Central Administrative Tribunal - Mumbai
Nitin Jagganath Thakur vs M/O Railways on 7 September, 2022
O.A. No.gs2/2aan RN, Central Administrative Tribunal Maunnbai Bench, Mumbai O.A. No.392/2020 Wednesday, this the 72 day of September, 2022 Hon'ble Ms. Harvinder Kaur Oberoi, Member (J) Shri Nitin Jagganath Thakur, Aged about 59 years, Oce. Retired Employee, R/o. Yashodhan Niwas, Darpale, Vadawall, Tal-Post-Vasal, Dist.-Palghar, Maharashtra ~ 401 201 Mob:9657280128 oo. Applicant (By Shri Vishal Shirke alongwith Afs. Kimaya R. Godbale, Advocate } i. Union of India, Through the General Manager, Western Railway, Station Building, Churchgate Station, Mumbai ~ 400 020.
2. The Chief Personne! Officer, Office of Chief Workshop Manager's Office, Western Railway, Lower Parel, Mumbai -- 400 O41.
3, The Chief Workshop Manager, Western Railway, Lower Parel, Mumbai ~ 460 013.
4. Assistant Workshop Manager (Repairing)/Parel, Office of Chief Workshop Manager's Office, Western Railway, Lower Parel, Mumbai = 400 013. »~. Respondents iRy Ms. Sangeeta Yadav, Advacate) . ~ Rae anlstrag., PR ahs ie,
i) LA. No.gge/eo2a ORDER(CORAL) X prayed for the Following reliefs:-
"(4) Call for the entire service record or any other record of respondents.
(8) Direct the respondents to pay the imonthly pension amount on month io month basis to the applicant, from the date of his retirement Le. 26.12.3013.
(CL Direct the respondenis fo pay the arrears of pension from 26.12.2013 BN the date of payment of suck arrears of pension alongwith interest @Q18% p.a. on such accumulated tolal arrears of monthly pension amount, Hil its actual payinent.
(Di Direct the respondents to pety auy offer benefit and or conseguential benefits available In Law or as per rules applicable to the applicant regarding claim of pension of the applicant.
(E) Direct the respondents fo pay cost of this OA as well a for causing deliberate and Inordinate delay to release pension and for causing immence mental harassment fo the applica, iP) Any other fit and praper relief be granted in favour af mm = Ada Mi fond ny The applicant was appointed as & been sanctioned vide order dated 26.12.5012 by the Competent Authority and the applicant we bo vetire wie.f. SL.LS.2013. The applican submits chat the respondente stopped the D 4h " i 4 o # @ a a of oO O ct a on ct i "
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AbD {2020 2 OA. NG33 « mm i} rf ROLLE JOS Césha re me x om OA. No. 3320/2020 any .future time , and law. No costs.
(Harvindbr Kaur Oberoi) Member (7) Ma.