Central Administrative Tribunal - Mumbai
Ranjana A Chaudhari vs Posts on 10 October, 2025
1 OA No.1297/2024
CENTRAL ADMINISTRATIVE TRIBUNAL,
MUMBAI BENCH, MUMBAI
ORIGINAL APPLICATION No.1297/2024
Date of Decision : 10th October, 2025
CORAM : HON'BLE MR. SHRIKRISHNA, MEMBER (A)
HON'BLE MR. UMESH GAJANKUSH, MEMBER (J)
Ranjana A. Chaudhari,
W/o Late Arun Choudhary,
Retired Sub PostMaster
O/o Pune City West Division.
Pune - 411 030
R/o Flat No.201, Jyoti Darshan 2,
Vishwa Society, Dhanakwadi,
Pune - 411 043
B:9422016778. -Applicant
(By Advocate Ms. Sujatha Krishnan)
Versus
1. The Union of India, through
The Secretary,
Ministry of Communication & IT
Dak Bhavan, Sansad Marg,
New Delhi - 110 001.
Digitally signed by Milan Jackson Alphanso
Milan Jackson
DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b,
Phone=
2. the Chief Post Master General,
30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc,
PostalCode=401203, S=Maharashtra, SERIALNUMBER=
6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4,
CN=Milan Jackson Alphanso
Alphanso Reason: I am the author of this document
Location:
Date: 2025.10.21 12:43:50+05'30'
Foxit PDF Reader Version: 2024.4.0
Maharashtra Circle,
Mumbai - 400 001.
3. The Post Master General,
Pune Region, Pune,
Pune - 411 001.
4. Senior Superintendent of Post Offices,
Pune City West Division,
Pune - 411 030. - Respondents
(By Advocate Ms. Vaishali Choudhari)
2 OA No.1297/2024
ORAL ORDER
Per :Mr. Shri Krishna, Member (A)
The matter was listed under the caption for 'Orders' category. When the matter is called out, learned counsel for the respondents submitted that she wants to file sur-rejoinder.
However, since the issue involved is finally settled by the Hon'ble Supreme Court in the case of The Director (Admn. And HR)KPTCL & Ors. Vs. C.P. Mundinamani & Ors., 2023 SCC Online SC 401and in the case of Union of India & Anr. Versus M. Siddaraj, MA Diary No.2400/2024 in Civil Appeal No.3933/2023 dated 20.02.2025 and the same has been implemented by the DoPT by way of OM dated 20.05.2025, we are of the view that Digitally signed by Milan Jackson Alphanso Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, no purpose will be served for waiting for sur- Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 rejoinder by the respondents. Therefore, the matter has been taken up for final disposal.
2. The applicant is the wife of deceased employee Shri Arun H. Choudhary, who retired on superannuation on 30.06.2014 and expired on 13.08.2022. She is claiming notional increment 3 OA No.1297/2024 which she claims was due to deceased employee on 01.07.2014.The applicant submitted a representation to respondent Nos.3 & 4 dated 09.03.2024. The same was replied vide impugned order dated 27.06.2024 stating therein that no such guidelines from Directorate regarding revision on pension against the order passed by the High Court of Madras. Hence, application is returned. Being aggrieved by the above order, the applicant filed this OA.
3. Learned counsel for the applicant has placed reliance on the decision of Hon'ble Supreme Court in the case of Union of India & Ors. Vs. P. Ayyamperumal, Special Leave Petition (Civil) Diary No(s).22283/2018 dated 23.07.2018 whereby the order of Hon'ble High Court of Digitally signed by Milan Jackson Alphanso Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Madras was upheld and SLP was dismissed. She has Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 also placed reliance on the decision of Hon'ble Supreme Court in the case of The Director (Admn.
And HR) KPTCL & Ors. Vs. C.P. Mundinamani & Ors.
(supra) wherein the Hon'ble Apex Court has held that the employees retiring on 30th June/31st 4 OA No.1297/2024 December are entitled for annual increment on the next date of their retirement i.e. 01st July/01st January.
4. Further, it is submitted that MA Diary No.2400/2024 in Civil Appeal No.3933/2023 in the case of Union of India & Anr. Versus M. Siddaraj has already decided on 20th February, 2025 by the Hon'ble Supreme Court.
5. After issuance of notice, the respondents have filed their reply and contested the OA. It has been submitted that the husband of applicant Shri Arun Haribhau Choudhary was retired on superannuation w.e.f. 06.06.2014 and was getting the pension regularly. After his death, the applicant Smt Ranjana A. Choudhary is getting the family pension regularly till date.
Digitally signed by Milan Jackson AlphansoMilan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso She has applied for grant of notional increment Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 w.e.f. 01.07.2014 i.e. immediate after the date of retirement on superannuation of her husband on 30.06.2014. In the said application, she has relied on the judgment of Hon'ble Madras High Court in WP No.15732/2017 wherein the similar 5 OA No.1297/2024 benefits were granted. The respondent No.4 forwarded her application to Senior Post Master, Pune City HO, Pune. However, the said Senior Post Master, Pune vide his letter dated 27.06.2024 intimated that there are no such guidelines received from the Directorate regarding revision of pension against order passed by the Hon'ble Madras High Court in WP No.15732/2017.
5.1 It has been submitted that pursuant to the DoPT OM dated 14.10.2024 based on the direction of Hon'ble Supreme Court, the Postal Directorate vide OM dated 18.10.2024 and corrigendum dated 11.11.2024 issued guidelines to allow notional increment on 01st July/01st January, as the case may be, to the officials Digitally signed by Milan Jackson Alphanso Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso retiring/have already retired on 30th June/31st Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 December and have rendered the requisite qualifying service as on the date of their superannuation with satisfactory work and good conduct for calculating the pension admissible to them. The benefit of enhance pension would be 6 OA No.1297/2024 admissible w.e.f. 01.05.2023 onwards. Enhanced pension for the period prior to 30.04.2023 will not be paid. It has been submitted that the deceased employee retired prior to 30.04.2023, he does not fall under the ambit of guidelines issued by the DOPT.
6. The applicant has filed rejoinder to the reply submitted by the applicant reiterating and elaborating the earlier statement.
7. We have considered the submissions of learned counsel for the parties.
8. The facts in brief are that the deceased employee retired on superannuation on 30.06.2014 and expired on 13.08.2022. Thus, he was entitled for notional increment on 01.07.2014. The judgment of Hon'ble Madras High Court in the Digitally signed by Milan Jackson Alphanso Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso case of P. Ayyamperumal Vs. The Registrar, Central Administrative Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 Tribunal, Chennai & 3 ors. was decided by the Hon'ble Madras High Court in Writ Petition No.15732/2017 vide order dated 15.09.2017 during the life time of the deceased employee. In the said case, the Hon'ble Madras High Court relying on its earlier 7 OA No.1297/2024 judgment in the case of State of Tamil Nadu, rep. by its Secretary to Government, Finance Department and Others Vs. M. Balasubramaniam reported in CDJ 2012 MHC 6525 has held that the applicant in that case has completed one full year of service from 01.04.2002 to 31.03.2003 and, therefore, the respondents are directed to grant him notional increment. Accordingly, in the case of P. Ayyamperumal (supra), the Hon'ble Madras High Court has directed the respondents to grant him notional increment w.e.f. 01.07.2013 as he has completed full year of service from 01.07.2012 to 30.06.2013. The said judgment was challenged before the Hon'ble Supreme Court by way of SLP (Dairy) No.22283/2018 which was dismissed by the Hon'ble Supreme Court vide order dated Digitally signed by Milan Jackson Alphanso Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document 23.07.2018 and subsequently Review Petition(c) Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 No.1731/2019 was also dismissed vide order dated 08.08.2019. Thus, the order of Hon'ble Madras High Court has attained finality during the life time of the deceased employee. Therefore, the deceased employee was entitled for grant of 8 OA No.1297/2024 notional increment on his retirement.
9. The Hon'ble Supreme Court on 06.09.2024, while hearing MA No.2400/2024 filed by Ministry of Railways along with several Intervention Applications tagged therewith, Hon'ble Supreme Court took note of the pending Petition (Dy.
No.36418/20245) filed by Union of India seeking review of its order dated 11.04.2023 in CA No.2471/2023 in the matter. While observing that the issue raised in the applications requires consideration insofar as the date of applicability of the judgment dated 11.04.2023 in CA No.2471/2023 to third parties is concerned, Hon'ble Court issued following directions, by way of an interim order, to prevent any further litigation and confusion:
Digitally signed by Milan Jackson AlphansoMilan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso (a) The judgment dated 11.04.2023 will be Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 given effect to in case of third parties from the date of the judgment, that is, the pension by taking into account one increment will be payable on and after 01.05.2023. Enhanced pension for the period prior to 30.04.2023 (erroneously mentioned as 31.04.2023 in the Order) will not be paid.
(b) For persons who have filed writ petitions and succeeded, the directions given in the said judgment will operate as res 9 OA No.1297/2024 judicata, and accordingly, an enhanced pension by taking one increment would have to be paid.
(c) The direction in (b) will not apply, where the judgment has not attained finality, and cases where an appeal has been preferred, or if filed, is entertained by the appellate court.
(d) In case any retired employee has filed any application for intervention/impleadment in Civil Appeal No.3933/2023 or any other writ petition and a beneficial order has been passed, the enhanced pension by including one increment will be payable from the month in which the application for intervention/impleadment was filed."
This interim order will continue till further orders of Hon'ble Apex Court. However, no person who has already received an enhanced pension including arrears, will be affected by the directions in (a), (c) and (d).
9.1. Pursuant to the above directions of Hon'ble Supreme Court, the Department of Personnel & Training, Ministry of Personnel, Public Grievances and Pensions has issued Office Digitally signed by Milan Jackson Alphanso Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 Memorandum No.19/116/2024-Pers.Pol.(Pay)(Pt) dated 14.10.2024 stating that the action may be taken to allow the increment on 1st July/1st January to the Central Government employees who retired/are retiring a day before it became due i.e. on 30th June/31st December and have rendered 10 OA No.1297/2024 the requisite qualifying service as on the date of their superannuation with satisfactory work and good conduct for calculating the pension admissible to them. The grant of notional increment on 01st January/01st July shall be reckoned only for the purpose of calculating the pension admissible and not for the purpose of calculation of other pensionary benefits.
10. Thereafter, MA Diary No.2400/2024 in Civil Appeal No.3933/2023 in the case of Union of India & Anr. Versus M. Siddaraj was finally decided by the Hon'ble Supreme Court vide its order dated 20.02.2025. The observations of Hon'ble Supreme Court are as under:
".....We had passed the following interim order dated 06.09.2024, the operative portion of which reads as under:
"(a) The judgment dated 11.04.2023 will be given Digitally signed by Milan Jackson Alphanso Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
effect to in case of third parties from the date of the Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 judgment, that is, the pension by taking into account one increment will be payable on and after 01.05.2023. Enhanced pension for the period prior to 31.04.2023 will not be paid.
(b) For persons who have filed writ petitions and succeeded, the directions given in the said judgment will operate as res judicata, and accordingly, an enhanced pension by taking one increment would have to be paid.11 OA No.1297/2024
(c) The direction in (b) will not apply, where the judgment has not attained finality, and cases where an appeal has been preferred, or if filed, is entertained by the appellate court.
(d) In case any retired employee has filed any application for intervention/impleadment in Civil Appeal No. 3933/2023 or any other writ petition and a beneficial order has been passed, the enhanced pension by including one increment will be payable from the month in which the application for intervention/ impleadment was filed."
We are inclined to dispose of the present miscellaneous applications directing that Clauses (a), (b) and (c) of the order dated 06.09.2024 will be treated as final directions. We are, however, of the opinion that Clause (d) of the order dated 06.09.2024 requires modification which shall now read as under:
"(d) In case any retired employee filed an application for intervention/impleadment/writ petition/original application before the Central Administrative Tribunal/High Courts/this Court, the enhanced pension by including one increment will be payable for the period of three years prior to the month in which the application for intervention/ impleadment/ writ petition/ original application was filed."Digitally signed by Milan Jackson Alphanso
Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, Further, clause (d) will not apply to the retired CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 government employee who filed a writ petition/original application or an application for intervention before the Central Administrative Tribunal/High Courts/this Court after the judgment in "Union of India & Anr. v. M. Siddaraj, as in such cases, clause (a) will apply.
Recording the aforesaid, the miscellaneous applications are disposed of.
We, further, clarify that in case any excess payment has already been made, including arrears, such amount paid will 12 OA No.1297/2024 not be recovered.
It will be open to any person aggrieved by non- compliance with the directions and the clarification of this Court, in the present order, to approach the concerned authorities in the first instance and, if required, the Administrative Tribunal or High Court, as per law.
Pending applications including all intervention/impleadment applications shall stand disposed of in terms of this order.
Contempt Petition (Civil) Diary Nos. 38437/2023, 38438/2023, 11336/2024 and 20636/2024 In view of the order passed today in the connected matters, that is, M.A. Diary No. 2400 OF 2024 and other connected applications, the present contempt petitions will be treated as disposed of with liberty to the petitioners to take recourse to appropriate remedies, if required and necessary, as indicated supra. It goes without saying that the respondents shall examine the cases of the petitioners/ applicants in terms of the order passed today and comply with the same expeditiously.
Pending application(s), if any, shall stand disposed of."
Milan Jackson Digitally signed by Milan Jackson Alphanso DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER=
11. Subsequently, the DoPT has issued 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 another OM No.19/116/2024-Pers.Pol.(Pay) (Pt) dated 20.05.2025. It will be useful to extract herein below the relevant paras of the above OM:
2. Hon'ble Supreme Court, vide Order dated 18.12.2024, had dismissed the Review Petition (Dy No. 36418/2024) filed by this Department with the observation that there is no error apparent on the face of the record, warranting reconsideration of the order impugned.13 OA No.1297/2024
3. Hon'ble Supreme Court has subsequently disposed of MA No.2400/2024 filed by M/o Railways and other petitions vide Order dated 20.02.2025 while issuing the following final directions in the matter:
a. The judgment dated 11.04.2023 will be given effect to in case of third parties from the date of the judgment, that is, the pension by taking into account one increment will be payable on and after 01.05.2023. Enhanced pension for the period prior to 30.04.2023 (erroneously mentioned as 31.04.2023 in the Order) will not be paid;
b. For persons who have filed writ petitions and succeeded, the directions given in the said judgment will operate as res judicata, and accordingly, an enhanced pension by taking one increment would have to be paid; c. The direction in (b) will not apply, where the judgment has not attained finality, and cases where an appeal has been preferred, or if filed, is entertained by the appellate court;
d. In case any retired employee filed an application for intervention/ impleadment/ writ petition/ original application before the Central Administrative Tribunal/High Courts/Supreme Court, the enhanced pension by including one increment will be payable for the period of three years prior to the month in which the application for intervention/impleadment/writ petition/original application was filed.Digitally signed by Milan Jackson Alphanso
Milan Jackson DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4,
4. The Hon'ble Supreme Court has decided that the CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 direction referred at Para 3(d) above will not apply to the retired government employee who filed a writ petition/original application or an application for intervention before the Central Administrative Tribunal/High Courts/Supreme Court after the judgment in "Union of India & Anr. Vs M. Siddaraj", as in such cases directions referred in Para 3(a) will apply.
5. In addition, Hon'ble Supreme Court has clarified that in case any excess payment has already been made, including arrears, such amount paid will not be recovered. Court has 14 OA No.1297/2024 decided that pending applications including all intervention/impleadment applications shall stand disposed of in terms of this order.
6. The matter has been examined in consultation with D/o Expenditure and D/o Legal Affairs. It is advised that in pursuance of the above referred Order dated 20.02.2025 of the Hon'ble Supreme Court, action may be taken to allow the increment on 1st July/1st January to the Central Government employees who retired/are retiring a day before it became due i.e. on 30th June / 31st December and have rendered the requisite qualifying service as on the date of their superannuation with satisfactory work and good conduct for calculating the pension admissible to them.
As specifically mentioned in the orders of the Hon'ble Supreme Court, grant of the notional increment on 1st January / 1st July shall be reckoned only for the purpose of calculating the pension admissible and not for the purpose of calculation of other pensionary benefits.
7. This issues with the concurrence of D/o Expenditure vide their Dy. No. 08-09/2019-E.IIIA(Vol.III) (4265134) dated 29.04.2025 and D/o Legal Affairs vide Computer Dy. No. E-144903 dated 17.03.2025."
(Emphasis supplied) Milan Jackson Digitally signed by Milan Jackson Alphanso DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER=
12. Taking into consideration the aforesaid 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0 position, the OA is disposed of with a direction to the respondents to grant one notional increment to the applicant w.e.f 01.07.2023 within a period of 90 days from the date of receipt of a certified copy of this order in terms of para 6 of the DoPT OM dated 20.05.2025 15 OA No.1297/2024 mentioned above. Pending MAs, if any, stand closed. No costs.
(Umesh Gajankush) (Shri Krishna)
Member (J) Member (A)
ma*
Digitally signed by Milan Jackson Alphanso
Milan Jackson
DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Alphanso Reason: I am the author of this document Location:
Date: 2025.10.21 12:43:50+05'30' Foxit PDF Reader Version: 2024.4.0