RAMESH CHANDER Vs. DTC

JUDGEMENT

(1.) THE petitioner, who is a retired employee of DTC has impugned the order dated 15th January, 2010 passed by the Central Administrative Tribunal, Principal Bench in OA No. 1330/2009 titled as Ramesh Chander Vs. DTC, dismissing his Original Application seeking quashing of order dated 8th October, 2003 and 9th August, 2007.

(2.) THE petitioner had retired from service of the respondent on 30th June, 2000 and by letter dated 22nd August, 2000, the Provident Fund amount payable to the petitioner was cleared after adjusting the amount which the respondent had to deduct from his provident fund except the loan amount of Rs.40,000/ - which was availed by the petitioner. Since, the petitioner had opted for pension scheme by letter dated 4th December, 2000, the other unpaid dues of the petitioner such as bonus, increase in rate of DA etc. were also granted to him on 3rd July, 2001.

(3.) THE petitioner did not pay the loan amount of Rs. 40,000/ with interest in lump sum and offered to pay the amount of loan only in installment but without interest, which was not agreed to by the respondent and consequently, the amount was started to be deducted from the pension of the petitioner which was challenged by the petitioner by filing an Original Application before the Tribunal which has been dismissed by order dated 15th January, 2010 which is impugned before this Court.