JHARI SAW Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner assailing the order dtd. 12/1/2015 passed by the learned Central Administrative Tribunal, Patna Bench, Patna, Circuit Bench at Ranchi [hereinafter to be referred as "Tribunal] in O.A. No. 48 of 2013 (R); whereby the application preferred by the applicant-petitioner praying for a direction upon the respondents to release his Pension, Gratuity and Commutation value of Pension has been rejected.

(3.) The facts of the case lies in a narrow compass. The applicant was serving as Dresser-cum-Attendant and retired from his service on 30/4/2006. Initially, the petitioner was appointed as Daily Rated Worker. When the petitioner along with other daily rated employees were retrenched, they filed O.A. No. 560 of 1995 before the Tribunal and in pursuant to the order of the Tribunal vide order dtd. 16/10/1996, the petitioner was reinstated temporarily.