1. Heard Col. Rakesh Johri (Retd), Ld. Counsel for the applicant and Shri D.K. Pandey, Ld. Counsel for the respondents.
2. Shri D.K. Pandey, Ld. Counsel for the respondents submits that correct P.P.O. has been generated on 23.12.2019. He further submits that two weeks time be given to him to deposit the amount of cost of Rs. 30,000/- awarded by this Tribunal. Prayer is allowed.
3. The submission of Ld. Counsel for the applicant is that he has received the copy of P.P.O. today itself. He also seeks four weeks time to take steps for impleadment of Pension Disbursement Authority (PDA) as his saying is that despite P.P.O. being allegedly issued on 23.12.2019, applicant is not receiving the pension till now. Time is granted as prayed.
4. It is informed that representative of Principal Controller of Defence Accounts (Pension), Allahabad, who earlier used to come to this Tribunal on daily basis to assist the Tribunal, has now stopped coming as a result of which a lot of inconvenience is being caused.
5. The Principal Controller of Defence Accounts (Pension), Allahabad is requested to depute a staff well versed with the matters to remain present in this Tribunal on daily basis to assist the Tribunal.
6. List on 06.11.2020 for orders.
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