Jainampoo.P.O vs Administrator on 3 July, 2017

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Central Administrative Tribunal - Ernakulam

Jainampoo.P.O vs Administrator on 3 July, 2017

Bench: P.Gopinath

      

  

   

              CENTRAL ADMINISTRATIVE TRIBUNAL
                    ERNAKULAM BENCH

                Original Application No.181/00693/2016

                  Monday, this the 3rd day of July, 2017

CORAM:

HON'BLE Mr.U.SARATHCHANDRAN, JUDICIAL MEMBER
HON'BLE Ms.P.GOPINATH, ADMINISTRATIVE MEMBER

Jainampoo.P.O.,
W/o.Shaik,
Retired Craft Teacher,
Women and Child Development Unit, Chetlat.
Residing at Pakkiyoda, Chethlat Island,
U.T of Lakshadweep.                                           . . . Applicant

(By Advocate Mr.M.R.Hariraj)

                                Versus

1.    Administrator, Union Territory of Lakshadweep,
      Kavaratti - 682 555.

2.    Secretary, Women and Child Development,
      U.T of Lakshadweep, Kavaratti - 682 555.

3.    Director, Women and Child Development,
      U.T of Lakshadweep, Kavaratti - 682 555.             . . . Respondents

(By Advocate Mr.S.Manu)

      This application having been heard on 3 rd July 2017, the Tribunal on
the same day delivered the following :

                                ORDER

HON'BLE Mr.U.SARATHCHANDRAN, JUDICIAL MEMBER The applicant has approached this Tribunal being aggrieved by the inordinate delay in drawing and disbursing retirement benefits including the monthly pension. She commenced her service as a Craft Teacher in the Border Area Project which was later on abolished. The personnel working under that Project were regularised in the other departments under the respondents. Applicant retired from service while working under the respondents.

2. We have heard Shri.P.A.Kumaran, Advocate representing Shri.M.R.Hariraj for the applicant and Shri.R.Sreeraj, Advocate representing Shri.S.Manu for the respondents. Learned counsel for the applicant submitted that the applicant will be satisfied if a direction is given to the respondents to continue to pay the monthly pension due to her regularly because the present payment of pension is highly erratic. The pension being a property within Article 300A of the Constitution of India, any change or deprivation will seriously affect the said right of the applicant. We direct the respondents not to be irregular in disbursement of pension.

3. With the above direction, the O.A is closed. Parties shall suffer their own costs.


                      (Dated this the 3rd day of July 2017)



(P.GOPINATH)                                         (U.SARATHCHANDRAN)
ADMINISTRATIVE MEMBER                                    JUDICIAL MEMBER

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Central Administrative Tribunal - Ernakulam