The only prayer in this O.A. is to direct the respondents to grant the petitioner disability element and give him the benefit of broad banding by granting the disability element of pension @ 50% instead of 11%-14% and pay arrears with an interest @ 18% per annum from the date of discharge of the petitioner i.e. 01 Nov. 2010.
2. Heard both sides.
3. Learned counsel for the respondents states that by letter dated 02 Sep. 2011, the petitioner was advised to prefer an appeal to the Appellate Committee on First Appeals (ACFA) against the rejection of his claim within six months and so far, such a first appeal has not been filed. Counsel for the respondents states that if such an appeal is filed by the petitioner, the same would be disposed of without delay. To this course, counsel for the petitioner has no objection.
4. The O.A. is, therefore, disposed of directing the petitioner to prefer an appeal to the Appellate Committee on First Appeals (ACFA) against the rejection of his claim within four weeks and if such an appeal is filed, the respondents will consider and dispose of the same in accordance with law within three months from the date of receipt of the said appeal, with notice to the petitioner.
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