Varun Dass v. Union Of India

Heard learned counsel for applicant and perused the Original Application.

2. Applicant, who retired on 31.12.1998 in this OA, seeks basically three reliefs, viz. (i) release of Rs.1,000/- withheld at the time of his retirement, (ii) leave encashment and (iii) difference of an amount of Rs.4455/- in General Provident Fund. On perusal of pleadings, I find that his claim for Rs.4455/- on account of difference in general provident fund is Rs.780/- being the principal amount, and balance Rs.3,675/- as interest. It appears that there had been certain entries, which were not found posted @ Rs.39/- per month for the period August 1980 to February 1982 & therefore, arose the aforesaid grievance.. As per Memorandum dated 31.05.1999 (Annexure A/2), concerned authority had stated that withdrawal of aforesaid amount "has not been found posted". Similarly, the last communication dated 24.02.2004, which emanated from the Respondents is at Annexure A/6 (page 14) wherein the Garrison Engineer (East), Delhi Cantt had made a request to JCDA (Funds), Meerut to settle his claim at the earliest. As applicant had retired almost 8 years ago and had been making repeated representations, I am of the opinion that no prejudice would be caused to Respondent if the OA is disposed of at the admission stage itself without issuing notices to Respondents, directing them to pass a reasoned and speaking order, highlighting aforesaid three aspects in specific. Ordered accordingly. This exercise shall be completed within a period of three months from the date of receipt of a copy of this order. No costs. (Mukesh Kumar Gupta) Member (J) /pkr/ OA 2448/2006