Central Administrative Tribunal - Chandigarh
Ram Singh vs D/O Post on 21 December, 2020
OA.No.60/997/2020/CAT/Chandigarh Bench
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH, CHANDIGARH
ORIGINAL APPLICATION NO.60/997/2020
DATED THIS THE 21° DAY OF DECEMBER, 2020
CORAM:
HON'BLE SHRI SURESH KUMAR MONGA, MEMBER (J)
(On video conference from Central Administrative Tribunal, Bangalore Bench at
Bangalore)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
{On video conference from Central Administrative Tribunal, Bangalore Bench at
Bangalore)
Ram Singh
Aged about 65 years
S/o Sh.Ram}i Lal
Resident of # 554/4
Uttam Nagar, Badwali Dhani
Hisar-125001, Haryana.
(Group-C} . Applicant
(By Advocate Shri Ankit Grewal -- through video conference)
Vs.
. Union of India
Through Secretary (Posts)
Depariment of Posts
Ministry of Communications
Government of india
Postal Directorate
Dak Bhavan
New Delhi-7 10007.
[email protected]
. Director General (Posts)
Dak Bhawan
New Delhi-110007.
[email protected]
QA.No.60/997/2020/CAT/Chandigarh Bench
3. Superintendent
Railway Mail Services
'D' Division
Nanakpura
New Delhi -- 110027.
[email protected]
4. Chief Post Master General
. Haryana Circle
Ambala-133001.
[email protected] .. Respondents
ORDER{(ORAL)
PER: SURESH KUMAR MONGA, MEMBER (J)
The present Original Application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 4985 seeking therein the following relief:
i issue direction to the respondents to step up pay of applicant w.ef. 01.01.2006 in consonance with his junior Hukam Singh and consequently revise the pension of applicant from the date of superannuation; and/or i. Further issuance of direction to respondents fo pay arrears of salary/pay/pension to the applicant from the date of accrual till the date of realization alongwith interest @ 18% per annum.
2. At the very outset, Shri Ankit Grewal, learned counsel representing the applicant submitted that before filing the present Original Application, the applicant had submitted various representations which were followed by a legal wep ew nner eetan, aie OA.No.60/997/2020/CAT/Chandigarh Banch notice dated 08.08.2020. However, the respondents have failed to take any decision on the said representations. Nor any reply to legal notice is given.
3. Learned counsel further submitted that the applicant will be satisfied if a direction is issued to the respondents to treat the legal notice dated 08.08.2020 as his representation and a decision is taken over the same within a time frame.
4. Keeping in view the aforestated limited prayer made by jearned counsel for the applicant, we deem it appropriate to dispose of the present Original Application at the admission stage itself without entering into the merits af the case.
5. Accordingly, the Original Application is disposed of with a direction {to respondents to treat the applicant's legal notice dated 08.08.2020 as his representation and decide the same by way of passing a reasoned and speaking order in accordance with 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 three(3) months from the date of receipt of a certified copy of this order.
G. The OA stands disposed of in the above terms. However, there shall be no orders so as to costs.
(SURESH KUMAR MONGA)