Central Administrative Tribunal - Ernakulam
R.Radhakrishnan vs Union Of India Represented By on 16 May, 2017
Author: P.Gopinath
Bench: P.Gopinath
Central Administrative Tribunal
Ernakulam Bench
OA/180/00352/2017
Tuesday, this the 16th day of May, 2017
CORAM
HON'BLE MR.JUSTICE N.K.BALAKRISHNAN, JUDICIAL MEMBER
HON'BLE Mrs. P.GOPINATH, ADMINISTRATIVE MEMBER
R.Radhakrishnan, aged 60 years
S/o Ramankutty Pillai
(Retd. Signal Instructor Gr.III (Signal Inspector)
Signal & Telecommunications Training School
Southern Railway/Podanur
Residing at 'Uthradom', Chandanathoppu
Quilon-691 014. . . . Applicant
(By Advocate: Mr. T.C.Govindaswamy)
Versus
1. Union of India represented by
General Manager, Southern Railway
Headquarters Office, Park Town P.O.
Chennai-600 003.
2. The Chief Workshop Manager
Signal & Telecommunication Workshop
Southern Railway, Podanur
Coimbatore District-641 023.
3. The Deputy Financial Advisor &
Chief Accounts Officer (W&S/PTJ)
Southern Railway, Podanur,
Coimbatore District-641 023.
(By Advocate: Mr. Sunil Jacob Jose rep by Mr.Rajesh)
This OA having been heard on 16 th May, 2017, the Tribunal delivered
the following order on the same day:
O R D E R (oral)
By N.K.Balakrishnan, Judicial Member Applicant has approached this Tribunal for revision of pension in terms of Para 6 of Annexure A1 which was adopted by the respondent department (Annexure A2). Annexure A4 representation is pending with the respondents.
2. Hence we direct the respondents (competent among them) to consider and dispose of Annexure A4 representation in the light of Annexure A1 within a period of one month from the date of receipt of a copy of this order.
3. OA is disposed of as above. No order as to costs.
(P. Gopinath) (N.K.Balakrishnan) Administrative Member Judicial Member aa.