Central Administrative Tribunal - Delhi
Jagdish Sahai Saxena vs Union Of India Through on 24 March, 2014
Central Administrative Tribunal
Principal Bench, New Delhi
OA No. 751/2014
Order on: This the 24th day of March, 2014
Honble Dr. Brahm A. Agrawal, Member(J)
Jagdish Sahai Saxena,
S/o Shri Gendan Lal Saxena,
Ex-Station Master,
Northern Railway,
Bareilly
Presently residing at D-162, Upper Ground
Ganesh Nagar, Pandav Nagar Complex,
Delhi.
. Applicant
(By Advocate: Ms. Meenu Mainee)
Versus
Union of India through
1. Secretary,
Railway Board,
Ministry of Railways,
Rail Bhawan,
New Delhi.
2. General Manager,
Northern Railway,
Baroda House,
New Delhi.
3. Divisional Railway Manager,
Northern Railway,
Moradabad.
.. Respondents
O R D E R (ORAL)
After hearing arguments on the question of admission of the OA, it is felt that the same may be disposed of with appropriate direction to the respondents at this stage itself.
2. The applicant, who retired as a Station Master on 30.9.2013, claims that his pension was wrongly calculated taking his basic pay as Rs.24,220/- p.m., whereas he had been drawing Rs.24,960/- p.m. w.e.f. 01.07.2013 and which was his last pay drawn. His representation dated 02.12.2013 (Annexure A-3) evoked no response.
3. Respondents are directed to duly consider the applicants representation dated 02.12.2013 (Annexure A-3) within one month from the date of receipt of a copy of this Order.
4. The OA is disposed of accordingly.
( Dr. Brahm A. Agrawal ) Member (J) sd