Central Administrative Tribunal - Delhi
S A A Abbasi vs Bandaru Dattatreya on 5 May, 2016
Central Administrative Tribunal
Principal Bench, New Delhi.
CP-32/2016
in
OA-4107/2012
New Delhi, this the 05th day of May, 2016.
Hon'ble Mr. Justice Permod Kohli, Chairman
Hon'ble Mr. Shekhar Agarwal, Member (A)
S.A.A. Abbasi,
Retired as Regional Provident Fund Commissioner-I,
Zonal Training Institute, Faridabad,
R/O 1123, Mantova, Mahgun Mansion-I,
Indirapuram-201014, Ghaziabad. ... Applicant
(Applicant in person)
Versus
1. Sh. Bandaru Dattatreya,
The Chariman,
Central Board of Trustees,
Employees Provident fund Organisation,
Sharam Shakti Bhawan,
Fafi Ahmed Kidwai Marg,
New Delhi.
2. Sh. K. K. Jalan,
Central Provident Fund Commissioner,
Employees Provident fund Organisation,
Bhavishaya Nidhi Bhawan,
14, bhikaji Cama Place,
New Delhi. ... Respondents
(By Advocate: Ms. Aparna Bhat with Ms. Runjun Borah)
ORDER (ORAL)
Hon'ble Mr. Justice Permod Kohli Heard the applicant in person and learned counsel appearing for the respondents and carefully examined the details of calculation filed by the respondents. We are of the considered view that order passed by this Tribunal stands complied with. Nothing survives, proceedings dropped.
( Shekhar Agarwal ) ( Justice Permod Kohli ) Member (A) Chairman /ns/