NASEEM AHMAD Vs. MINISTRY OF DEFENCE

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the order dated 03rd November, 2020 passed by the Principal Bench of the Central Administrative Tribunal in O.A. No. 1709/2020. Petitioner also seeks a direction to the respondents to grant the terminal benefits such as monthly pension, gratuity and leave encashment payable to the petitioner on pro-rata basis with the arrears thereof along with interest.

(3.) Learned Counsel for the petitioner submits that the Tribunal passed the impugned order rejecting the O.A. of the petitioner as barred by limitation stating that the learned tribunal noted that the petitioner ought to have pursued the matter as soon as the pension became due. The relevant portion of the impugned order is reproduced herein below:-