The grievance of the petitioner is that after completion of his technical qualification, he was required to be granted Technical Allowance (Tier II). The petitioner's case was rejected on number of occasions by the PCDA (O). His contention was that he is entitled to Technical Allowance after completion of his technical qualification.
The respondents have produced a communication dated 20th September, 2013 issued by the Dte Gen of Mil Trg (MT-10) GS Branch, Integrated HQ of MoD (Army), New Delhi. In view of the para-3 of the said communication, the plea of the petitioner has been accepted and it has been directed that the petitioner shall be entitled to the Technical Allowance from the date he has acquired the technical qualification. In view of this, the grievance of the petitioner stands redressed.
The petition is disposed off in terms of the aforesaid communication dated 20 September, 2013 and it is directed that the petitioner shall be paid the Technical Allowance from the date he has acquired the technical qualification within a period of three months from today. A copy of the aforesaid communication dated 20 September, 2013 be placed on record.
Comments