Central Administrative Tribunal - Chandigarh
Ajpal Kaur vs Education Deptt., Ut Chandigarh on 19 August, 2021
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
ORIGINAL APPLICATION NO. 060/00928/2021
DATED THIS THE 19th DAY OF AUGUST, 2021
CORAM:
HON'BLE SHRI SURESH KUMAR MONGA, MEMBER (J)
(On video conference from Central Administrative Tribunal, Chandigarh
Bench, Chandigarh)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
(On video conference from Central Administrative Tribunal, Bangalore Bench,
Bangalore)
Ajpal Kaur Aged 61 years wife of Sh. Uttamjit Singh Resident of House No.
840, Phase 7, Mohali, Punjab, Pin - 160061. Last posted as TGT Mistress
(Employee Code : 1990010299D, Group 'C') at Government Model Senior
Secondary School, Sector 35-D, Chandigarh.
....Applicant
(By Advocate Sh. Rajeev Anand proxy for Sh. Nikhil Anand - through video
conference)
Vs.
1. Union of India through Secretary, Department of Education, Government
of India, North Block, New Delhi - 110054
([email protected])
2. The Principal Accountant General (A&E), Punjab, U.T., Chandigarh,
Himalya Marg, 17F, Sector 17, Chandigarh, Pin 160017
([email protected])
3. The Secretary, Department of School Education, Chandigarh
Administration, Additional Deluxe Building, 1st Floor, Jan Marg, Sector 9-D,
Chandigarh Pin 160009 ([email protected])
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4. The District Education Officer, UT, Chandigarh, Vatika School Complex,
Sector 19, Chandigarh, Pin 160019 ([email protected])
5. The Principal, Government Model Senior Secondary School, Sector 35-D,
Chandigarh, Pin 160035 ([email protected],
[email protected])
.....Respondents
O R D E R (ORAL)
PER: SURESH KUMAR MONGA, MEMBER (J)
1. The present Original Application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 making therein a prayer for issuance of a direction to respondents to release the interest @18% per annum on delayed payments of retiral benefits including the leave encashment, gratuity, service pension, commutation of pension and the GPF amount.
2. At the very outset, learned counsel for the applicant submitted that before filing the present Original Application, the applicant had submitted a representation dated 05.01.2021 (Annexure A-8) on which no decision has been taken by the respondents uptil now. Learned counsel further submitted that the applicant will be satisfied if the present Original Application is disposed of with a direction to respondents to decide her pending representation dated 05.01.2021 within a time frame.
3. Keeping in view the aforestated limited prayer made by learned counsel for the applicant, we deem it appropriate to dispose of the present Original Application at the admission stage itself without 3 entering into the merits of the case.
4. Accordingly, the Original Application is disposed of with a direction to the Education Secretary, Chandigarh Administration, Chandigarh to decide the applicant's representation dated 05.01.2021 and pass a reasoned and speaking order in accordance with the law. Before taking such a decision, the applicant shall also be afforded an opportunity of hearing. The whole exercise shall be undertaken within a period of 2 months from the date of receipt of a certified copy of this order.
5. Ordered accordingly. However, there shall be no orders so as to costs.
(RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA)
MEMBER (A) MEMBER (J)
/NK/