Central Administrative Tribunal - Madras
S Ramalingam vs M/O Finance on 6 September, 2022
1 OA 750/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00750/2022
th
Dated Tuesday the 6 day of September Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
S. Ramalingam s/o Somu
Superintendent of Central Excise (Retd.)
No. 4, Wireless Station Road
Kamaraj Nagar, Airport
Thiruchirappalli - 620 007. ....Applicant
By Advocate M/s. P. Ayyamperumal
Vs
1. The Chairman
CBIC, North Block, Department of Revenue
Ministry of Finance, New Delhi - 110 001.
(Represented by Government of India)
2. The Principal Chief Commissioner of GST and Central Excise
GST Bhavan, 26/1, Mahatma Gandhi Road
Chennai - 600 034.
3. The Commissioner of GST & Central Excise
No. 1, Williams Road, Cantonment
Tiruchirappalli - 620 00 ....Respondents
2 OA 750/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard learned counsel for applicant.
2. The reliefs prayed for in this OA are as follows:
"i. To direct the respondents to re-fix applicant's pension with granting of grade pay of Rs. 6600/- under PB3 with effect from 12.04.1999, as second financial upgradation under MACP Scheme, on completion of 20 years of service, and with grade pay of Rs. 7600/- under PB3, as third financial upgradation under MACP Scheme, on the completion of 30 years of service, with effect from 12.04.2009, with consequential monetary benefit as required vide representation dated 15.11.2021, followed with two reminders dated 18.04.2022 and 01.07.2022.
ii. To direct 2nd and 3rd respondents to revise the pension and other retirement benefits of the applicant and pay arrears of leave encashment amount within a stipulated period.
iii. To direct the respondents to pay 12% interest p.a. on the entire arrears.
iv. To grant such other relief or reliefs which the Hon'ble Tribunal deem fit and necessary in the circumstances of the case and thus render justice.
v. To grant cost of this OA."
3. When the matter is taken up for consideration, learned counsel for the applicant submits that the applicant has submitted a representation on 15.11.2021 and reminders dt. 18.04.2022 and 01.07.2022 which are still pending for consideration. Learned counsel for applicant submits that the applicant would be satisfied if the respondents are directed to consider the said representations within a time limit to be stipulated by this Tribunal.
4. In view of the limited submission, without going into the merits of the case, the respondents are directed to consider the representations of the applicant dt. 15.11.2021, 18.04.2022 and 01.07.2022 and pass a reasoned and 3 OA 750/2022 speaking order in accordance with law within a period of two months from the date of receipt of a copy of this order.
5. OA is disposed of at the admission stage. No costs.
(Lata Baswaraj Patne) (T.Jacob)
Member(J) Member(A)
06.09.2022
SKSI