Central Administrative Tribunal - Hyderabad
Proneeth Singh Pawar vs M/O Ayush on 10 January, 2018
IN THE CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
HYDERABAD
Original Application No.743/2017
Date of Order : 10.01.2018
Between :
Praneeth Singh Pawar, D/o Balaji Singh Pawar,
Age 27 years, H.No.7-1-632/112/A,
Bapu Nagar, S.R.Nagar, Hyderabad. ... Applicant.
And
1. Director General,
Central Council for Research in Aurvedic Science,
Ministry of Ayush, Govt. of India,
61-65, Institutional Area,
Opp. D Block, Janakpuri,
New Delhi - 110058.
2. Asst. Director-in-Charge,
O/o Regional Aurvedic Research,
Institute for Skin Disorders,
New Rajiv Nagar Payakapuram,
Vijayawada - 520015 (AP). ... Respondents.
Counsel for the Applicant ... Mr.J.Sudheer, Advocate
Counsel for the Respondents ... Mrs.K.Rajitha, Sr.CGSC
CORAM:
Hon'ble Mr.K.N.Shrivastava ... Member (Admn.)
ORAL ORDER
{ As per Hon'ble Mr.K.N.Shrivastava, Member ( Admn.) } Applicant's mother Mrs.Parvathi Rathod was working as LDC under Respondent No.2. She died in harness. The applicant through the OA has prayed for release of all the retiral benefits of her mother to her.
2. Mr.N.Prem Joy for Mr.J.Sudheer, learned counsel for the applicant 1of 2 placed on record a copy of Office Order No.342/2017-18, dated 21.08.2017 received by the applicant from the office of Central Council for Research in Aurvedic Sciences, who apparently is the principal employer of late Mrs.Parvathi Rathode. This order reads as under :
"Sanction of the Director General, CCRAS, New Delhi is hereby conveyed to the payment of Death Gratuity of Rs.5,45,243/- (Rupees Five Lakhs Forty Five Thousand Two Hundred Forty Three only) to Late Smt.Parvathi Rathord, Ex-Lower Division Clerk, Regional Auryeda Research Institute for Skin Disorders, Vijayawada who has expired on 06.05.2015. However, the same amount would be payable to Smt.Praneeth Singh Pawar, D/o Late Smt.Parvathi Rathord, Ex-Lower Division Clerk, RARISD, Vijayawada."
3. Learned counsel for the applicant submits that in view of this office order, he would like to withdraw the OA with liberty to approach this Tribunal, in case the prayer made in the OA is not fully granted by the competent authority.
4. Prayer allowed. O.A. is dismissed as withdrawn as prayed for. There shall be no order as to costs.
(K.N.SHRIVASTAVA) MEMBER (ADMN.) Dated : 10th January,2018 (Dictated in Open Court) sd 2of 2