Central Administrative Tribunal - Patna
Sachita Devi vs Railway on 26 July, 2023
1 O.A. No. 050/000944/2019
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
O.A. No. 050/000944/2019
Date of Order: 26.07.2023
CORAM
HON'BLE SHRI M.C. VERMA, MEMBER (J)
HON'BLE SHRI SUNIL KUMAR SINHA, MEMBER [A]
Sachita Devi @ Sachchita Devi, aged about 66 years, Female, wife of
Late Vevekanand Singh, Resident of Ward No. 05, Paschim Tola
Chamarhara, Chamarhara, P.O. Mahnar, P.s. Mahnar, District Vaishali,
Bihar, Pin-844507.
Pin
.......... Applicant.
By Advocate :-: None
-Versus-
1. The Union of India through Secretary of Railway Board, Ministry o9f
Railway, New Delhi.
2. The General Manager, East Central Railway Zone, Hajipur (Bihar).
3. The Chief Commercial Manager, East Cen
Central Railway, Hajipur (Bihar).
4. The Financial Advisor-cum-Chief
Advisor Chief Accounts Officer (WST), East Central
Railway, Biscoman Tower, Patna (Bihar), Pin
Pin-800001.
5. The Divisional Railway Manager, East Central Railway, Sonpur
Division, Sonpur (Bihar)
6. The Senior
Senior Divisional Commercial Manager, Sonpur Division, Sonpur
(Bihar).
7. The Senior Divisional Financial Manager, East Central Railway, Sonpur
Division, Sonpur (Bihar)
8. The Senior Divisional Personnel Manager, Sonpur Division, Sonpur
(Bihar)
9. The Divisional Personnel Manager, Sonpur Division, Sonpur (Bihar).
......... Respondents.
By Advocate :-
: Mrs. P.R. Laxmi
O R D E R (O R A L)
M.C.VERMA,M[J]
1. The OA is at final stage of hearing. Applicant pplicant has claimed following relief in this O.A.:-
2 O.A. No. 050/000944/2019
"8.I The respondents maybe directed to Re Re-construct construct the service book of late Vivekananda Singh (retired employee).
8.II The respondents may be directed to make payment of
(a) Full Gratuity
(b) Earned Leave Encashment (c ) Provident Fund,
(d) Group Insurance,
(e) Arrear of salary for the year 2003 to 2007.
(f) Arrear of Pension from 2007 uptill now
(g) And other admitted dues amount to the applicant immediately with statutory interest up till date of payment.
8.III For any other relief or reliefs as this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case.
2. Applicant has given up the prayer made in para 8 (e) above and ass far as reconstruction of Service Book relates, it is informed that original service book of applicant has been located and PPO has been issued on the basis of original Service Book.
3. On 22.03.2023 during during hearing it was informed by respondent's counsel that respondents have issued PPO, on 30.01.2023, granting admissible pension and gratuity to the applicant. Learned counsel for applicant ddid concede on that day that PPO has been issued, however he wants to check the correctness of the amount granted. The copy of the PPO was placed on record by the respondents but same was not legible. Directing the learned earned counsel for respondent to place on record, on next date, the legible copy of the PPO and also to inform whether amount of Earned Leave Encashment, of Provident Fund, of Group Insurance, of arrear of pension has or has not been paid paid, and directing simultaneously to learned earned counsel for applicant to place statement of amount of retirement dues which according to him is still lying pending, pending, the OA was adjourned for further hearing.
3 O.A. No. 050/000944/2019
4. Today, ld counsel for respondents placed on record letter dated 05.04.2023 issued from office of DRM(P) DRM(P), said letter for the purpose of nomenclature has been marked as "Mark-T"
"Mark T" and its content is reproduced, verbatim, herein below :-
पूव म रे ल कायालय मं डल रे ल बंधक (कािमक)) सोनपुर सं0-का/207/समापक समापक/िववेकानं द िसंह/हे र/समादी/सोनपु सोनपुर िदनां क-05.04.2023 िविध पदािधकारी/सोनपु पदािधकारी र िवषय:- 0 िववेकानं द िसंह, भा0 पु0 खलासी/यां ि क/सोनपु सोनपुर, सेविनवृि िदनां क-31.01.2007, मृ ु िदनां क 09.01.2019 का समापक भुगतान एवं पा रवा रक पशन भुगतान के समब म ******************* िवषयां िकत मामले म सं दिभत माननीय काट पटना के आदे श के अनुपालन म सव० कमचारी के आि त प ी के प म समापक भु गतान एवं पा रवा रक पशन भगतन की सायवाही की जा चुकी है । इनके प म डे समापक रािश िनंवत है :-
1 ािच :- ६६४०९ ािच रािश से रे स के माध म ७१६० ७१६०/- पये की कटौती कर शेष रािश ५९२४९/-
की भु गतान की गयी है ।
2. समू ह िबमा रािश -११७९५/- से भुगतान पा रत
3. अवकाश नगदीकरण - शू (सेवािनवृ ित के समय औसत वे तन अवकाश एवं अध औसत वे तन शू था इसी कारन इनको अवकाश नगदीकरण डे नही ं है ) 4 भिव िनिध- चूँिक काफी पुराण मामला एवं मै ुअल जाँ च होने कारन ि याधीन है ।
5. स ं िधत नही ं है 6 सव० कमचारी के आि त प ी के प म जारी पीपीओ म पशन/पा रवा रक पशन एवं बकाया पशन भगतन हे तु पशन िवतरक बक को िनदश अंिकत रहता है। 7 िकसी अ तरह का कोई बकाया नही ं है। समब ी नही ं है।
(चं िकशोर) सकाधी -।
कृ े म रे पर (का०)/सोनपु सोनपुर
5. Ld counsel for respondents informed today that except GPF nothing else is now pending for payment and that process for payment of GPF is in progress and whatever payment shall found due, be paid to applicant as early as possible but latest within a month.
month. She submits that all the grievance of th thee applicant now stand redressed. She requests that OA may be disposed of. 4 O.A. No. 050/000944/2019
6. As noted above, above applicant counsel has not appeared appeared. It appears that perhaps applicant being satisfied is not pursuing the OA. Taking note of surrounding facts and circumstances we deem it fit and proper to dispose of the OA with direction to the respondents to make payment of GPF also as early as possible.
7. As noted above none has appeared ffor or applicant so to avoid any possibility of miscarriage of justice liberty l is granted to the applicant that if whatever is stated in above quote letter dated 05.04.2023 05.04.2023, filed by the respondents is found not correct or any grievances redressal sought of which in respondents, the OA still survive, survive he may apply to recall this order for adverting to the OA after hearing him but this should be done within reasonable time. The OA stands disposed of, accordingly.
(Sunil Kumar Sinha) [M.C.Verma] Member (A) Member [J] mks/-