Central Administrative Tribunal - Mumbai
P S Manoharan vs M/O Finance on 6 March, 2020
A Gd Np 202/2020CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH. MUMBAL Date of Decision: 6° March, 2020 CORAM: RAVINDER KAUR, MEMBER id} Shri BS. Manoharan, Age 61 years, Son of Srinivasan, Assistant Commissioner of Customs (Retired), Customs Zone 1, Air Cargo Complex, Mumbai ~ 400 094, residing at House No.19/1, 14" Cross, Bharathi Nagar, Pathur, Tiruchirapalli, Tami! Nadu, Pin 620 O17.
Cell No. D8835442578 Email [email protected] .. Applicant (By Advocate Shri Vishal Shirke } bersus i, Union of India Through the Secretary, Ministry of Finance, South Block, Mess Delhi - 110 001, 2s Central Board of Indirect Taxes and Customs, Through the Chairman, Narth Block, New Delhi~ 110 G01, 3, The Commissioner of Castams (Creneral) Custom "one-lIT Air Cargo Complex, Mumbai ~ 400.099, ve Respondents ORDER {ORAL) AT by ey ~¥ : 22 sexe ed yey th yt. work tosses ray Wey) CEs WAS TAalLecnc GUn, Fearn .
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appabcant under sechion Lg OF une Rebriown (ae | SAS x Repek TORK were ed SGMANLStrative Tribunal Reh, 1985 seeking the fee} Tost ey . the fellowing ; Se Thi "a. This Hon'ble Tribunal may grac ously be nie eased to-call for the records of the case from the Respondents. and fier exanii ming the same, direct the Respondents ta grant one increment to the Applican bon ist of July, 2018 for his service from 01.07.2017 to 30.06.2038 with all consequential ben efits, & This Hon'ble Tribunal may further he pleased to Greet the Respondents-to re-fix the pension snd pensionary benefits of the Applicant Qh account of grant of ane increment and to pay them difference of pension ane pensionary benefiis alone with interest @ 12% per anmun, e. Cosis of the application be provided for a. Any other and further Order as this Hon'hle Tribun al deems fi & the nature and PEI TTS 3 ayy > Pe SPanaenirs 4 eet ae bey oy SK a LE LRaL wEbe : < a 5 m S\N eter on oe Wesse tk here dey oe bebe ALS2OnSsS ne Say BULSs f 2, a, os 3 oY o ry (3 oS i ' ire + St e yy 8 8 a Bw ae 3 4. . a om om ¢ ; ko vel wi = oy i mo} ee S 3 mea oa em at oy fe @ as qh = on = ~ ve es iy < e fal ea) ree ee Ro ry 4 a bd = * w ws y we hd Yet sed Me try ee ce Je ohoet ont se sod mH eat od ig ws » O '. cm : ay oe a ey apd 43 sone} ha ° ; i ley yo e se a com a ah 7 ; iD ba 5% poy tot 4 Na oD on wy c sed os a ie bt J ny be, oa Qo i O ff = OE o o _ fs " - a = = ~ ae ied vw cet o fi wD G * = = cn a Q it oD oe 43 "y 03 oy rat 3) ip Pe S & fs . clog @ & 2 oO a oe be OTE Be Ss 3 f oO e a An rai oe mi bf 4 4 oD a "
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"10. Here we find that the applicant has rendered service to the Government for more than 40 years, and in wiew of the last one vear's service he has definitely rendered his service for one complete year in the scale of Rs. f4 1 3Q given to hinr on 27.2008. Hence, we have no hesttation to allow the application. Ordered accardingly.
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