Naresh Kumar Verma v. Union Of India

1. Present: Shri Vijay Kumar Pandey, learned counsel for the applicant and Shri Amit Jaiswal, learned counsel for the respondents.

Ex.A. No. 219 of 2018

2. This is an application for execution of the order dated 15.11.2017 passed in O.A. No. 416 of 2017.

3. In this case it is submitted by the learned counsel for the respondents that partial compliance report has been filed.

4. RSMB has been conducted and the report of the RSMB has also been annexed with the compliance report.

5. So far as the grant of disability pension is concerned, it is submitted by the learned counsel for the respondents that there is error apparent on the face of record that the disability pension of the applicant has been rounded off from the date of discharge which is much prior to 01.01.1996, when the policy of rounding off of disability pension came into existence.

6. He prays for and is granted one week's time to move application for correction of the order under execution.

7. List this case on 14.02.2019 for orders.