RAM LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS O.A. has been filed under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief:

(2.) AVERMENT has been made in the O.A. that the applicant was initially appointed as permanent labourer in 1970 and retired from service on 30.4.2009 on attaining age of superannuation, hence became entitled to the payment of his retiral dues but these were released after much delay. The applicant was paid a sum of Rs. 1,02,702/ - as Gratuity on 19.9.2009, leave encashment of Rs. 73,131/ - on 31.8.2009, GIS of Rs. 70,000/ - on 27.7.2009 and GPF of Rs. 3,12,744/ - on 28.4.2010 and Insurance of Rs. 1994/ - on 7.7.2009. He was also not granted benefit of revised pensionary benefits on account of Sixth Pay Commission including arrears of salary, revised pension and revised commuted value of pension with arrears, arrears of other retiral dues paid to him and interest thereon from the date the amount became due to the actual date of payment.

(3.) THE applicant got issued notice as per Annexure A -1 and it was only after this that PCDA, Allahabad issued revised PPO dated 18.9.2013 (Annexure A -2) detailing the amounts payable to the applicant on account of pay revision and copy of the same was sent vide letter No. 815/Ram Lal/ST -12(Civ.) dated 08.10.2013 (Annexure A -3) by Respondent No. 2 to Respondent No. 4 for release of revised pensionary benefits of the applicant. In spite of this, respondents had not released actual payment on account of arrears of gratuity, leave encashment, commuted value of pension, GIS, GPF, revised pension etc. till date. Hence this O.A.