Central Administrative Tribunal - Kolkata
Chaitanya Charan Patra vs Staff Selection Commission on 14 March, 2024
1 » OA1195/2015 CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH KOLKATA ,0.A. 350/01195/2015 Date: 14.03.2024 Coram: Hon'ble Mr. Jayesh V. Bhairavia, Judicial Member Hon'ble.Mr. Suchitto Kumar Das, Administrative Member In the matter of :
{ Chaitanya Charan Patra, Son of Late .Banamali 'Patra, . Messengeer-cum-Daftry, in the office of the Staff Selection Commission (Eastern Region), Kolkata, Department 'of Personnel & Training, 5, Esplanade Row West, Kolkata- root New 1st MSO Buiding, 234/4, AJC Bose Road, Kolkata- 7000 PS Bidhan Nagar ('S), Kolkata-700098, West Bengal. a Applicant Vs,
1. 'Union of India, service the Secretary to the Government of India, Department of Personnel & Training, 'North Block, New Delhi-110001.
2. - The Chairman, Staff Selection Commission, Block No. 12, CGO Complex, Lodhi Road, New Delhi-110003.
3. The Regional Director (Eastern. Region), Kolkata, Staff:
Selection Commission, 5, Esplanade Row West, Kolkata- 700001, New 1st MSO' Building 234/4, AJC Bose Road, Kolkata- 700020.
4A. The Secretary, Ministry of Personnel, Public ' Grievances and Pensions, Department of Personnel and Training, North Block, New Delhi-110001.
5. The Assistant Director, Administration Department of Personnel and Training, Staff Selection Commission, Nizam Palace, 1st MSO Building (8% Floor), 234/4, AJC Bose Road, Kolkata-700020.4
r 0, resident of Quarter No. 430, KB Block, Salt Lake City, wl . 7 2 OA 1195/2015
6. The Under Secretary (Estt.1), Staff Selection Commission, CGO Complex, Lodhi Road, Delhi Road, Delhi- 110003.
, %.. > The Secretary, Ministry of Finance, Department of Expenditure, New Delhi. aeenees sevananee Respondents For the Applicant oo - Mr. I. Biswas, Counsel For the Respondents " Ms. D. Nag, Counsel ' ORDER(Oral | da osh V. Bhairavia Judicial Member pee 1. The applicant has approached this Tribunal under Section 19 of the 'Administrative Tribunals Act, 1985, praying for the following relief:
fe a} An appropriate order thereby quashing the impugned office memorandum dated 19.06.2015 issued by the Assistant. Director, Administration Department of Personnel and Training, Staff Selection | Commission, Nizam Palace, 1st MSO Building (8 Floor), 234/4, AJC Bose Road, Kolkata-700020 and the Office Memorandum dated 15 July, 2015 'passed by the Assistant Director and DDO Department of Personnel and 'Training, Staff Selection Commission, Nizam Palace, 1st MSO Building (8% Floor), 2234/4, AJC Bose Road, Kolkata-700020,
b) An appropriate order thereby directing the respondents. to grant
- submitted by the applicant.
the leave trayel concession bill (for the Block year of 2010-2013)
c) To issue appropriate direction for all consequential relief(s) with © costs.
d). Any other order or orders as the Hon'ble Tribunal deem fit and proper." :
2. _ 'In the instant OA, it is the grievance of the-applicant that at the relevant time, the competent authority has allowed him to avail LTC benefit at the time of submission of his application (the applicant has annexed the copy of air ticket booked by him to this OA). Subsequently, the respondents gave some LTC advance to him, however , the respondents have not settled his final { . ~ =) 3 OA 1195/2015
- reimbursement bill and as such directed the. applicant to return the advance amount paid to him along with the penal interest since he has not booked his air tickets through recognized agent.
3. During the pendency of this OA, as such, the applicant'has retired
- and the respondents. have released all his retiral dues, and, at present the © applicant is.also enjoying .his.pensionary benefits.-The applicant has no further claim.on his ETC reimbursement.
4. Considering the aforesaid, we do not find any. cause exists in this -
Original Application any more. . t , .
5. OA stands disposed of as infructuous. No order as to-costs. + ' vv a a Ne (Jayesh V. Bhairavia) Judicial Member