Central Administrative Tribunal - Delhi
Shri Rameshwar Singh Aged About 42 Yeas vs Shri R.K. Mathur on 13 January, 2014
Central Administrative Tribunal
Principal Bench, New Delhi
CP No.468/2013 in
OA No.2332/2010
Monday, this the 13th day of January, 2014
Honble Shri G.George Paracken, Member (J)
Honble Shri Shekhar Agarwal, Member(A)
Shri Rameshwar Singh aged about 42 yeas
S/o Late Sh. Ram Prasad presently
Working as Peon A/c No.8324738 in the earst-while Gp D
Post(Now MTS) employee of Defence Accounts
Department (DAD) in the establishment of LAO (Army)
Sub Office of CDA (Army) Meerut Under CGDA Delhi
Cantt. Ministry of Defence R/o 31-G-352,
Guru Govind Nagar, Ukharra Road Rajpur Chungi
Agra (U.P.)
... Applicant
(By Advocate: Sh. V.P.S.Tyagi)
Versus
1. Shri R.k. Mathur, IAS
Secretary, Ministry of Defence
Union Govt. of India,
South Block, New Delhi-110001.
2. Mrs. Priti Mohanty, I.D.A.S.
Controller General of Defence Accounts
Ulan Batar Marg
Palam Delhi Cantt.-110066
3. Shri R.N. Dash, IDAS
Controller of Defence Accounts(Army),
CDA(Army) Belvadier Complex
Meerut Cantt. 250001
Respondents.
(By advocate: Shri Satish Kumar)
ORDER(ORAL)
Shri G.George Paracken, M(J) This contempt petition has been filed for the alleged non implementation of the order of this Tribunal dated 02.12.2011 in OA No.2332/2010. The operative part of the said order reads as under:-
11. In view of the above position, we have no hesitation to allow this OA. Consequently, the impugned letter Annexure A-1 dated 16.3.2010 is quashed and set aside. We also direct the respondents to apply the provisions of CCS (Pension Scheme) 1972 in respect of the applicant. They are also directed to continue to extend the benefits under the GPF Rules to the applicant and deduct the monthly subscription regularly and without any interruptions. Aforesaid directions shall be complied with by passing appropriate orders under intimation to the applicant within a period of two months from the date of receipt of a copy of this order. There shall be no order as to costs.
2. Pursuant to the aforesaid directions and in compliance thereof, the respondents have issued a letter No.AN/III/PAY/9008/NPS dated 10.01.2014 to the concerned authorities. The said letter reads as under:-
To Sh. RPS Rawat, IDAS(Kind attention) ACDA O/o The AAO (Army) Agra Sub: Allowing the benefit of CCS (Pension) Rules and GP Fund to Shri Rameshwar Singh, MTS/8324738 Reference:- This Office Part-II.OO.No.25 of 09/01/2014 In compliance with Honble CAT (PB) New Delhi judgment order dated 02-12-2011 and in terms of this office Speaking Order Dated. 03/01/2014, PT.II.OO.No. 25 dated 09-01-2014, under which Sh. Rameswar Singh, MTS/8324738 has been allowed the benefits of provisions of CCS(Pension) Rules 1972 and GP Fund Rules provisionally subject to the outcome of the SLP (being filed) is forwarded herewith for immediate necessary action. In this connection, it is requested to take immediate action to apply the provisions of CCS (Pension) Rules 1972 and arrange deduction of monthly subscription of GP fund instead of recovery under New Pension Scheme. Pl. ensure action taken by 15.01.2014 positively.
CDA has seen.
(S.A. Anand) DY.CDA(Admin)
3. In view of the above position, we are of the considered view that the respondents have complied with the aforesaid order of this Tribunal and, therefore, this CP is closed. Notices issued to the alleged contemnors are discharged. No costs.
( Shekhar Agarwal ) ( G. George Paracken )
Member (A) Member (J)
/vb/