Central Administrative Tribunal - Chandigarh
Paras Ram Sharma vs Pgi Chandigarh on 4 March, 2020
1- O.A. No.060/00213/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A. No.060/00213/2020
Chandigarh, this the 04th of March, 2020
HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J)
Pars Ram Sharma, Ex-Sr. Laboratory Technician, aged 73
years, S/o Late Sh. Tulsi Dass Sharma, House No. 694,
Sector 69, Mohali, SAS Nagar, - 140603, Group B
....Applicant
(BY: MR. KARAN SINGLA, ADVOCATE)
Versus
1. Union of India through its Secretary, Ministry of Health
and Family Welfare, Nirman Bhawan, New Delhi - 110001.
2. Postgraduate Institute of Medical Education & Research,
Sector 12, Chandigarh, through its Director - 160012.
3. Drawing and Disbursing Officer, Pensions, Postgraduate
Institute of Medical Education & Research, Sector 12,
Chandigarh - 160012.
... .Respondents
O R D E R(Oral)
SANJEEV KAUSHIK, MEMBER (J):
1. Considering that the representation dated 15.02.2019 (Annexure A-11) for re-fixation of pension as per Punjab Pay Scale and not to effect impugned recovery is still pending, I dispose of the O.A., in limine, with a direction to the Competent Authority amongst the respondents to consider and decide the same in accordance with law, by passing a reasoned and speaking order within a period of two months 2- O.A. No.060/00213/2020 from the date of receipt of a copy of this order and a copy thereof be duly communicated to the applicant.
2. Needless to mention that the disposal of the O.A. shall not be construed as an expression of any opinion on the merit of the case. No costs.
(Sanjeev Kaushik) Member (J) Place: Chandigarh Dated:04.03.2020 'mw'