Central Administrative Tribunal - Chandigarh
Kulwinder Singh Aged About 67 Years ... vs Union Territory Chandigarh Through Its ... on 27 January, 2017
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O. A. No.060/00085/2017 Date of decision: 27.01.2017
CORAM: HONBLE MR. SANJEEV KAUSHIK, MEMBER (J).
Kulwinder Singh aged about 67 years (Retired MPW) Chandigarh Administration, Son of Sh. Kartar Singh, resident of Kurali, Tehsil Kharar, District SAS Nagar.
APPLICANT
VERSUS
1. Union Territory Chandigarh through its Home Secretary, U.T. Chandigarh.
2. Assistant Director, Malaria Department, Chandigarh Administration, Additional Deluxe Building, 4th Floor, Sector 9D, Chandigarh.
RESPONDENTS
PRESENT: Sh. H. K. Brinda, counsel for the applicant.
ORDER
HONBLE MR. SANJEEV KAUSHIK, MEMBER (J):-
1. Present O.A. has been filed by the applicant seeking mainly the following relief(s):-
8(a) For issuance of directions to the respondents to calculate and pay to applicant his post retirement benefits after considering his 35 years service rendered by him to the respondents and to fix his pay as per 2006 recommendations of Pay Commission on the post of Inspector, with all the consequential benefits with interest, as per rule.
2. On commencement of hearing, learned counsel for the applicant fairly submitted that before approaching this Court, applicant have got served a legal notice dated 22.07.2016 (Annexure A-4) upon the respondents, but the same has not yet been decided. He, therefore, made a prayer at the Bar that applicant would be satisfied if a direction is issued to the respondents to decide the legal notice, within a time bound manner.
3. Issue notice to the respondents. None is there to represent the respondents in the matter.
4. However, considering the limited prayer of the applicant, the present O.A. is disposed of with a direction to the competent authority amongst the respondents to take a view on the legal notice dated 22.07.2016 (Annexure A-4) of the applicant by passing a reasoned and speaking order in accordance with rules. Order so passed be duly communicated to the applicant.
5. Disposal of this O.A. in above terms may not be construed as an expression of any opinion on the merits of the case.
(SANJEEV KAUSHIK) MEMBER (J) Date: 27.01.2017.
Place: Chandigarh.
`KR 2 O.A. No.060/00085/2017