Central Administrative Tribunal - Chandigarh
Unknown vs Union Of India Through Secretary on 17 September, 2015
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH CHANDIGARH O.A. No.060/00836/2015 Decided on: 17.09.2015 Coram: Honble Mr. Uday Kumar Varma, Member (A) Honble Dr. Brahm A. Agrawal, Member (J) Narinder Mehta son of late Shri Krishan Dev Mehta, age 59 years, resident of House No. 2242-A, Sector 27-C, Chandigarh .Applicant Versus
1. Union of India through Secretary, Ministry of Defence, Government of India, South Block, New Delhi.
2. The Controller General of Defence Accounts, West Block-V, R.K. Puram, New Delhi.
3. The Commanding Officer, Western Command, Signal Regiment, Chandimandir.
4. The Commanding Officer, Western Command (Composite), Signal Regiment, Chandimandir.
5. Principal Controller of Defence Accounts (P), Draupadi Ghat, Allahabad.
..Respondents Present: Mr. D.R. Sharma, counsel for the applicant Mr. Ram Lal Gupta, counsel for the respondents Order (Oral) By Honble Mr. Uday Kumar Varma, Member(A)
1. Learned counsel for the applicant submits that the applicant herein is the legal heir of one Ms. Kamlesh Mehta (deceased) and entitled to get her retiral benefits. He submits that the pension of Kamlesh Mehta was not revised as per the recommendations of 6th Pay Commission. The applicant, who is her legal heir, made a representation dated 19.05.2015 to the respondents to grant him revised pension along with arrears in terms of the recommendations of 6th CPC, which remains undecided till date. Learned counsel makes a statement that the applicant will be satisfied if the O.A. is disposed of with a direction to the respondents to consider his representation in accordance with rules, regulations and law on the subject, within a reasonable period.
2. Notice.
3. Mr. Ram Lal Gupta, learned Sr. Panel Counsel, accepts notice. He does not object if the O.A. is disposed of with above directions to the respondents.
4. Accordingly, given the ad idem between the learned counsel for the parties, this O.A. is disposed of with a direction to the respondents to consider the representations filed by the applicant for the grant for aforementioned benefit in accordance with rules, regulations and law on the subject and pass a reasoned and speaking order within a period of 10 weeks from the date of receipt of a copy of this order.
5. Needless to add that we have made no comments on the merits of the case.
6. No costs.
(Dr. BRAHM A. AGRAWAL) (UDAY KUMAR VARMA)
MEMBER (J) MEMBER (A)
PLACE: Chandigarh
Dated: 17.09.2015.
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