Central Administrative Tribunal - Delhi
Union Of India & Ors vs Shri R.P. Verma (Retd. Apm) on 3 October, 2013
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH RA NO.104 of 2013 IN OA NO.3511 of 2011 New Delhi, this the 3rd day of October, 2013 HONBLE SHRI G. GEORGE PARACKEN, MEMBER (J) HONBLE SHRI SHEKHAR AGARWAL, MEMBER (A) 1. Union of India & ors. The Secretary, Department of Posts, Dak Bhawan, Sansad Marg, New Delhi-01. 2. Director of Postal Services, O/o Post Master General, Agra Region, Agra. UP. 3. Senior Supdt. of Post Offices, Agra Postal Division, Agra, UP. 4. Senior Post Office Master, Head Post Office, Agra, UP. .Review Applicants (By Advocate : Shri R.C. Gautam) versus Shri R.P. Verma (Retd. APM) R/o 45/3-B, Nagla Ageeta, Agra, UP-282002. .Respondents (By Advocate : Shri G.S. Lobana) ORDER (ORAL) SHRI G. GEORGE PARACKEN, MEMBER (J) :
Heard the learned counsel for the parties.
2. This Review Application has been filed in the OA No.3511/2011 which has been decided on 09.01.2009. The operative part of the said order reads as under:-
19. In view of the above position, we quash and set aside the disagreement note dated 27.10.2003 and the orders dated 25.03.2004 and 13.05.2011 annexed with this OA with all consequential benefits including restoration of pension with payment of up-to-date arrears forthwith. Simultaneously, we also remand this case to the disciplinary authority to re-consider the issue and to pass a speaking order, if so desire, after giving the applicant tentative reasons as to why he is disagreeing with the inquiry officers report. He shall also take into consideration of the fact that the applicant has already retired from service way back on 31.03.2002.
20. The aforesaid directions shall be complied with, within a period of three months from the date of receipt of a copy of this order. There shall be no order as to costs.
3. The learned counsel for the review applicants has submitted that they are in doubt whether in such circumstances arrears should be paid.
4. We in the above circumstances clarify that since the disagreement note as well as punishment order have been set aside and it has been held that the applicant is entitled for all consequential benefits, including restoration of pension as well as upto date arrears vide the aforesaid order, there is no scope for any such doubt. We, therefore, dispose of this Review Application reiterating our directions to the respondents to pay the arrears as ordered without any further delay.
Issue DASTI.
(SHEKHAR AGARWAL) (G. GEORGE PARACKEN)
MEMBER (A) MEMBER (J)
/ravi/