CENTRAL PROVIDENT FUND COMMISSIONER Vs. A RAMAN

JUDGEMENT

(1.) THE petitioners ? Central Provident Fund Commissioner & Ors. have challenged the order dated 26.05.2005 passed in O.A. No. 2993/2004 titled as Sh. A. Raman & Ors. v Central Provident Fund Commissioner & Ors. by the Central Administrative Tribunal, Principal Bench whereby the orders of different dates issued against respondents for re-fixation of their pay and recovery were set aside and the matter was remitted to the petitioners for giving an opportunity of hearing to all the respondents before passing a fresh order in the light of the observations made in the impugned order. THE Tribunal had also held that the petitioner shall not be entitled to recover the amounts, if it has been paid to the respondents erroneously and it will be open to the petitioners to fix all pensionary/retiral benefits of those respondents who have retired and to fix the pay and allowances of those respondents who are in service in accordance with the order which will be passed by the petitioners afresh after hearing them.

(2.) THE respondents were also given liberty to challenge the order which may be passed by the petitioner after giving them a fresh opportunity. No one is present on behalf of petitioners. THE writ petition is, therefore, dismissed in default.