Central Administrative Tribunal - Madras
S Alavandar vs Kendriya Vidyalaya Sangathan on 6 March, 2018
1 OA 315/2018
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00315/2018
th
Dated Tuesday the 6 day of March Two Thousand Eighteen
PRESENT
HON'BLE MR. R. RAMANUJAM, Member (A)
S.Alavandar, S/o. Sarangabani,
16 T.A. Koil St. Extn 4,
Villivakkam, Chennai 49. ....Applicant
By Advocate M/s. M. Ramadoss
Vs
1.Union of India,
rep by commissioner,
Kendriya Vidyalaya Sangathan,
New Delhi 10.
2.The Assistant Commissioner,
Kendriya Vidyalaya Sangathan,
I.I.T. Complex, Chennai 36.
3.The Principal,
Kendriya Vidyalaya,
Ordnance clothing factory, Avadi,
Chennai 54. ....Respondents
2 OA 315/2018
ORAL ORDER
(Pronounced by Hon'ble Mr. R. Ramanujam, Member(A)) Heard. The applicant has filed this OA under section 19 of the Administrative Tribunals Act, 1985 seeking the following relief:
"To direct the respondent to pay pension with retrospective effect from 01.07.2003 as is being paid to retired employees with 10 years of service."
2. It is submitted that the applicant, after voluntarily retiring from the Indian Air Force joined the respondents' organisation as Trained Graduate Teacher on 18.11.1993. He had completed 9 years 7 months and 13 days of service at the time of retirement. He made a representation on 25.07.2017 for grant of pension which is still pending for consideration. Learned counsel for the applicant submits that the applicant would be satisfied if the respondents are directed to dispose of the representation within a time limit to be stipulated by this Tribunal.
3. Keeping in view the limited relief sought by the learned counsel for applicant and without going into the substantive merits of the case, I deem it appropriate to direct the respondents to consider Annexure A8 representation of the applicant dt. 25.07.2017 in accordance with 3 OA 315/2018 law and pass a reasoned and speaking order within a period of two months from the date of receipt of a copy of this order.
4. OA is disposed of with the above direction at the admission stage.
(R. Ramanujam) Member(A) 06.03.2018 SKSI