..Applicant
(Applicant in person)
Versus
1. Govt. of NCT of Delhi through
its Secretary-cum-Director of Education
Old Secretariat, Delhi
2. The Deputy Director of Education
Govt. of NCT of Delhi
Distt South, Defence Colony (Block C)
New Delhi
3. The Head of School
Sarvodaya Kanya Vidyalaya, Chirag Delhi
Soami Nagar, New Delhi
..Respondents
(By Advocate: Shri H.K. Gangwani along with Ms. Anita Satia, DD (E)
South & Shri K.C. Arora, EO-23)
O R D E R (ORAL)
Applicant, a retiree, has not been issued a provisional pension. However, other benefits have already been released with some deduction as excess payment. It is stated that PPO granting provisional pension has not reached the bank as yet. This has been ensured by the respondents that the same will reach at the appropriate place in time.
2. However, as regards the erstwhile service on technical resignation in Haryana Government, applicant, who is present in person, makes a categorical statement that she had not drawn any pro-rata benefits and as this service has been treated for pay fixation on grant of senior scale, same has now to be treated for the purposes of qualifying service to finalize her pensionary benefits.
3. On directions from the Court, Ms. Anita Satia, Deputy Director (E) has appeared in the Court and explains that the matter has been referred to the headquarters along with grant of senior scale to the applicant. However, a decision in this regard would come within two months.
4. In these circumstances, OA stands disposed of with a direction to the respondents to expedite counting of erstwhile service of applicant in accordance with rules and instructions and to prepare a final PPO, so that regular pension be disbursed to the applicant along with arrears. This shall be done within a period of two months from the date of receipt of a copy of this order. No costs.
5. Personal presence of Deputy Director (Education) stands dispensed with.
( Shanker Raju ) Member (J) /sunil/