Central Administrative Tribunal - Jabalpur
Ram Shanker Tiwari vs Union Of India on 30 September, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No. 200/00866/2015
Jabalpur, this Wednesday, the 30th day of September, 2015
SHRI G.P.SINGHAL, ADMINISTRATIVE MEMBER
Ram Shanker Tiwari, S/o Shri Ganesh Prasad Tiwari, aged about 74 years,
Retired CPWI, Senor Section Engineer, BPL Division, resident of
Opp.-Baba Kirana Store, NH No.69, Nagpur Road,, Old Itarsi, District
Hoshangabad -Applicant
(By Advocate Shri S.P.Mishra)
V e r s u s
1. Union of India, through its Secretary, Ministry of Railway,
Rail Bhawan, New Delhi, Pin-110001
2. General Manager, West Central Railway,
Indira Market, Jabalpur, Pin-482001
3. Chief Personnel Manager, West Central Railway,
Indira Market, Jabalpur (M.P.), Pin-482001
4. Divisional Railway Manager (Personnel),Habibganj Bhopal, W.C.R. Railway Station, Bhopal, M.P.Pin-462001
5. Finance & Chief Accounts Officer, W.C.R., Indira Market,
Jabalpur, Pin-482001 -Respondents
(By Advocate Shri A.S.Raizada)
O R D E R(ORAL)
The applicant in this Original Application has prayed for the following reliefs:-
8(i) The entire relevant service record of the applicant be called for
(ii) The respondents be directed to make payment of amount of increments for the period 1991 to December, 1995, alongwith arrears and compound interest at the rate of 24% p.a. accrued thereon for a period of 20 years which comes to Rs. 27,37,682.28.
(iii) Any other relief which this Honble Court finds the applicant entitled to be also granted.
(iv) cost of the application.
2. Learned counsel for the applicant submits that the applicant had filed representation dated 15.12.2013 (Annexure A-5) on which he was informed vide letter dated 12.12.2014 (Annexure A-6) to submit non-payment certificate. In consequence of that communication, the applicant has submitted non-payment certificate vide letter dated 25.12.2014 (Annexure A-7). However still he has not been paid the amount of difference of two increments amounting to Rs. 22,566/-. He further submits that this Original Application may be disposed of with a direction to the competent authority of the respondents to consider and decide the applicants representation dated 15.12.2013 (Annexure A-5) within a time frame.
3. Learned counsel for the respondents has no objection to it.
4. In view of the above submissions made by learned counsel for the parties, this Original Application is disposed of with a direction to the competent authority of the respondents to consider and decide representation dated 15.12.2013 (Annexure A-5) of the applicant in view of non-payment certificate dated 25.12.2014 submitted by him and make payment of Rs. 22,566/- if found due to him, within a period of 60 days from the date of communication of this order.
(G.P.Singhal) Administrative Member rn 2 OA 200/00866/2015
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