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